(1.) THIS writ petition has been filed for the issuance of a writ of certiorarified mandamus, to quash the letter No.5395/HB.1(2)94-14 dated 07.02.1994 issued by the first respondent after calling for the concerned records from him and consequently direct the respondent to revise the petitioner's pay in the post of Community Officer and Community Development Officer and subsequent promotions on par with the scale of Rs.1820-3200, 2200-4000 (Selection Grade) and Rs.2,200-4000 respectively, from the dates they were revised in CMDA with all attendant benefit of arrears of salary and allowances, etc.
(2.) IN the affidavit filed along with the writ petition, it is stated as follows:
(3.) THE learned counsel for the petitioner further contended that a perusal of these duties would show that there are no difference what so ever in the duties performed by these two. In fact, the Housing Board also recommended to give the same scale of pay as given in the CMDA. But the Government has rejected it for no valid reasons. On the principle equal pay for equal work, the petitioner is entitled to be given the same salary as in the CMDA.