STATE OF UTTARAKHAND Vs. UTTARANCHAL VAN SHRAMIK SANGH

JUDGEMENT

(1.) Hon'ble Ramesh Ranganathan, C.J. (Oral) Delay in preferring Special Appeal No. 691 of 2017 is not opposed and is, therefore, condoned.

(2.) This batch of special appeals are preferred by the State of Uttarakhand against the order passed by the learned Single Judge in Writ Petition No.495 of 2014 (SS) dtd. 23/3/2017.

(3.) The respondents-writ petitioners are all working, on daily wages, in the Forest Department of the State of Uttarakhand i.e. as Forest Guards, Gatemen, Chowkidars, Drivers etc. They filed this batch of writ petitions seeking payment of dearness allowance (hereinafter referred to as DA) on the minimum scale of pay being paid to them.