RAMKUMARI W/O JAGKARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Counsel for the Petitioners submits that the Petitioners are working on the post of Cook in different Government Schools at Block Lundra, District Surguja and they are being paid only Rs. 1200/- per month i.e. Rs. 40/- per day, whereas according to the notification Annexure P-2, minimum wages prescribed by the Chhattisgarh Minimum Wage, they are entitled for Rs. 255/- per day as they are skilled labourers.

(2.) Learned Counsel for the Petitioners relies upon the judgment of the Supreme Court in the matter of State of Punjab & Ors. v. Jagjit Singh & Ors., decided on 26th October, 2016, in which the Supreme Court has held that the principle of equal pay for equal work will also be applicable to all the temporary employees and has held as under:-

(3.) Learned Counsel for the Petitioners and learned Deputy Advocate General further agreed that the issue involved in the present case is squarely covered by the order of this Court in Writ Petition (S) No. 2152 of 2018 decided on 08.02018. The present Writ Petition may be disposed off in accordance with aforesaid order dated 08.02018.