MAHENDRA KUMAR JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed the appeal challenging the order dtd. 7/9/2012, whereby, the writ petition filed by the appellant was disposed of.

(2.) Learned counsel for the appellant has submitted that the learned Single Judge had erred in restricting payment of minimum wages to the appellant from the date of judgment. In-fact, the appellant was required to be paid minimum wages from the date of his initial appointment.

(3.) Learned State Counsel has opposed the appeal and has submitted that the appellant was merely working on part-time basis.