RAMESHWAR SINGH & ANR Vs. DELHI JAL BOARD

JUDGEMENT

(1.) Vide the present petition, the petitioners seek setting aside the award and order dated 31.01.2009, whereby the claims for regularization of the petitioners have been rejected.

(2.) The service particulars of the petitioners are as under:- <FRM>JUDGEMENT_601_LAWS(DLH)12_2014.html</FRM>

(3.) Case of the petitioners before the learned Tribunal was that the petitioners were being treated as monthly paid/muster roll workers and paid their wages as fixed and revised from time to time under the Minimum Wages Act, 1948, by the Appropriate Government for skilled workers. However, their counter-parts doing the identical work and the work of same value were being treated as regular employees and were being paid their salary in the pay scale of Rs.260-400, revised to the pay scale of Rs.950-1500, w.e.f. 01.01.1986 and re-revised to the pay scale of Rs.3050-4590 w.e.f. 01.01.1996 respectively with usual allowance as admissible under the Rules.