SHAMBHU PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The writ petitioner has challenged the order, as contained in Annexure-1 dated 14.1.1999, whereby and whereunder it was communicated that nobody will be engaged on daily wages in compliance of order of the Collector dated 3.9.1998.

(3.) It is submitted by learned counsel for the petitioner that the petitioner worked on daily wages" since long and continued till passing of the order impugned, but his due wages have not been paid. A further prayer has also been made to regularise the petitioner on Class IV post.