HARPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners have invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, by way of filing present writ petition, seeking a writ in the nature of mandamus commanding and directing the respondents to allow the benefit of fitment to them as per Government Orders dated 17.01.2004 and 27.08.2016.

(2.) I have heard the learned counsel for the parties and perused the entire material available on record.

(3.) Brief facts, as narrated in the writ petition, are that the petitioners were engaged as daily wagers between the period 1992-95 in the Kisan Sahkari Sugar Mills Ltd., Nadehi, District Udham Singh Nagar. The Kisan Sahkari Sugar Mills Ltd. Nadehi is a Sugar factory of cooperative sector running under the control of the State Government. The respondent no. 3 factory, which is governed by the provisions of U.P. sugar Wage Board, 1991 decided to give the fitment status to whose employees, who have worked upto 2003. It was decided that such employees, who are engaged on daily wage basis, will be given the benefit of fitment in terms of Government Order dated 17.01.2004 and subsequent Government Order dated 27.08.2016.