MANI RAM SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) MR . Raj Divender Singh, Senior Assistant, Government Degree College, Paonta Sahib has produced the entire record. The same was perused by us.

(2.) IT is evident from perusal of the record that the engagement of petitioner as gardener was on daily wage basis and not by the PTA/Amalgamated Fund.

(3.) MR . V.D. Khidta, learned counsel for the petitioner has argued that the respondents have not taken into consideration the paid holidays including Sundays while determining 240 days in the years 2003 and 2006.