H.C. Mishra, J. - - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) The petitioner has filed this writ application with a prayer for quashing the order, contained in memo No. 310 dated 14.2.2014, passed by respondent No. 5, Executive Engineer, Electric Supply Division, Daltonganj, as contained in Annexure-11 to the writ application, whereby pursuant to the order dated 12.11.2013 passed by this Court in W.P.(S) No. 7676 of 2012, the representation of the petitioner has been disposed of, stating that the petitioner was not working in the department and no payment is due to the petitioner with effect from August 2009.
(3.) The facts of the case lie in a short compass. The petitioner had earlier filed W.P.(S) No. 7676 of 2012 before this Court claiming that the petitioner was appointed as Lineman in the Jharkhand State Electricity Board in the office of Electrical Executive Engineer, Electric Supply Division, Daltonganj since 2003 on daily wages. The grievance of the petitioner was that the admissible daily wages were not being paid to him from August 2009. By order dated 12.11.2013 as contained in Annexure-7 to the writ application, the said W.P.(S) No. 7676 of 2012 was disposed of giving liberty to the petitioner to approach the Executive Engineer, Electric Supply Division, Daltonganj, with a fresh representation for redressal of his grievance, which was directed to be disposed of, by the Executive Engineer.;