BHUPINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order of mine shall dispose of the above mentioned writ petitions as they arise from a similar factual matrix. However, for the sake of brevity, the facts are taken from CWP-9196-2021.

(2.) The present writ petition(s) have been filed under Article 226 of the Constitution of India for issuance of an appropriate writ or order in the nature of certiorari for quashing the order dtd. 7/12/2018 (Annexure P 5) whereby the claim of petitioner and others for grant of equal pay for equal work has been declined on the ground that the petitioner has not been engaged after following the due process and the services rendered by the petitioner cannot be taken at par with the services of regular employees. Further praying for issuance of a writ in the nature of mandamus directing the respondents to pay the petitioner consolidated pay at the initial of the pay scale plus allowances as admissible on the principle of equal pay for equal work. Further for directing the respondents to decide the claim of pay parity of the petitioner along with regular employees as mentioned in representation (Annexure P-7).

(3.) Learned counsel for the petitioner, inter alia, contends that the respondent-Nigam had issued an advertisement inviting applications for selection and appointment of 1100 posts of Assistant Lineman and Shift Attendant in District Kaithal, Haryana. The petitioner, being eligible, participated in the selection process and was appointed as Shift Attendant on contractual basis and joined duties on 1/5/2007. Subsequently, his remuneration was fixed on DC rates with effect from 16/3/2009.