MOHIUDDIN KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Counsel for the petitioner submitted that the respondents have not complied with the order passed by this Court in the earlier writ application whereby direction WAS given that as the petitioner is working with the respondents since long, his case for regularisation of services be considered as well as payment of wages for the period for which the petitioner has actually worked.

(2.) Counsel for the respondents has submitted that the respondents has already taken a decision on 04.12.2004 not to regularise the petitioner but the petitioner is entitled to the wages for the period for which the petitioner has actually worked.

(3.) Counsel for the respondents have submitted that they have filed an affidavit in pursuance of the order passed by this Court dated 17.05.2012 and as per Annexure A series, the petitioner has actually worked for 956 days for the period running from 17th April, 1998 to 22nd March, 2002 and looking to the minimum wage of Rs. 55.30 per day, at the most the petitioner is entitled to Rs. 52867/ This fact has been stated in paragraph 8 of the affidavit.