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H.P Seb v. Mohan Singh Verma
Supreme Court Of India
Sep 1, 1995
1. Leave granted.
2. The appellant Board in its proceedings dated 7-6-1995 made in Office Order No. 7.HPSEB (SECTT) IR-94 has decided to fix daily-wage rates of different categories of daily-rated workers against each of them with effect from 1-1-1994. The Junior Draftsmen are at Sl. No. 114. For them, the daily rate of wages is Rs 73.20 per day. In that view of the matter, the controversy no longer survives.
3. The appeal is accordingly disposed of. No costs.
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