MANGRA ORANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the petitioner. Also heard Mr. A.K. Ghosh, learned counsel appearing on behalf of Mr. S. Dutta, learned Standing Counsel, P&RD.

(2.) Challenge made in this writ petition is to the order dtd. 14/10/2015 passed by the Commissioner, Panchayat & Rural Development, Assam whereby the claim of the petitioner for payment of wages pursuant to the order of this Court dtd. 23/2/2015 passed in WP(C) No./5806/2013 has been examined and rejected.

(3.) The petitioner claims that he was engaged as Peon (Grade - IV) on a daily wage basis in the Sakomatha Development Block under the District Rural Development Agency (DRDA), Sonitpur which was a new Block created on 8/11/1999. Accordingly, he joined as Peon on 4/1/2000. It is contended that despite the petitioner continuously working since his engagement, although, initially he was paid daily wages @ Rs.48.00 per day, his daily wage has not been paid since August, 2008. It is the simple grievance of the petitioner that the direction may be issued to the respondent authorities to pay the arrear wages for the period from August 2008 till he was disengaged as a Grade IV Employee, i.e., 14/10/2015.