DEEN DAYAL UPADHYAYA HOSPITAL REPRESENTED Vs. MAHESH BHARDWAJ

JUDGEMENT

(1.) A dead issue is being flogged by the writ petitioners.

(2.) The facts.

(3.) Para-medic employees working on contract basis in various hospitals established by the Government of NCT Delhi started claiming pay parity with regularly appointed para-medical staff. They started claiming increments and various allowances which were being paid to regular employed para-medical staff.