D.G.R. Patnaik, J. - (1.) Heard the learned counsel for the parties.
(2.) The claim of the petitioner in this writ petition is against the respondent State for payment of wages to the petitioner in respect of the work done by him along with several others under the National Rural Employment Guarantee Scheme.
(3.) The contention of the petitioner is that he rendered his services along with several other labourers for construction of the road from Panchayat Bhawan Baddaha to Taljhari under the NREP and completed the work and the respondent Engineer had also made entries of the measurement of work in the measurements books, and Identity Cards were issued to the labourers engaged for work, but inspite of completion of the work, wages have not been paid to the petitioner.;