PINJU RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petitioners are aggrieved since they have not been granted the benefit of daily wage status with all consequential benefits w.e.f. 27.2.2004, since according to them they had completed ten years of part time service as Revenue Chowkidars on or before 31.12.2003. The contention of the State is that the status is to be conferred only prospectively, meaning thereby that the benefits would accrue to such employees only from the actual date, the order is passed granting them the daily wage status. Since there was serious confusion with regard to the above position, it is seen during the pendency of the writ petitions and contempt matters, that the Government has issued another clarification dated 22nd September, 2011, the text of which reads as follows: -

(2.) SINCE the Revenue Chowkidars have worked as Part Time prior to their conversions into daily wagers, therefore, they are not entitled to any financial benefits like arrear etc. Attention is also invited to Hon'ble High Court judgment dated 21.4.2011 passed in a CWP No. 2192/2011 titled as Moti Singh Vs. State and ors. Where direction has been issued that "in case the petitioner is granted daily waged status retrospectively, he shall not be entitled to any consequential monetary benefit.

(3.) ALL the Revenue Chowkidars working in the department may be brought in surplus pool maintained in the Finance Department for their deployment in different departments against vacant posts so that their services could be utilized in a proper way. All the Deputy Commissioners will send complete particulars in this regard to the Pr. Secretary (Finance) to the Government of Himachal Pradesh under intimation to this department.