STATE OF UTTARAKHAND Vs. UMRAO SINGH

JUDGEMENT

(1.) APPELLANTS are the State of Uttarakhand and others. The writ petition was filed seeking pay parity with Air Compressor Driver. The learned Single Judge allowed the writ petition and directed grant of payscale of Rs. 4,000 -6,000/ -.

(2.) THE writ petitioner was, in fact, drawing only Rs. 2750 -3500/ -. He was working as Air Compressor Operator. He claimed parity with Air Compressor Driver working in the Minor Irrigation Department; whereas he was working in the Irrigation Department. Noting that there is no denial of the plea that the writ petitioner is discharging similar functions as that of Air Compressor Driver in the Minor Irrigation Department, the learned Single Judge granted the relief.

(3.) WE have heard Mr. P.C. Bisht, learned Standing Counsel appearing for the appellants and Mr. K.S. Bora, learned counsel appearing for the respondent / writ petitioner.