- (1.) THE petitioner was working under Bihar State Co -operative Land Development Bank Ltd. as a jeep driver since 13.01.1987. He is aggrieved by order dated 09.11.2000. He has filed the present petition seeking a direction upon the respondents to pay wages from 09.11.2000 till the service rendered by him and for regularization of his service.
(2.) A counter affidavit has been filed on behalf of the respondents denying the claim of the petitioner. It is the stand of the respondents that by order dated 09.11.2000 the service of the petitioner has been terminated and therefore, there is no question of payment of wages to the petitioner. Heard learned counsel for the petitioner and the respondents. The learned counsel for the petitioner has confined his argument only to payment for the period the petitioner had worked. From the record of the case it appears that on 19.12.2000 the District Manager, Jamshedpur has written a letter to the Deputy General Manager, Bihar State Co - operative Land Development Bank Ltd., whereby it has been recommended that the petitioner may be kept in service.
(3.) RELYING on the said letter the learned counsel for the petitioner has further submitted that though it has been contended by the respondents that the service of the petitioner has been terminated from 09.11.2000 the letter itself would indicate that the petitioner has been working till 19.12.2000. The said District Manager has written letters dated 20.06.2001 and 10.08.2001 also to the same effect.;