MEDICAL TECHNICIANS ASSOCIATION AHMEDABAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner No. 1 is Medical Technicians' Association, Gujarat State (Medical Education, Health & Employees' State Insurance Scheme), Ahmedabad. The petitioner No. 2 is the Gujarat State X-Ray & Laboratory Technicians' Association (Health). The petitioner No. 3 is an indivudual employee, and petitioner No. 4 is the Medical Technical Association, Gujarat State. This petition has been stated to be filed in representative capacity, under Order 1 Rule 8 of the Civil Procedure Code, 1908. This writ petition is directed challenging the alleged discrimination having been made in the case of Gujarat State X-Ray and Laboratory Technicians' Association (Health) in as much as the medical and Health technicians are granted, (i) special pay of Rs. 30/- p.m., (ii) free accommodation, (iii) an amount of Rs. 120/- per year for apron allowance, (iv) washing allowance of Rs. 10/- p.m. to the drivers, peons, nursing staff, (v) selection grade etc. So this Writ Petition has been filed by the petitioners for the aforesaid benefits for the Laboratory Technicians working in the Health branch of the Health and Family Welfare Department of the Government of Gujarat. By amendment in the Special Civil Application, further prayer has been made for direction to the respondents to treat this class of persons in the time scale of Rs. 500-900 on parity with the employees of other branches of the same Department.

(3.) It is not in dispute that the pay scale of X-Ray Technicians and Laboratory Technicians in all the three branches of the Medical and Health Department of the Government of Gujarat, i.e. the Health, Medical and Medical Education, are identical. During the course of arguments, the learned counsel for the petitioners has not pressed the demand of amount of Rs. 120/- per year for apron allowance and Rs. 10/- p.m. for washing allowance. So, I consider it to be appropriate to take the matter with respect to each demand separately.