Daily-rated employees working against sanctioned posts are entitled to Shram Samman Rashi under the circular.

The petitioners were contingent employees engaged on Collector Rates under the Sickle Cell Institute.

They sought payment of Shram Samman Rashi of ₹4,000 per month under the Finance Department circular dated 28 August 2023, including arrears and interest.

The State’s affidavit acknowledged that the petitioners worked against sanctioned posts, while stating that their temporary engagement had occurred without open advertisement, prescribed recruitment procedure, or observance of the reservation roster.

The Court had directed the State to clarify whether the petitioners worked against sanctioned posts.

Whether daily-rated employees engaged temporarily, but working against sanctioned posts, are entitled to Shram Samman Rashi under the circular dated 28 August 2023.

Whether the petitioners’ manner of recruitment precluded them from receiving that benefit.

The Court applied the Finance Department circular dated 28 August 2023, which, as described in the judgment, entitles daily-rated employees working against sanctioned posts to Shram Samman Rashi.

The judgment cites no statute or judicial precedent.

The State’s affidavit established that the petitioners were working against sanctioned posts, notwithstanding their temporary engagement and the stated procedural deficiencies in their recruitment.

The Court treated the circular’s criterion—working against sanctioned posts—as controlling and concluded that the petitioners fell within its scope.

Their temporary status did not displace their entitlement under the circular.