A N GUPTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since common questions of law and facts are involved in all these petitions, the same were taken up together for hearing and are being disposed of by a common judgment.

(2.) Material facts necessary for the adjudication of these petitions are that all the Petitioners were appointed on temporary basis in the Animal Husbandry Department. Respondent-State took a conscious decision vide notification dated 14.9.1983 to transfer dairy development activities of Animal Husbandry Department in six districts ( Shimla, Mandi, Solan, Bilaspur, Sirmaur and Hamirpur) of Himachal Pradesh to the Himachal Pradesh State Cooperative Milk Producers Federation Limited. The State was pleased to enforce the following administrative arrangement in the public interest:

(3.) The services of all Government employees of the Animal Husbandry Department mentioned at Annexure 'A' shall be temporally placed at the disposal of the said Milkfed on deputation for a period of 6 months on terms and conditions governing at present till the Milkfed frames its own rules and regulations in respect of services of its employees which shall not be less advantageous than the terms and conditions application to them at present including provision for absorption in the services of the Milkfed of Government employees of Animal Husbandry Department. Provided that no deputation allowance will be given to the Government employees for the deputation period.