- (1.) Writ Petition are adjourned to 14/10/1986.
(2.) The learned counsel appearing on behalf of the respondent states that the State government is considering favorable the question of issuing a notification in accordance with the recommendations made by the Committee and that the decision will be reached very shortly and if it is decided to issue such notification, it will be done without any delay before the next hearing of the Writ Petition. But since the acceptance of the recommendations of the Committee and issue of notification in accordance therewith as well as the implementation of the interim order made by this court for payment of minimum wages to workers engaged in drought relief work will involve a financial burden of almost rupees twenty crores, we hope and trust that the central government will provide necessary assistance to the State government at an early date since the minimum wages required to be paid are for a work given by way of famine relief operations. Wewould expect the central government to take up its decision at the earliest in order to enable the State government to see that the workers who are engaged in famine relief work get their minimum wages. Learned counsel appearing on behalf of the respondent also states that the necessary directions have already been issued by the court but again a circular may be issued in order to ensure that earlier directions given by this court by its order dated 5/09/1986 are fully implemented. Court Master.;