BAIJNATH SHRIVAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioners in both the writ petitions (which includes the widow of petitioner Baijnath Shrivas in W.P(S).No.4740/2006) are working as Skilled Attendants in the Government Engineering College, Bilaspur. They have prayed for equal salary as is paid to their counter -parts in the Government Engineering College, Raipur. Therefore, since both the writ petitions involve common issue, they are decided by this common order.

(2.) IN W.P(S).No.4740/2006, Respondent/State has filed an application (I.A.No.1/2007) for dismissal of the writ petition on the ground that the original petitioner having died during the pendency of the writ petition, the cause of action does not survive in favour of the legal heir for continuing the writ petition, however, it is to be seen that by order dated 01.07.2009, this Court has already allowed prayer for substitution of name of legal heir of the deceased petitioner and otherwise also the benefit which might accrue in favour of the deceased petitioner shall be payable to his legal heir, hence the said application for dismissal of W.P(S).No.4740/2006 is dismissed.

(3.) ACCORDING to the petitioners, they are working as Skilled Attendants in Government Engineering College, Bilaspur and are paid inferior pay scale than the pay scale allowed in favour of similarly placed Skilled Attendants working in the Government Engineering College, Raipur. According to them, both the Engineering Colleges being Government Engineering College under the Department of the Technical Education, grant of inferior pay scale to the petitioners is discriminatory, arbitrary and illegal.