HARKA SINGH LAMA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) THESE Writ Petitions are taken up together as the issues involved for adjudication are the same.

(2.) IN Writ Petition (C) No.37 of 2009, the petitioners are work- charged employees holding the posts of senior work charged supervisors under the Buildings & Housing Department, Government of Sikkim. The petitioners initially appointed as muster roll employees in the year 1968 got absorbed under the work charged establishment from 01.07.1978 in which category they continued to serve until the petitioner no. 1 retired on 28.02.2010 and the petitioner no. 2 on 31.07.2010. It may be stated that when the writ petition was filed initially before this Court, they were still in service.

(3.) IN the third case, i.e. Writ Petition (C) No. 30 of 2010, the petitioner is a retired employee with effect from 31.01.2010, having entered into service in the year 1978 on muster roll basis in the Building & Housing Department and later brought into work charged establishment in which category he continued until his retirement in the afternoon of 31.01.2010.