MD. MOSHARAF KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As common question is involved in both these writ applications, they are being heard together and disposed of by this common order.

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

(3.) The petitioners, who were earlier working on daily wages in Water Resources Department, had moved this Court in W.P (S) No.5888 of 2013 and in W.P (S) No.4710 of 2012, claiming for payment of remuneration equal to the salary at the lowest grade of the employees of that cadre. The said writ applications were disposed of by orders dated 24.2.2014 and order dated 31.08.2012 as contained in Annexure-10 to the writ applications, in which, this Court had taken note of the Judgment dated 04.08.2011 passed in Nand kishore Rai and Ors. v. State of Jharkhand and Ors., in W.P (S) No.700 of 2009, wherein, the directions were passed in similarly situated cases for making payment of the wages equal to the salary at the lowest grade of the employees of that cadre in Water Resources Department. The said order was upheld in L.P.A by this Court and the SLP filed against that order was also dismissed by the Hon'ble Supreme Court of India. The petitioners were, however, directed to give representations to the Principal Secretary, Water Resources Department, Government of Jharkhand, Ranchi, with all supporting facts and necessary documents, which was to be decided by the concerned respondent.