SHANKAR GIRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner claims to have been appointed on daily wage on 10th April, 1991 in Project Kanya Uccha Vidyalaya Narpatganj, Purnia (now Araria) and peforming the duties of peon.

(2.) ACCORDING to him, he was paid a meagre wages @ Rs. 10/ - per day, though the minimum wage was Rs. 21.751 ps. per day since June, 1984, vide Order No. 1969 dated 7th August, 1989 and further raised to Rs. 42.30 ps. per day, vide G.O No. 1166 dated 30th June, 1996 with effect from 21st December, 1995. The petitioner also claims for Bonus on the basis of such decision of the State.

(3.) SO far as termination of service of petitioner is concerned, he having appointed on daily wage, has not right to continue.