HARIJAN CHHATRABHAI SOMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the applicant, a daily -wager serving with the Veterinary Polyclinic has prayed for the following reliefs: -

(2.) This writ petition in the nature of public interest litigation was filed by the petitioner praying that wages paid to Gujarat State part -time employees as per Government Resolution dated 23.9.1998 has not been revised for the last so many years. Learned counsel for the petitioner has urged that price index has gone high, minimum wages have also gone high but the State Government has not revised minimum wages. The State Government issued a Notification dated 21.2.2014 wherein it was provided that Under Minimum Wages Act, 1948, minimum wages has been revised to Rs. 220/ - plus special allowance per day for area A, Rs. 218/ - plus special allowance per day for area B and Rs. 216/ - plus special allowance per day for area C.

(3.) This writ petition was filed in August, 2014 praying that in spite of Notification dated 21.2.2014, remuneration for part -time employees Class -IV has not been revised and they are being paid their wages as per the Government Resolution dated 23.9.1998. This Court by order dated on 4.9.2014 directed for constitution of a five Member Committee and directed the Government to issue Circular in the line of directions contained in paragraph No. 2 of the order. Paragraph No. 2 of the said order is extracted as under: