KUMBHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioners that looking to the nature of the dispute raised in the writ petition, the petitioners would be satisfied if a direction is issued to the respondents to pay them wages/salary in terms of judgment in State of Punjab & Ors. Vs. Jagjit Singh & Ors.: (2017) 1 SCC 148.

(2.) In view of the submissions made, the petition filed by the petitioners is disposed of.

(3.) The petitioners may make a representation in this regard with reference to the judgment in the case of Jagjit Singh (Supra).