DWARIKA PRASAD PANT Vs. CHIEF SECRETARY

JUDGEMENT

(1.) THE Petitioners are aggrieved by an order dated 29th May, 1998 passed by the Central Administrative Tribunal, Principal Bench in OA No. 2538/1992. The petitioners are working as tailors in Delhi Armed Police/Delhi Police. They made a claim for equal pay for equal work claiming parity with tailors working in the Delhi Administration, particularly the Directorate of Social Welfare.

(2.) THE Tribunal noted the duties performed by the Petitioners as well as by tailors with the Delhi Administration. Thereafter, having discussed the case law, the Tribunal noted several distinguishing features between the nature of work done by the Petitioners and by tailors in the Department of Social Welfare as well as other qualitative differences.

(3.) LEARNED counsel for the Petitioners submitted that his clients' department had issued a latter on 28th May, 1980 to the effect that the Petitioners should be given a better pay scale. White it may be so, this is really a matter that has to be considered by the Pay Commissions have looked in to the matter, namely, the 5th and 6th Central Pay Commissions. From the time when the latter dated 28th May, 1980 was written even the 4th Central Pay Commission had looked into the matter. None of these Pay Commission found it appropriate to grant to the Petitioners the same pay scale granted to tailors in the Delhi Administration. We may also note that it is stated by learned counsel for the Petitioners that a representation had been made before the 6th Central Pay Commission but this has not been accepted.