THANDAVA YOGESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. Thandava Yogesh, the petitioner in person, as well as Mr. V. Maheshwar Reddy, learned Government Pleader for Home appearing for the respondents.

(2.) In the case of State of Gujarat and another v. Hon'ble High Court of Gujarat, reported in (1998) 7 SCC 392, the question that fell for consideration before the Hon'ble Supreme Court was as to whether prisoners, who are required to do labour as part of their punishment, should necessarily be paid wages for such work at the rates prescribed under Minimum Wages law.

(3.) The Hon'ble Supreme Court after a detailed discussion on various facets touching upon the subject, reached the following conclusions: