STATE OF HIMACHAL PRADESH Vs. NODHA RAM

JUDGEMENT

(1.) Leave granted.

(2.) Heard Counsel on both sides.

(3.) The facts are that the respondents were engaged on daily wages on muster roll basis in Central Scheme and were paid out of the founds provided by the Central Government. It is stated that after the Scheme was closed their services were dispensed with. When the respondents filed the writ petition in the High Court, the High Court gave interim direction on November 18, 1992 and directed their re-engagement elsewhere. Against the aforesaid interim direction, this appeal by special leave has been filed.