STATE OF UTTARAKHAND AND OTHERS Vs. SUNITA DEVI

JUDGEMENT

(1.) Appellants are the respondents in the writ petition. The writ petition was filed by the respondent in this appeal along with others claiming the following relief:-

(2.) According to the writ petitioners including the respondent herein, they were working as daily wagers. Petitioner No.1 has been described as daily wage sweeper in the Forest Department. According to her, she is entitled to get minimum of the pay scale. The learned Single Judge allowed the writ petition and granted the said benefit. Feeling aggrieved, appellants are before us.

(3.) We heard the learned Standing Counsel and the learned counsel for the respondent Shri Kartikey Hari Gupta.