MOHAMMED TAYYAIB Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) MOHAMMED Tayyaib is a Library Attendant in Government Polytechnic Uttawar, Distt. Faridabad. By virtue of the present writ petition, he seeks a mandamus directing the respondents to award him the scale of Rs. 950 -1400.

(2.) THE relevant facts asserted by the petitioner are that he was appointed as a Library Attendant on 16.6.1993. On 12.10.1993 he was given the charge of the Officer -in -charge of Library. Since then he is performing the duties of the Officer -in -charge of the Library. His grievance is that two other Library Attendants who were working in Government Polytechnic for Women, Sirsa, had filed a civil writ petition in this Court seeking that they are entitled to the scale of Rs. 950 -1400. Their writ petition was allowed. Thereafter, the petitioner also submitted a representation claiming the same scale. The prayer of the petitioner was rejected on the ground that this scale is only available to those who had filed the writ petition in the Court. The petitioner contends that those two petitioners who had filed the civil writ petition in this Court have been granted the scale of Rs. 950 -1400 and, therefore, the petitioner cannot be discriminated.

(3.) DURING the course of arguments, learned counsel for the petitioner raised two arguments (a) that the petitioner cannot be discriminated because other persons who were similarly placed have been granted the scale of Rs. 950 -1400; and (b) that there has to be equal pay for equal work.