SHRISHAIL DEVANAND HELE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The Learned Counsel for the Petitioners submits that, the Petitioner is working as an ambulance driver at various places. He submits that the Respondents are not paying them wages as per the Minimum Wages Act .

(3.) The learned counsel for the Petitioner submits that the said issue has been decided by the Nagpur Bench of this Court in WP No. 2247 of 2014 along with other connected matters by order dated 20 th November, 2019. He submits that, this Court had directed the Respondents to pay wages/salary as applicable to the ambulance drivers. He relies on paragraph 8 to 12 of the said order, which read thus: