GOVIND P DHAWADE NAIK Vs. CHIEF SECRETARY

JUDGEMENT

(1.) THE petitioners have approached this Court basically contending that though the petitioners are performing the duties of skilled workers, they have been not granted the benefits at par which were granted to the similarly placed employees.

(2.) IN the affidavit in reply filed by respondent no.3 at para 11, it is categorically stated that none of the petitioners at any point of time were designated as per the designations given by them. It has been further stated that the society has classified them in various categories depending upon the jobs performed by them i.e. highly skilled, skilled, semiskilled and unskilled and accordingly, the wages are paid to them.

(3.) IN para 16, it has been further stated that the nature of the duties performed by the petitioners is not of skilled nature but is of unskilled nature and therefore, there cannot be any comparison with the skilled workers. It has been further stated that the petitioners are being paid wages based on the duties performed by them.