HARISH CHANDRA SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ALL these petitioners claim to be working on daily rated employees in the Forest Department. They claim minimum of the pay -scale, which are payable to the Class -IV employees on which they have been working.

(2.) THE petitioners have relied upon the decision of the Hon'ble Apex Court in State of Uttar Pradesh and others Vs Putti Lal, 2002 3 AWC 2375. In the above case, inter alia, directions were given by the Hon'ble Apex Court to the Forest Department that till the regularization of daily rated employees, which shall be done in the Forest Department by framing Rules such employees must be given the minimum of pay scale.

(3.) CONSEQUENTLY , though some of the employees are getting this benefit, others who have been denied such benefit. They are now before this Court.