DIRECTOR OF AGRICULTURE Vs. DEV RAJ

JUDGEMENT

(1.) PER K.C. Sood, J: - 1. It appears the respondents were employees of the Government of Himachal Pradesh in the Department of Agriculture and were working in the Agricultural Workshop at Bhangrotu in the District of Mandi. in December, 1977 this workshop was taken over by the Himachal Pradesh Agro Industries Corporation Limited. The respondents were offered employment in the Corporation on the terms and conditions that the Corporation will protect the pay scales of the employees which were held by them at the relevant time as also the emoluments. It was also provided that all these employees would cease to be the Government employees, however, their past services were to be counted for all purposes including leave, pension etc.

(2.) IT appears that the Management of the workshop increased the working hours by halt an hour i.e. from 9.00 A.M. to 5.00 P.M. to 9.00 A.M. to 5.30 P.M. The respondents workmen resented this move and did not comply with the orders of the Corporation. The Management deducted wages for half an hour of all these employees.

(3.) DIS -satisfied, State is in this petition under Article 226 of the Constitution of India.