Delhi High Court: Jyoti Singh, J., addressed an issue with regard to revised wages for prisoners in Delhi Prisons.

Purpose of the present petition was to seek directions in order to make payment of wages to the prisoners at revised rates in terms of communication issued by Government of NCT of Delhi.

Sanjay Ghose, ASC appearing for the respondents submitted that an order for the approval of revised wages was passed by the Office of Director General (Prisons) on 23-07-2020, hence the payment shall be made thereof.

On perusal of the above-mentioned Order, Court stated that the convicts would be paid revised wages in terms of the Order passed on 20-06-2019, enhancing the wages and 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.

In view of the above, petition was disposed of. [Nitin Verma v. GNCTD, 2020 SCC OnLine Del 870 , decided on 24-07-2020]

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