BHAWANI PRASAD SAHU Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents. Present petition has been filed with the following prayers:-

(2.) Learned counsel for the petitioners submitted that present controversy is arising due to discrimination of pay scale of the similarly situated employees in two departments of State of U.P., i.e. Public Works Department (in short PWD) and Irrigation Department.

(3.) Learned counsel for the petitioners submitted that petitioners were initially appointed as daily wager in PWD. Services of petitioners were regularized on 2/7/2003 (wrongly typed as 2/7/2013). He next submitted that petitioner nos. 1 to 6 were selected and appointed from the post of Helper to Generator Operator by the Selection Committee whereas petitioner nos. 7, 8 & 9 were working on the post of Generator Operator since their initial appointment. Presently, all petitioners were working on the post of Generator Operator in different divisions of PWD. He further submitted that petitioner nos. 1, 3 & 5 are operating the generators of 100 KVA whereas petitioner nos. 2 & 4 are operating generator of 320 KVA & 140 KVA respectively. Further, petitioner nos. 8 and 9 are operating generator of 180 KVA & 100 KVA. Petitioner nos. 6 & 7 are operating generator of 125 KVA and 62.5 KVA.