UMRAO SINGH Vs. SECRETARY IRRIGATION DEPARTMENT DEHRADUN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsels for the respondents.

(2.) The petitioner by means of the present writ petition is claiming parity of the Pay Scale on the post of Air Compressor Driver working in Minor Irrigation Department of the State of Uttarakhand.

(3.) The petitioner is an "Air Compressor Driver" in the Irrigation Department of the State of Uttarakhand. The contention of the petitioner is that similar employees working as Air Compressor Drivers in other departments of the State Government, such as the Minor Irrigation Department of the State of Uttarakhand, are getting pay scale of Rs. 4000-6000 since 1.1.1996, however, the petitioner is getting pay scale of Rs. 2750-3500. The entire case of the petitioner rests on the settled principle of "equal pay for equal work". Learned counsel for the petitioner contends that by giving the petitioner lesser pay scale, the State Authorities have violated Article 14 of the Constitution of India.