CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Rajasthan HC Directs State Govt. to Take Steps to Revise Wages as Per SC Judgment - (07 Sep 2020)

LABOUR AND INDUSTRIAL

Rajasthan High Court has declared that non revision of the wages payable to the prisoners for last five years is ex facie violative of the provisions of Rule 31 of the Rajasthan Prison Rules, 1951 and amounts to defiance of directions issued by the Supreme Court. The Court has directed the State Government to take adequate steps for revision of the same.

Tags : RAJASTHAN HIGH COURT   REVISION OF WAGES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved