IJUM NGOMDIR Vs. THE STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. Panging, learned counsel for the petitioners and Mr. S. Tapin, learned Senior Government Advocate appearing on behalf of all the State respondents.

(2.) The petitioners being 61 in numbers are stated to be working as casual workers in the office of the Executive Engineer, Aalo Electrical Division, Department of Power for the last 15(fifteen) years or more. The petitioners have been appointed on different dates, but the common fact is that all the petitioners were engaged as casual workers on a fixed pay and have been working for the last 15 years and although their fixed pay were enhanced from time to time in course of their service, but such enhanced pay also do not meet the required financial benefit that they are otherwise entitled depending upon the nature, quality and quantity of work performed by them, more so, in comparison with the regular employees, who are holding same/corresponding posts. It is also stated that some of the petitioners have in fact served as casual workers for more than 25 years.

(3.) It is the case of the petitioners that although they are appointed as casual workers, the petitioners are performing work which are of the same nature, quality and quantity as are being performed by the regular employees holding the same/corresponding post.