GENDHARI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This petitioner along with others had earlier approached this Court in WPS No. 1444/2012 with a prayer to direct the respondents to grant them minimum scale of pay for the period they had worked as daily wage employees under the respondent department before their services were regularized.

(3.) The writ petitioner is said to be the employee working on daily wages for different periods since he was engaged in the year 1982 under the Minor Irrigation Department, as per para-5 of the writ petition. His services have been regularized by the department in the month of March 2011. In the aforesaid background, being guided by the judgment rendered by this Court in the case of Nand Kishore Rai vs. State of Jharkhand & others [WP(S) No. 700/2009], earlier writ petition was preferred being WPS No. 1444/2012. The said writ petition was, however, disposed of by directing the respondent authorities to take an appropriate decision in the matter while appreciating the judgment delivered by this Court in W.P. (S) No. 700 of 2009. The petitioner's representation has now been rejected by the impugned order at Annexure-13 dated 17.07.2012 passed by the Principal Secretary, Water Resources Department, Government of Jharkhand.