GANDURA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioners being the daily wage employees have claimed that their services were continuously engaged by the respondent Minor Irrigation Department and have prayed in this writ application for a direction upon the concerned authorities of the respondents to pay the petitioners the wages which have been withheld from July 1994 to 15.11.2000 and since after 15.11.2000 till 19.8.2006 i.e. the date on which they claim to have retired from service.

(3.) From the counter-affidavit of the respondents, it appears that the petitioners were engaged as daily wage employees and as and when their services were engaged, they were paid their wages. According to the stand taken by the respondents, the wages having been paid to the petitioners for the period they have worked, the petitioners cannot have any legal and legitimate claim for payment of any further amount.