Ananda Sen, J. - (1.) Heard the parties.
(2.) By filing this writ application, the petitioner has made two folds prayer; (i) to pay his arrears of salary from 01.03.1993 to 30.04.2008 and (ii) to regularize the service of the petitioner in ClassIV post under the respondents.
(3.) Learned counsel appearing for the petitioner submits that the petitioner was engaged on daily wage basis as Night Watchman under the Child Development Project Officer, Latehar. He was appointed orally and there is no appointment letter issued in this regard. Learned counsel further submits that he was allowed to mark his attendance in a Register, which was duly counter signed by one of the representative of the Child Development Project Officer. He further submits that he has worked to the full satisfaction of the respondents for which certificates were issued to him, by the office from time to time. It is admitted that he worked till 30.04.2008 and thereafter, no work was taken from the petitioner by the respondents. The claim of the petitioner is that he should be regularized and he should be paid his arrears of wages/salaries from 01.03.1993 to 30.04.2008, which, according to the petitioner, has not been paid.;