BHAWANI DATT JOSHI SON OF SRI J.N. JOSHI Vs. THE STATE OF U.P. THROUGH SECRETARY, HIGHER EDUCATION, GOVERNMENT OF U.P.,

JUDGEMENT

(1.) THE petitioner has sought a writ of mandamus commanding the respondents to grant pay scale of Rs. 2200 -4000 and designate him as Assistant Librarian. He has also sought a writ of certiorari quashing the order dated 2 November, 1999, Annexure -'20' to the writ petition, whereby the State Government, the respondent No. 1 has rejected the aforesaid claim of the petitioner.

(2.) THE facts in brief are as under. The State Government vide order dated 30th November, 1979 pursuant to the Scheme of Higher Education and Research Development, for the purpose of Sampurananand Sanskrit University (hereinafter referred to as 'University'), created the following posts:

(3.) LEARNED Counsel for the petitioner contended that there is no substantial distinction between the qualification and the duties required to be performed by the Technical Assistant in science library and Professional Assistant and both perform similar duties, yet the petitioner is being paid lesser salary than the Professional Assistant. It is wholly illegal, discriminatory and violative of the doctrine of equal pay for equal work. He sought to place before us the recommendation of various authorities of the University in order to show that in all respect he is at par with those who were appointed and working as Professional Assistant.