PANKAJ BHATIA,J. - (1.) Heard Sri Rahul Mishra, counsel for the petitioner and Sri Sanjeev Singh, Senior Advocate assisted by Sri Pramod Kumar Dubey, counsel for the respondent-Corporation.
(2.) The brief facts, giving rise to the present petition, are as under:- The petitioner was employed on the post of an Assistant in the clerical cadre of the respondent-Corporation Branch, situate at Robertsganj, Pipri Road, District Sonebhadra, vide an appointment letter dated 13.6.1994 (Annexure-1). A perusal of the said appointment letter makes it clear that the petitioner was appointed at a salary of Rs. 1,000/-, dearness allowance Rs. 1179.20 and house rent of Rs. 100/- for a period commencing w.e.f. 13.6.1994 to 5.9.1994, for a period of 85 days only.
(3.) The contention of the counsel for the petitioner is that although the initial appointment of the petitioner was till 5.9.1994, however the respondent-Corporation continued to take the services of the petitioner up to 5.9.1996 and thereafter did not take the services of the petitioner and there was no order terminating the services of the petitioner was passed. The petitioner filed an application under the Payment of Wages Act claiming the wages allegedly due and payable to him for the period 1.9.1996 to 31.5.2001 amounting to Rs. 1,29,914.40 under the Payment of Wages Act, which was allowed by the authority under the Payment of Wages Act, vide an award dated 24.9.2004.;