MOHII RANJAN MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In all the three writ petitions, as common relief has been sought they were heard together and are being disposed of by this common order.

(2.) All the petitioners were working on daily wage under the Minor Irrigation Department of the State. They are posted in the Minor Irrigation Division at Kodarma. All of them claimed to have been working for the last 20 years on daily wage and claimed wages for the period from March 11, 1997 to July 31, 1999. It is stated that the petitioners have been paid wages prior to March 11, 1997 and are also getting wages after July 31, 1999 but the wages for the aforesaid intervening period have not been paid, though they have worked.

(3.) Further prayer has been made to direct the respondents to pay the petitioners the wages in the regular scale and other allowances as is payable to a regular employee.