OM PARKASH SANGWAN (DIED) THROUGH LRS. Vs. HARYANA STATE COOPERATIVE SUPPLY AND MARKETING FEDERATION LIMITED

JUDGEMENT

(1.) The petitioner-On Parkash Sangwan (since dead), now represented by his legal representatives, has approached this Court through the present petition filed under Article 226 of the Constitution of India. The prayer made in the petition is for the issuance of writ in the nature of mandamus directing the respondent to grant regular pay scales to the petitioner.

(2.) The petitioner has averred that he was appointed as a Mechanic for Weigh Bridge and Platform Weighing Machine on January 21, 1978, on the fixed pay of Rs. 550/-. The appointment order of the petitioner has been appended as Annexure P-1 with the present petition. The petitioner was initially appointed on a probation period of two years, which is claimed to have been successfully completed. In the year 1986, the consolidated salary of the petitioner was raised from Rs. 550/- to Rs. 900/- per month. The aforesaid order enhancing the salary of the petitioner has been appended as Annexure P-2 with the present petition.

(3.) The petitioner claims that Haryana State Cooperative Supply and Marketing Federation Limited (Hafed)-respondent had decided that its employees would be granted same pay and salary, which is admissible to their counterparts in the Haryana State Government service. But inspite of the aforesaid fact, the petitioner was not being granted the regular pay scales admissible to him. The petitioner has also claimed that a similarly situated person namely, one Equipment Repairer, whose qualifications, duties and responsibilities were the same as that of the petitioner, had been granted the regular scale of Rs. 525-900. On that basis, the petitioner has also claimed that he was entitled to the similar treatment.