BALAJI SHIVAJI KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the learned Advocates for the respective parties, heard finally at the stage of admission.

(2.) The petitioners are the ambulance drivers engaged through a Contractor by Zilla Parishad, Latur. They have filed present Writ Petitions with following prayers :

(3.) Petitioners are engaged through contractors as ambulance Drivers in the Respondent Zilha Parishad. The petitioners had earlier filed various Writ Petitions seeking prayer for regularization of their services. Those petitions were disposed of by this Court by order dtd. 13/1/2021. As far as the relief of regularization was concerned, this Court did not specifically grant it but it merely noted order dtd. 3/9/2019 passed in Writ Petition No. 10260 of 2019, in which it was recorded that the grievance of the petitioners therein was being looked into. So far as the grievance with regard to equal pay for equal work was concerned, this Court relied upon various decisions earlier passed and directed that the petitioners be paid wages at minimum of pay scales in the lowest grade in regular pay scales entitled to the regular employees holding the same posts w.e.f. the date of the petitions.