- (1.) Heard Mr. Rajesh Kumar, the learned counsel appearing for the petitioner and Mr. Mukesh Kumar Sinha, the learned counsel appearing for the respondent-State.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for a direction upon the respondents to pay the arrears of wages @ Rs.290/- to the skilled labourers and Rs.210/- to unskilled labourers in between November, 2017 to till date.;