WEST DINAJPUR SPINNING MILLS LTD Vs. GAUTAM DEB

JUDGEMENT

(1.) THIS appeal is directed against a judgment and order dated 22. 2. 96 passed by a learned single Judge of this court whereby and where under the writ application filed by the writ petitioners claiming equal pay for equal work, had been allowed.

(2.) THE writ petitioners, who are Fitters, in the aforementioned writ application sought for issuance of a writ of or in the nature of Mandamus directing the respondents to take steps for granting scale in Rs. 380-910 with effect from their date of appointment to the post of Fitter of respective dates with all arrears, increments and other service benefits attached thereto, who are similarly circumstanced with the Fitters attached to other government institutions.

(3.) WITH a view to maintain the writ application, the writ petitioners merely stated;