- (1.) THESE appeals are reported to be time -barred by a few days. Having regard to the circumstances of the case and for the reasons as stated, the applications seeking condonation are allowed; and delay in filing these appeals is condoned. The other defects are taken note of and are ignored, subject to all just exceptions. The appeals are taken on the regular side. Heard on admission and on the prayer for interim relief.
(2.) IT has been pointed out during the course of submissions that the learned Single Judge of this Court has passed the impugned order dated 02.11.2012, while following the judgment dated 06.09.2012 as passed by this Court at Jaipur Bench in a batch of appeals led by SAW No. 987/2012: Superintending Engineer, PHED, Sikar and Ors. v. Prahlad Ray and Anr. It is submitted that in relation to such similar matters, as against the judgment and order passed by this Court, petitions for Special Leave to Appeal (Civil) have been filed before the Hon'ble Supreme Court of India and therein, the Hon'ble Supreme Court has been pleased to direct the present appellants to ensure payment of at least 50% of the current minimum wages in favour of the similarly circumstanced writ petitioners w.e.f. 01.02.2013. A copy of the order dated 18.03.2013, as passed by the Hon'ble Supreme Court in SLP (C) No. 5926/2013 has been placed for perusal before us.
(3.) HAVING regard to the circumstances of the case and the questions involved, these appeals are admitted for consideration. The contesting respondents are duly represented by the learned counsel. Hence, notices need not be issued. As regards the prayer for interim relief, in the totality of the circumstances of the case and in view of the order passed by the Hon'ble Supreme Court in similar nature matters, it is considered appropriate to pass similar orders in the present cases too. It has been submitted during the course of submissions that the appellants have ensured such payment of 50% of the minimum wages to some of the writ petitioners for or until the month of July 2013. However, the learned Additional Advocate General has also expressed the doubt that some of the petitioners might not be working in the area concerned. It is also indicated during the course of submissions that the contempt petitions filed by the writ -petitioner are pending before the learned Single Judge wherein, further directions have been issued.;