SURINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive reliefs:-

(2.) Petitioner was initially appointed as Lab Attendant by respondents on daily wage basis w.e.f. 18/8/1998. He was being paid daily wage at the rate of Rs.65.00 per day. The daily wage of the petitioner was enhanced to Rs.70.50 per day w.e.f. 19/4/2001. As per revised daily wage rate, issued by the Government of Himachal Pradesh, the daily wage payable to petitioner was enhanced to Rs.82.50 per day w.e.f. 18/8/2003.

(3.) Petitioner is aggrieved against office order Annexure A-3 dtd. 10/3/2005 whereby the daily wage of Lab Attendants engaged in Schools/Colleges were reduced to Rs.65.00 per day retrospectively w.e.f. 15/8/2003.