MOTI RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 7/2/2023 passed by learned Single Judge of this Court in W.P.(S) No.4535 of 2022 whereby and whereunder the prayer sought for regularization in the service has been refused to be granted by dismissing the writ petition. Further, the learned Single Judge, before parting with the order, has observed that the status of the petitioner will remain as casual part time daily wager, who will get his wages as per the Minimum Wages Act. The aforesaid order will not mean that there is any order to remove the petitioner. If his services are necessary, he will continue as daily wager.

(2.) The brief facts of the case which are required to be enumerated read hereunder as :-

(3.) On 25/6/2022, the Committee has taken decision that the petitioner/appellant had been working as a contingent labour and was getting Rs.55.00 per day which was sanctioned by the Committee and also requested the Secretary to pay him minimum wages.