Please wait while loading...

aironline

You can see your flagged judgments in My bookmark in User data.
Text of the result is currently restricted to limited characters. Please Login to view full content.
Search Database Menu

Chief Medical Officer, Ghazipur and Anr (Parties) P

1. Judgment 
Allahabad High Court

Hon'ble Judge(s) Hon'ble Judge(s): V. K. Shukla, Ashok Kumar , JJ

AIR Law Lines - Point Extract

(A)
Civil & Constitution
Constitution
Fundamental Rights
Forced Labour - Obligation Of State
— Petitioner was doing multiple works in Govt. Hospital for 8 hrs. per day. Hospital was paying him meagre amount of Rs. 100/- p.m. since 1985. Hospital not even giving him minimum wages was constituting act of exploitative enslavement and violating Arts. 21, 23 of Constitution. State was directed to ensure fair wages to petitioner. (2011) 3 ALJ 143 (All), Reversed.




 J
 J


Registered Office

All India Reporter Pvt. Ltd.
Meadows House,
Nagindas Master Road, Fort
Mumbai - 400 023

Copyright © 2025 All India Reporter Pvt. Ltd. | All rights reserved

Copyright © 2025 All India Reporter Pvt. Ltd.
All rights reserved