SANT RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, the petitioners have prayed for following substantive reliefs:­

(2.) The case as pleaded by the petitioners is that they were engaged on daily wage basis as Class­IV employees in the Integrated Watershed Development Project, Kandi (Hills) (for short "IWD Project") in the year 1996. The project was part and parcel of the forest department. In the year 2005, IWD Project came to an end and a new project namely Mid Himalayan Watershed Development Project (for short "Mid Himalayan Project") was started by the forest department. The services of the petitioners were continued in Mid Himalayan Project also.

(3.) As per petitioners, some of the employees of the IWD Project were adjusted in various departments of the State Government and others including the petitioners were taken in the Mid Himalayan Project. Both the projects were funded by the forest department.