RAM DAYAL BHAGAT Vs. STATES OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) A grievance has been made by the petitioner that by order dated 10.12.1999, as contained in annexure 2, the Executive Engineer took a decision that the petitioner would be entitled to the minimum scale to the concerned grade, but no order was passed for payment of his minimum scale with effect from 8.1.1998 till the date the order was passed.

(3.) IN the counter affidavit filed on behalf of the respondents, it is stated that the petitioner was engaged from the date of the order of this Court dated 24.8.1999 on the post of cf chowkidar as daily wages and since he had not worked prior to the date of order, as referred to above, he was not entitled for daily wages.