SHRIPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER Shripal is a lawyer's delight and a Judge's despair. He has kept the lawyers happy for over two decades and instant writ petition appears to be the eighth or the ninth round of litigation.

(2.) HE was employed in the Public Works Department of the Central Government as a skilled beldar on October 16, 1974 as a daily wager. On August 13, 1976 he was employed as a daily wager as a Graduate Supervisor. He commenced litigation somewhere in the year 1983 praying therein that notwithstanding he being employed firstly as a skilled beldar on daily wage and later on as a graduate supervisor on daily wage since he was performing duties which were to be performed as a Research Assistant/Technical Associate and then as a Senior Research Assistant, he prayed that on the principle of equal pay for equal work he should be paid salary firstly as that of a Research Assistant from October 16, 1974 and that payable to a Senior Research Assistant with effect from August 13, 1976. He also prayed for his service to be regularized.

(3.) DECIDING Civil Appeal No.10775/1984 the Supreme Court took on record statement made on behalf of CPWD that after creating a post the petitioner would be appointed as a Laboratory Assistant.