- (1.) HEARD the learned counsel for the parties.
(2.) THE prayer of the petitioner in this writ application is for issuance of direction to the respondents to pay his arrears of wages, which, according to him, is due from June. 1992 to 5.1.2003 along with interest etc. and to quash the order dated 12.10.2006 (Annexure -2) by which the claim of the petitioner for payment of arrears of wages from June 1992 to 15.1.2003 along with interest has been rejected by the Divisional Forest Officer, Seraikella hold the claim to be false and fabricated. The petitioner had moved this Court earlier in W.P.S. No. 4338/2006 for the aforesaid relief, which was disposed of by order dated 1.9.2006 by the learned Single Judge by remitting the matter back to the concerned authority to consider the claim of the petitioner and pass a final speaking order in accordance with law within a period of six weeks. When the order as directed by this Court was not passe, the petitioner filed contempt application being Cont. (C) Case No. 638/2006. During the pendency of the contempt application the impugned order dated 12.10.2006 as contained in Annexure -2 to this writ application, was passed. The aforesaid order dated 12.10.2006 passed by the Divisional Forest Officer. Seraikella is under challenge in this writ application.
(3.) ACCORDING to the case of the petitioner he worked as casual labourer on daily wage basis from 1984. Up to May 1992 he was already paid his wages. According to the petitioner, the wages from June 1992 to 15.1.2003 has not been paid to him. In order to substantiate his claim, the petitioner has annexed a certificate, which is said to have been issued by Mr. G.P. Singh, the Forest Range Officer. Seraikella. The said certificate has been annexed as Annexure -3 to the writ application. From perusal of Annexure -3, i.e. the certificate, it appears that it has been certified therein that the petitioner has been paid his wages up to 31st May 1992 and, thereafter, no order relieving him from the work has been passed from the Divisional Office and. accordingly, he is continuing to work.;