- (1.) Amended writ petition be taken on record.
(2.) The petitioner in the present petition has challenged the order dated 09.05.2014 passed by the respondents and sought to set-aside the same, and further seeking direction to pay the minimum wages prescribed by the State Government.
(3.) It is sought to be submitted by the learned counsel Mr. Sandeep Saxena for the petitioner that the petitioner was appointed as safai worker on part time basis, at the fixed wages @ Rs.700/ 900/- per month. According to him, though the petitioner was required to work from 07:00 a.m. to 09:00 a.m. and 05:00 p.m. to 06:00 p.m., the respondent No.3 was taking work from the petitioner from 10:00 a.m. to 05:00 p.m., and therefore the petitioner had earlier filed the petition seeking minimum wages as prescribed by the Government. Mr. Saxena, also submitted that since the petitioner submitted the representation pursuant to the order passed by this Court vide the order dated 07.04.2014, his services have been terminated vide the order dated 09.05.2014 in illegal manner, and therefore the present petition has been filed.;