BHAGWAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for the following relief(s):-

(3.) Briefly stated the facts of the case is that petitioner was granted work order under door-step delivery system and labour payment was fixed @ Rs.23.60 per quintal loading and unloading. Subsequently, on 31/7/2017, the labour wages were enhanced to Rs.27.76 per quintal and thereafter again on 1/10/2018, labour wages were enhanced @ Rs.29.44. The price of fuel/diesel was also increased from Rs.52.00 to Rs.80.00 per litre and accordingly, petitioner filed application before the District Manager, SFC, Madhubani, to consider and pay the escalated price or to stop taking work from him, however, after expiry of contract period same was extended but petitioner was not paid enhanced amount and as such he approached this Court by filing CWJC No. 5918 of 2021 which was disposed of on 3/2/2022 with a direction to the respondents to consider his claim and pass a reasoned and speaking order and thereafter order dtd. 1/3/2022 was passed by the District Manager, SFC, Madhubani, which has been challenged in the present writ petition.