SONIYA Vs. CHIEF MEDICAL OFFICER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) According to the petitioner, she is engaged as casual employee as sweeper in Community Health Center, Jaspur, District Udham Singh Nagar.

(3.) Grievance of the petitioner is that benefit of Principle of Equal Pay for Equal Work is not being extended to her. Petitioner submits that she had made a representation, which is on record as Annexure-4 to the writ petition. She confines her prayer and submits that the Competent Authority be directed to take decision thereupon.