LAWS(GAU)-1995-11-23

MD FAZIR ALI Vs. STATE OF ASSAM

Decided On November 23, 1995
FAZIR ALI Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. M.H.R. Borbhuyan, learned counsel for the petitioner. Also heard learned Govt. Advocate for the respondent State.

(2.) By this petition under Article 226 of the Constitution, the petitioners who have been serving as Grade -IV employees in the Veterinery Deptt. for a considerable length of time, ranging betwean 15-17 years, prayed for regularisation in service and also to invoke the doctrine of equal pay for equal work.

(3.) Although the learned Govt. Advocate prays for some time to file return, going by the averments made by the petitioners, their main grievance seems to be that those who are doing similar work to that of the petitioners are being paid higher wages than the petitioners and that though similarly placed they are in regular service :. While it cannot be denied that the State Govt. must not practice any disparity in the matter of payment, when the nature of job, performance and duty is alike, the fact that the petitioners are Muster Roll Workers, should not come in their way for being paid equal remuneration as compared to those who are similarly placed.