MULTIPURPOSE HEALTH WORKERS ASSOCIATION Vs. STATE OF HARYANA

JUDGEMENT

(1.) Special leave granted.

(2.) The appellant association's Members are Multipurpose Health Workers of Haryana. The only question we have called upon to decide is whether the higher pay scale of Rs. 1200-2040 to these workers to be made available to them with effect from 1-5-1990, instead of 1-1-1994

(3.) The appellants have laid their claim for the earlier date on two grounds:(1) the notification dated 26-7-1991 of the State Government raising the pay scales of "some technical posts" to Rs. 1200-2040 itself demanded the higher pay scale from 1-5-1990, as the same is the effective date of the notification; and (2) other holders of technical posts having been given the aforesaid pay scales with effect from 1-5-1990, there exists no cogent reason to deny same to the Multipurpose Health Workers who discharge the same function as those to whom the higher pay scale was given from 1-5-1990.