T. AKANGTEMJEN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. R. Iralu, learned Sr. counsel for the petitioners assisted by Mr. L. Iralu, learned counsel and Mr. E. Thiba Phom, learned Government Advocate for the State respondents.

(2.) The present writ petition has been filed by the petitioners invoking the principle of equal pay for equal work.

(3.) The petitioners are all presently serving as Ex-cadre/contingency Dobashis (DBs) under the establishment of the Deputy Commissioner in the following districts namely, i) Dimapur, ii) Kiphire, iii) Tuensang, iv) Zunheboto, v) Longleng and vi) Peren. The petitioners were appointed in between the year 1997 to 2014. The petitioners are all paid a fixed amount of Rs.6940.00 (Rupees Six thousand nine hundred and forty only) per month after deducting the professional tax of Rs.110.00.