DILE RAM Vs. STATE OF HP AND ORS.

JUDGEMENT

(1.) BOTH these petitions are being disposed of by a common judgment, since identical questions of law and fact are involved in the same.

(2.) THE case of the Petitioners is that they are manning the check posts maintained by the H.P. State Agriculture Marketing Board and the Agriculture Produce Marketing Committee -Respondent No. 2 at various places. The case of the Petitioners is that they not only stop the vehicles at the check posts, but also check the goods being carried and make entries in the register and collect the requisite market fees and thereafter deposit the same in the bank. They therefore claim that they are doing clerical work and should be paid the daily wages of a clerk and they are being exploited and paid minimum daily wages paid to the labourers.

(3.) THEREFORE , the petitions are allowed and the Respondent No. 2 -Board is directed to pay to the Petitioners daily wages as payable to the clerks w.e.f. 22.2.2008 i.e. three years prior to the filing of the present petitions. This amount be paid to the Petitioners on or before 31st December, 2011, failing which the Respondent -Board shall also be liable to pay interest @ 9% per annum from the date when this amount fell due. As far as the prayer for regularization is concerned, the Respondents may consider their case(s) in accordance with law and take a decision on or before 30.11.2011. No. costs.