DHANANJAYA Y.CHANDRACHUD,J. - (1.) Leave granted.
(2.) On 27 February 2004, the Chief Secretary to the Government of Himachal Pradesh addressed a communication inter alia to all Deputy Commissioners and Heads of Departments among others, stating that the regularisation of part time employees was engaging the attention of the State for some time in the past. The Government decided that part time class-IV employees who completed ten years of continuous service as on 31 December 2003 in all departments, except Education and Ayurveda, will be made daily wagers subject to certain terms and conditions. Para 1 and 3 of the letter contained the following conditions: "1. Part-time Class-IV employees who have completed ten years of continuous service as on 31.12.2003 will be made daily wager. Posts vacated by such part-time employees shall stand abolished. * * * * * * * * * * * ** * * * * * * * 3. The conversion to daily wager status will be with prospective effect."
(3.) Some part time employees had moved the Himachal Pradesh Administrative Tribunal seeking regularisation of their services and other benefits.;