REGENT COMPUTRONICS PVT. LTD.

STATE OF PUNJAB Appellant

V/S

SURJIT SINGH Respondents

Referred Judgements :-

DHIRENDRA CHAMOLI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF HARYANA VS. JASMER SINGH [REFERRED TO]
STATE OF PUNJAB VS. DEVINDER SINGH [REFERRED TO]
STATE OF HARYANA VS. TILAK RAJ [REFERRED TO]
GOVERNMENT OF WEST BENGAL VS. TARUN K ROY [REFERRED TO]
STATE OF HARYANA VS. CHARANJIT SINGH [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
S C CHANDRA VS. STATE OF JHARKHAND [REFERRED TO]
UNION OF INDIA VS. MAHAJABEEN AKHTAR [REFERRED TO]
UNION OF INDIA VS. DINESHAN K K [REFERRED TO]
HARYANA STATE MINOR IRRIGATION TUBEWELLS CORPORATION VS. G S UPPAL [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
RANBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
VIJAY SHARMA VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Applicability of the doctrine of equal pay for equal work is in question in these appeals.

(2.) They arise out of the final judgment and order dated 20th December, 2001 passed by a Division Bench of the Punjab and Haryana High Court at Chandigarh in C.W.P. No. 6780 of 1999 whereby and whereunder the writ petition filed on behalf of the respondents has been allowed.

(3.) Respondents herein were appointed in different capacities by the Public Health Department of the State of Punjab. They were admittedly appointed as daily wager. Only some of them were appointed after their names were requisitioned from the Employment Exchange. No recruitment process was followed. Constitutional norm of equality contained in Articles 14 and 16 of the Constitution of India had not been adhered to. They were paid wages in terms of the offer of appointment made to them. Their names were being maintained in the Muster Roll.

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STATE OF PUNJAB Vs. SURJIT SINGH

Referred Judgements :-

JUDGEMENT

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