SHYAM NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS writ petition has been filed for a direction to the respondents at least to pay the minimum salary, which is available to the Correspondence Clerks since he has been regularly performing the duties of a Correspondence Clerk with effect from 29.6.1984.

(3.) IT appears the petitioner was initially engaged as Treasure Guard (Class IV Post) on casual basis by the Superintending Engineer vide his order dated 13.5.1980 (Annexure -1). Later by order dated 29.6.1984, contained in Annexure -5, petitioner was asked to look after the job of Correspondence Clerk besides his regular duties of Treasure Guard.