- (1.) Mrs. R.R. Kanwar, learned Dy. Govt. Counsel frankly pointed out that the subject matter of this writ petition stands concluded with the decision of this Court in SB Civil Writ Petition No.6336/2007 (State of Raj Vs. Labour Inspector & ors.) decided on 31.10.2007 and followed by learned Single Judge of this Court in SB Civil Writ Petition No.2276/2007 (State of Raj. Vs. Labour Inspector & Ors.), decided on 10.1.2008.
(2.) This Court has considered the impugned order dated 29.3.2006 (Annexure-5) passed by the Minimum Wages Authority in the aforesaid CWP No.6336/2007 as has found : "The discussion aforesaid leads to the conclusion inevitable that the present one and the cognate writ petitions challenging the common order dated 29.3.2006 are absolutely bereft of substance and are rather of an unnecessary litigation. This Court cannot help commenting that even in the face of clear operation of the statute and the just order made by the Authority concerned for payment of minimum wages to the workmen and then for recovery in accordance with law from the contractor, the petitioner has still chosen to take up the matter by way of these writ petitions. Noteworthy it is that none other than the petitioner-Government of Rajasthan itself had prescribed the rates of minimum wages; and when the fact remains undeniable that the persons who had worked on its establishment were not made the payment of minimum wages, instead of answering to the requirements of a government of welfare State and respecting the requirement of law, the petitioner has chosen to indulge into this unnecessary litigation that has to legs to stand, whether in law or in equity. This writ petition and cognate matters do not merit any consideration further."
(3.) In view of the decision aforesaid, the writ petition is dismissed.;