JAGADISHA GATTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. N. Kumar, learned Additional Government Advocate accepts notice for respondents 1 to 5 and Sri. K.V. Narasimhan, learned counsel accepts notice for respondent No.6.

(2.) In this writ petition, petitioners have sought for quashing endorsement dtd. 18/3/2019 (Annexure-M) issued by the respondent No.6-Mangalore City Corporation, wherein the claim of petitioners with regard to equal pay for equal work has been denied; inter-alia sought for direction to respondents to employ the petitioners herein directly and pay equal wages on par with the regular employees of the respondent No.6.

(3.) Heard Sri. Srinivas V., learned counsel appearing for petitioners; Sri. N. Kumar, learned Additional Government Advocate appearing for respondents 1 to 5; and Sri. K.V. Narasimhan, learned counsel appearing for the respondent No.6.