STATE OF RAJASTHAN Vs. MADAN LAL

JUDGEMENT

(1.) In this appeal the State claims to be aggrieved by an order which permitted the writ petitioners to represent, seeking relief similar to which is directed by this Court in Surendra Kumar Gurjar v. State of Rajasthan and Ors. [S.B. Civil Writ Petition No. 4582/2017, decided on 3/4/2017 at Jaipur Bench] and other subsequent decisions regarding the payment of minimum wages.

(2.) It is submitted by the standing counsel that by an order dtd. 31/7/2019, the minimum wages would not be paid directly to the contract workers on-line, but through the concerned agency or the contractor, who would remit it directly. Learned counsel submits that the State would ensure through a monitoring mechanism that the amounts are actually paid to the contract workers.

(3.) This Court is of the opinion that the State should evolve a mechanism of directly remitting the amounts of minimum wages to the concerned contract workers, whose details and particulars - including bank account etc. are maintained by the contractor/agency and supplied to it. This would in no way alter the inter se relationship between the contractor and his/its employees.