ARJUN LAL MAKHIJA Vs. DELHI JAL BOARD

JUDGEMENT

(1.) THE OA has been filed against inaction of the respondents in not revising and/or re -fixing the pay scales of applicant on the post of Meter Inspector (Bulk) whereas his juniors working as Meter Readers and Mechanics have been getting higher scale and increment. Applicant states that the respondents have discriminated against him, which is in violation of fundamental rights and have denied him his legitimate right of equal pay for equal work. This has resulted in financial loss to him. Respondents have also not considered his repeated representations. According to the applicant, he joined Delhi Jal Board on 11.12.1980. He did not get benefit that his juniors got in as much as their pay scales were revised while the applicant, despite being senior, was retained in the old scale upon recommendations and approval of the Competent Authority. He was promoted to the post of Meter Inspector (Bulk) on regular basis on 8.6.2007. After his promotion to the post, he has been drawing a salary lower than three Meter Reader cum Mechanics w.e.f. 1.1.1986. The applicant was working as Assistant Meter Reader cum Mechanic and was senior to the persons who approached the Labour Court, and in whose favour the Labour Court took a decision in I.D. No. 32 of 1993 to place them in the pay scale of Rs. 1320 -2040 w.e.f. 1.1.1986. Thus the applicant despite being similarly situated, has been denied the same pay scale.

(2.) THE following reliefs have been sought in this OA: - -

(3.) WE have heard learned Counsel for both parties.