GEJA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have prayed for issuance of an appropriate direction to the respondents to grant them the salary and allowances as are being paid to regular and temporary Water Pump Operators grade-II with effect from the date of their appointments. In reply the respondents have submitted that the petitioners were engaged on various posts such as Mali-cum-Chowkidar, Helpers etc. on daily wages/Muster roll and never engaged as Pump Operators. Learned counsel for the petitioners submits that his clients would be satisfied if an appropriate direction is issued for payment of the salary and allowances as are being paid to Mali-cum- Chowkidar, Helpers etc. in terms of the judgment of the Supreme Court in Surinder Singh and another Vs. The Engineer-in-Chief P.W.D. and others, A.I.R. 1986 S.C. 594. The petitioners have also relied upon the Division Bench judgment of this Court in C.W.P. 592 of 1994 decided on 2.8.1994.

(2.) Learned counsel for the respondents has not been in a position to satisfy us regarding the objections projected by him in the reply filed on behalf of the respondents. The petitioners are entitled to the relief claimed of equal salary as is being paid to regularly employed Mali-cum-Chowkidar, Helpers etc.

(3.) Accordingly the petition is allowed with a direction to the respondents to pay to the petitioners the same salary and allowances as are being paid to the regular/permanent employees holding the posts of Mali-cum-Chowkidar, Helpers etc. with effect from the date the petitioners were employed on the aforesaid posts. Petition allowed.