MANNU LAL KAUSHIK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition has been filed for the following reliefs:

(2.) At the outset, learned counsel for the petitioner would submit that the petitioner has preferred a representation before respondent No.1 , but the same has not yet been decided. He submits that the petitioner has been deprived of equal pay for equal work inspite of the fact that the task of the petitioner, who is a Laboratory Assistant in Agricultural Department, is more strenuous and technical. He submits that the Laboratory Assistants of Agriculture Department and Veterinary Department have been given a different pay scale, though earlier, before passing of the order dtd. 9/10/2006 (Annexure P/1), the pay scale of the Laboratory Assistant of both the Departments were up to the same stage. He submits that by the said order, the nomenclature of the post of the Laboratory Assistant working in Agriculture (Veterinary) Department has been changed to 'Laboratory Technician'. He would submit that in the matter of R.B. Shinde and others Vs. State of M.P. and others, 1995 M.P.L.S.R. 272 (order dtd. 19/12/1994 passed in OA No.149/90 by the Madhya Pradesh Administrative Tribunal, Indore Bench), it was materially observed as under :

(3.) On the other hand, learned counsel for the State would submit that this Court has made a direction on 20/4/2023 in the following terms :