STATE OF HIMACHAL PRADESH Vs. SHEELA DEVI

JUDGEMENT

(1.) Leave granted. With consent of counsel, the appeals were heard.

(2.) The appellant (hereinafter "State") is before this Court complaining that the judgment of the Himachal Pradesh High Court, granting relief to the respondents (hereby referred to as 'employees') is erroneous.

(3.) The respondents (or their legal representatives - as is the case in some instances) before this Court were employed on contract basis by the State in its Education and in the Ayurvedic Department. Their services as contractual employees were regularized at different points in time.