DIGAM SINGH Vs. ANSHU PRAKASH

JUDGEMENT

(1.) THE writ petitioner was appointed, on contract basis, as a qualified paramedic by Government of NCT of Delhi on July 23, 1998 and the terms of engagement were that he would be paid a fixed amount each month. The engagement continued with a break of one day after 89 days each and the writ petitioner filed OA No.2235/1999 praying before the Tribunal that the principle of equal pay for equal work was violated. The said petition registered as OA No.2235/1999 was disposed of by the Tribunal directing that on the principle of equal pay for equal work the petitioner should be paid pay and allowances at par with regular employees with effect from March 2000.

(2.) AS pleaded in para 4(vi) of the writ petition, respondents started paying salary and allowances to the petitioner as were given to the regular employees but without any increment. We note the pleadings in para (vi). They read as under:-

(3.) IN the year 2010 the petitioner filed a contempt petition registered as CP No.737/2010 disclosing therein that whereas DA, HRA, CCA, TA and PCA were being released to him, increments in the basic pay were being denied.