BRAHAM PRAKASH DUTTA Vs. RAILWAY PROTECTION FORCE

JUDGEMENT

(1.) At the outset, it may be noted that the Petitioner No. 2 has died during the pendency of the writ petition, as told to us by the learned Counsel for the Petitioners, and his legal heirs have not sought substitution by moving any application. Thus, qua Petitioner No. 2, the writ petition stands dismissed as having abated.

(2.) We proceed to consider the matter pertaining to the claim of Petitioner No. 1.

(3.) Working as an Inspector Grade-I (Prosecution) under RPF, the first Petitioner claims parity with the Senior Public Prosecutor working with CBI and Delhi Police. The grievance is that Inspector Grade-I (Prosecution) with RPF are placed in the pay scale of Rs. 2000-3200, and Senior Public Prosecutor with CBI and Delhi Police are in the pay scale of Rs. 3000-4500. Seeking parity with the Senior Public Prosecutor and alleging discrimination, and stated that the principle of 'equal work: equal pay', stands attracted; Petitioner No. 1 seeks a mandamus to be issued that he be placed in the pay scale of Rs. 3000-4500.