PREM LATA SHARMA Vs. STATE OF PUNJAB AND

JUDGEMENT

(1.) This order shall dispose of CWP No. 2956 of 1992 and C.O.C.P. No. 1033 of 1992. While admitting the writ petition, a Division Bench of this Court on 2.9.1992 has passed interim directions. The petitioner has filed C.O.C.P. No. 1033 of 1992 alleging willful violation of those directions. As the main writ petition was pending, the Contempt Court deemed it appropriate to list the contempt petition also along with the main writ petition.

(2.) The petitioner has approached this Court with a prayer for issuance of direction to the Civil Surgeon, Hoshiarpur, to pay her wages equal to the wages being paid to regular Class-IV employees (Ward Servants). She claimed to be performing the duties of Ward Servant in the same manner as the regular Ward Servants works.

(3.) The case of the petitioner as per her pleadings is that she was appointed as Ward Servant (Class-IV) w.e.f. 1.11.1984 on temporary basis for a period of 89 days by the Civil Surgeaon, Hoshiarpur (P-1). The period of her service have been extended from time to time and till the date of filing of petition in March, 1992 she was working as such. She has further claimed that she underwent a training for a period of one year with the Punjab Nurses Registration Council and a certificate of being trained Dai was issued by the Registrar, Punjab Nurses Registration Council, Chandigarh (P-2). The petitioner was given regular pay scale of Rs. 300-430 but subsequently on 1.3.1986, she was treated as daily wage employee. Thereafter, from the month of August 1990, she was ordered to be paid on D.C. rates. On 16.10.1991, she made a representation through proper channel to respondent No. 3 with a request for payment of full wages in accordance with the D.C. rates (P-3).