TIRUMALA TIRUPATI DEVASTHANAMS, REP BY ITS EXECUTI Vs. CHAIRMAN-CUM-PREMPLOYEES STATE INSURANCE CORPORATI

JUDGEMENT

(1.) This Writ Petition is filed by Tirumala Tirupathi Devasthanams (T.T.D.), Tirupathi assailing the order dated 25-03-1997 in M.P. No. 62 of 1994 on the file of the Court of the Industrial Tribunal-cum-Labour Court, Ananthapur.

(2.) The respondents 2 to 6 herein filed the said M.P. No. 62 of 1994 under Section 33-C(2) of the Industrial Disputes Act, 1947 (for short, 'the Act') for recovery of the amount alleged to be due towards the difference of the wages for the period from 01-07-1984 to 31-07-1994 and the same was allowed by the Labour Court as prayed for which order is under challenge in this Writ Petition.

(3.) The respondents 2 to 6 (hereinafter referred to as 'the workmen') were appointed by the T.T.D. as Gardeners, initially on NMR basis and subsequently their services were regularized as Gardeners. They claimed before the Labour Court that though they were appointed as Gardeners, eversince their appointment they have been assigned the duties of Flower Tiers. Their grievance was that though they have been discharging the duties of the Flower Tiers, they have not been paid the scale of pay to which the Flower Tiers are entitled to. It was contended that they are entitled to wages on par with the Flower Tiers on the basis of the doctrine of 'equal pay for equal work.' Thus, they filed M.P.No. 62 of 1994 under Section 33-C(2) of the Act for recovery of the alleged difference of wages estimated by them at Rs. 30,537-85 ps to each petitioner for the period in question together with interest and costs.