SANJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondent State.

(2.) The petitioners are working on daily wages in Drinking Water and Sanitation Department, Government of Jharkhand, and they are aggrieved by the order, as contained in Memo No. 230 dated 5.11.2012, which has been brought on record as Annexure-11 to the writ application, whereby the claim of the petitioners for payment of their wages equivalent to the minimum pay in the pay scale of the regularly employed employees in the lowest grade in the Department, has been rejected by respondent No. 2. The petitioners have also prayed for their regularisation in service, but this prayer is not pressed by learned counsel for the petitioners for the present, with the liberty to raise the claim afresh, if required. The liberty as prayed for is allowed.

(3.) The petitioners had earlier moved before this Court in W.P.(S) No. 326 of 2012 for redressal of their grievances, in which, by order dated 6.2.2012, as contained in Annexure-1 to the writ application, Principal Secretary, Drinking Water and Sanitation Department, Government of Jharkhand, was directed to treat the writ application as a representation and decide the claim of the petitioners.