GOVERNMENT OF ANDHRA PRADESH Vs. M PANDURANG

JUDGEMENT

(1.) Leave granted.

(2.) Respondent 1, namely, M. Pandurang, and Respondent 14, namely, V. Parvathalu, are reported to be dead. In spite of the fact that time was given to the State for impleading the LRs, the needful has not been done. Therefore, the appeal as against those two respondents stands abated. It is accordingly dismissed.

(3.) As regards the other respondents, the facts are fairly clear that they were working as Junior Analysts in the Institute, of Preventive Medicine, Public Health Labs and Food (Health) Administration which was under Medical and Health Department. They claimed that since their juniors were drawing more pay than them in the cadre of Junior Analysts, they invoked the jurisdiction of the tribunal for payment of equal pay under Article 39 (A) of the Constitution. The tribunal in the impugned order dated 15/1 1/1995 has allowed the writ petition and directed implementation of the order passed in similar circumstances. Feeling aggrieved by that order, this appeal has been filed.