BABA SAHIB AMBEDKAR HOSPITA Vs. SWASTIKA BHAKAT

JUDGEMENT

(1.) Staff nurses working on contract basis with Dr.Baba Sahib Ambedkar Hospital, established by the Government of NCT Delhi, and appointed on different dates in the months of July and August 2001 filed OA No.1843/2010 raising issues of being discriminated vis- -vis regularly appointed employees, in that, they claimed that notwithstanding contractual nurses and regular nurses performing same duties, contract nurses were getting less pay, less leave and less allowances.

(2.) Vide impugned decision dated January 29, 2011, which has been challenged in W.P.(C) No.424/2013 the Tribunal has directed that the claimants be paid salary with increments as were being given to the regularly appointed staff and for which view the reasoning of the Tribunal is that the applicants have successfully demonstrated through documentary evidence that contract employees working in G.T.B.Hospital, Delhi State Cancer Institute and Tibia College were being paid increments.

(3.) The writ petitioners of W.P.(C) No.3077/2013 had filed OA No.3617/2010 praying that they be given increments and other emoluments at par with regularly appointed employees, pointing out to the Tribunal that all of them were appointed on contract basis as paramedical staff being Laboratory Assistant, Senior Radiographers and Junior Radiographers and ECG Technicians. They relied upon an instance of one Mrs.Swaran Kanta Bhatia to whom, notwithstanding she being a contractual employee, said benefits were given.