THE SECRETARY Vs. CHIKURI RAMACHANDRAIAH

JUDGEMENT

(1.) Heard Mr. G.Narayana, learned Standing Counsel for service matters of Greater Hyderabad Municipal Corporation (GHMC) and Agricultural Market Committee appearing for the appellant and Mr. Prabhakar Bommagani, learned counsel appearing for respondent No.1 (hereinafter referred as 'the petitioner').

(2.) Respondent No.6 in Writ Petition No.35784 of 2014, who is the Secretary of Marketing Committee, Huzurnagar, Nalgonda District, is the appellant herein (hereinafter referred as 'respondent No.6').

(3.) By the impugned order dtd. 14/10/2024, in W.P.No.35784 of 2014, learned writ court, while refusing to entertain the petitioner's plea for regularization of his services as Electrician, held that he is entitled to wages applicable under the Minimum Wages Act, 1948, for the period for which he rendered services as Electrician.