UOI Vs. PHOOL DEV SINGH

JUDGEMENT

(1.) On 17.06.1982, the respondent was employed by Central Public Works Department (hereinafter referred to as CPWD) as a khalasi on a daily wage basis.

(2.) In the year 1983, various persons who were employed by CPWD on a daily wage basis and were working in the said capacity since several years filed writ petition(s) under Article 32 of Constitution of India before the Supreme Court praying that they should be paid same wages as were paid to permanent/regular employees doing identical work.

(3.) Applying the doctrine of equal pay for equal work, vide decision reported as Surinder Singh v Engineer-in-Chief, C.P.W.D. (1986) 1 SCC 639 the Supreme Court allowed the writ petition(s). The relevant observations made by the Court are as under:-