- (1.) Heard counsel for the parties.
(2.) Resolution at Annexure-1 bearing Memo No. 65 dated 04.03.2014 issued by the Revenue and Land Reforms Department, Government of Jharkhand specifies the piece rated work of different categories of Piece Rated Daily Wager engaged in the settlement work being carried out in the State. Para-3 thereof clearly states that Rs. 250/- would be the piece rate for the various categories of work classified in Schedule-1 comparative chart. Clause-4 relates to the nature of work being performed by Saffai Moharir i.e. petitioners.
(3.) Petitioners however have sought for payment of this wages as a daily wage irrespective of piece work which they perform stating that it is not possible to perform the complete piece work in a particular day to get the full remuneration of Rs. 250 days. Reliance has been placed upon an information obtained under the RTI at Annexue-2 dated 07.10.2014 which apparently elicits the very proposal which was put before the Cabinet for approval of the revision in piece rate wages of persons engaged in the settlement work being carried out in the State. Annexure-2 however cannot dilute the specific conditions incorporated in the Resolution of the Government at Annexure-1 which specify the piece rated work and the wages in lieu thereof. Reliance has also been placed upon Annexure-3 which is also an information furnished by the Public Information officer-cumAssistant Settlement Officer, Headquarters, Dumka on 08.11.2014 which, according to the petitioners, indicates that Rs. 250/- per day is for the skilled nature of work. This information also cannot override the specific conditions in the Resolution itself which prescribes category of piece rated work and wages admissible thereunder.;