STATE OF UTTARAKHAND Vs. MUNNA LAL

JUDGEMENT

(1.) Delay of 392 days in filing the appeal is hereby condoned. Delay Condonation Application (IA/1/2023) stands disposed of.

(2.) This intra-court appeal is filed by State of Uttarakhand and others, challenging judgment and order dtd. 21/2/2022, passed by learned Single Judge in Writ Petition (S/S) No. 422 of 2017. By the said judgment, State authorities were directed to pay minimum of pay scale to the writ petitioners for the posts against which they were discharging their duties. Operative portion of the impugned judgment is reproduced below:- "6. In that eventuality, this writ petition is disposed of by issuance of a writ of mandamus to the respondents to the respective principles of the different government institutions in which the petitioners are appointed as Sweepers and Chaukidars respectively, and the respondents are directed to maintain the parity of scale and pay minimum of pay scale, as admissible to the respective post which is being held by them as against which they are discharging their services. It is expected by this Court that the principles of the respective government institutions, will ensure the remittance of equal pay to the petitioners within a period of one month from the date of production of certified copy of this judgment."

(3.) Learned State Counsel submits that writ petitioners were not engaged by the Principal or the authorities of Education Department of the State, but, they were engaged by Parent Teacher Association (PTA) and their remuneration was also being paid by the Parent Teacher Association from its own source.