STATE OF HIMACHAL PRADESH Vs. GEHAR SINGH

JUDGEMENT

(1.) Leave granted in all the Special Leave Petitions.

(2.) As the appellants in all these appeals are similarly placed, all the appeals will stand disposed of by this common judgment.

(3.) The appellants are employed on a daily wage basis in the Irrigation and Public Health Wings of the Himachal Pradesh Public Works Department. They are classified as Class III and Class IV employees who are being paid their daily wages in keeping with the minimum wages prescribed by the Government of Himachal Pradesh from time to time. A number of the appellants have been employed in the aforesaid manner for more than ten years.