PARAMVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, who were employees of Bicycle and Sewing Machine Research & Development Centre, Ludhiana (for short, 'the Centre'), by way of this writ petition, have sought issuance of a writ of mandamus directing the respondents to grant them pay scale of Rs.1,800- 3,200 with effect from the dates of their respective dates of appointment on the plea that the draftsmen working with the State of Punjab had been granted the said pay scale.

(2.) Parity in the pay scale is sought by the petitioners-draftsmen averring that the respondent/Centre is a subsidiary of the Industries Department, Punjab and, thus, should not be treated differently in the matter of grant of pay scale.

(3.) Stand of the respondents, on the other hand, is that the pay scale of draftsmen of the State of Punjab was not automatically applicable to this Centre and further that there is no parity of posts held by the petitioners and others working in the Centre with the posts in other departments of the State of Punjab. Dismissal of the petition has been sought.