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A petition has been filed in Delhi High Court by a prisoner, who is a convict and is presently undergoing a sentence of life imprisonment in jail.
Petitioner pleaded that despite the fact that there has been a revision in the standard rates of wages of prisoners in June 2019 by the Government, yet the Petitioner is being paid in the scale of 2014. It was further contended that despite the passage of one year, the order has not been implemented with respect to the Petitioner and the other under-trials and convicts housed in jails.
Further Petitoner contented that under the 2014 rates the wages for skilled, semi-skilled and unskilled categories was Rs 361, Rs 328 and Rs 297 per day, respectively and which after deduction of maintenance cost came to Rs 171, Rs 138 and Rs 107 per day.
Petitioner stated,under the revised rates of 2019, the wages for skilled, semi-skilled and unskilled categories are Rs 652, Rs 592 and Rs 538 per day, respectively, and after deduction of maintenance cost it comes to Rs 308, Rs 248 and Rs 194 per day, the petition said.
In view of aforesaid contentions,Justice Jyoti Singh issued a notice on 15 June 2020 to the Delhi government and Director General, Prisons and sought their stand on the prisoner’s had contended, the High Court gave the Delhi government time till mid-July to take a decision and place the same before it by the next date of hearing.
An order has been passed by the Office of Director General (Prisons) on 23.07.2020 approving the grant of revised wages and the payments shall be made in terms thereof.
Taking note of all the submission Delhi high court dictated order to Delhi government that the convicts lodged in Delhi (Prisons) would be paid revised wages in terms of the Order passed on 20.06.2019, enhancing the wages. An order has been given effect from 20.06.2019 and accordingly, the arrears shall also be disbursed. Additionally, 25% deduction from wages of the convicts meant for Victim Welfare Fund, has also been suspended till further Orders.
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