State
of Jammu & Kashmir & Ors Vs. Abdul Majid [2007] Insc 13 (5 January 2007)
Dr.Ar.Lakshmanan & Altamas Kabir (Arising out of Slp(C) No.10640/2006)
Dr.Ar.Lakshmanan, J.
Leave
granted.
Heard Mr.Altaf
H.Nayak, learned Advocate-General for the State of Jammu & Kashmir and Mr.Vijay
Kumar, learned counsel for the respondent.
The
appeal is directed against an interim order dt.03.04.2006 passed by the High
Court in LPA (SW) No.81/2006 and CMP No.53/2006 arising out of SWP
No.1513/2004.
The
learned Single Judge of the High Court while disposing of the Writ Petition
filed by the respondent herein issued the following directions :- "
-
pay to the
petitioner minimum wages as payable under the Minimum Wages Act w.e.f. January,
1992 at such rates as were prevalent from time to time.
-
petitioner be
considered for regularization as class IV.
-
Petitioner be
brought on regular establishment as helper/class-IV which ever be the lowest
post available on the regular establishment of the department within a period
of two months.
-
Non-observance
of this direction within the stipulated period will amount to commission of
contempt of court.
Registrar
Judicial shall place this file before this court on the expiry of two months.
Copy of this Order shall be furnished to Mrs.Neeru Goswami appearing for
respondents for compliance." Aggrieved against the said order, the State
has preferred the Letters Patent Appeal which was taken on file as LPA
No.81/2006. The State challenged the correctness of the directions issued by
the learned Single Judge in the Letters Patent Appeal. Admittedly, the Letters
Patent Appeal filed by the State is pending final disposal. In the meanwhile,
the High Court directed the State to deposit the wages of the respondent in
accordance with the terms of Minimum Wages Act from January, 1992 to ending
March, 2006 and pay this amount to the respondent within two weeks from
03.04.2006. The court has also observed that subject to the above, direction
Nos.3 and 4 of the learned Single Judge shall remain stayed till the next date
of hearing. Aggrieved by the said order, the state has preferred the above
appeal in this Court. This Court on 17.07.2006 issued notice on the Special
Leave Petition as also on the prayer for interim relief.
As
noticed earlier, the Letters Patent Appeal is still pending in the High Court.
The State has questioned the correctness of the directions issued by the
learned Single Judge in the Letters Patent Appeal. In the meanwhile, the
learned Judges of the Division Bench of the High Court directed the State to
deposit the wages of the respondent in accordance with the terms of Minimum
Wages Act from January, 1992 to ending March, 2006 and pay the said amount to
the respondent within two weeks from 03.04.2006. The said direction to pay the
amount to the respondent within two weeks pending disposal of the Letters
Patent Appeal, in our opinion, is not warranted at this stage. However, we are
not inclined to set aside the direction issued by the Division Bench directing
the State to deposit the wages of the respondent in accordance with the terms
of Minimum Wages Act from January, 1992 to ending March, 2006.
Therefore,
we give further time to the State by four weeks to comply with the direction in
regard to the deposit of the minimum wages. The said amount shall be deposited
with the Registrar General of the High Court subject to the final outcome of
the Letters Patent Appeal. On such deposit, the Registrar General is directed
to invest the same in a short term fixed deposit in a nationalised bank.
We
request the High Court to dispose of the Letters Patent Appeal within three
months from the date of receipt of this Order from this Court or on production
of the same by either party.
The
appeal stands disposed of in the above terms.
No
costs.
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