SHYAMDEO PRASAD VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties and considered the counter affidavit filed on behalf of the State.

(2.) THIS writ application is directed against the order dated 10.2.2003 issued vide memo no. 55 as contained in Annexure whereby and whereunder the claim of the petitioners for their wages has been rejected.

(3.) LEARNED counsel for the petitioners submitted that once the Secretary of the Department acknowledged the claims of the petitioners and had directed for the payment of their wages for the period they had actually worked, there could have been no reason for it to get the matter again examined by the Liability Committee and the claims of the petitioners were acknowledged, admissible wages for the period the petitioners had worked could have been paid to them. But surprisingly enough, their claims have been negated by Annexure 1.