JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-applicant who was working as a driver on daily wages with respondent 3 filed C.W.P. No. 9841 of 1995 claiming a regular scale of pay on the principle of 'equal pay' for 'equal work'. The writ petition stands admitted. During the pendency of the writ petition the petitioner has filed the present application under Section 151 of the Code of Civil Procedure for a direction to the respondents to allow the petitioner to join duty and for the release of salary to him from October, 1996.

(2.) Notice of this application was issued to the respondents who have filed a detailed reply. It is stated therein that the petitioner remained absent without leave w.e.f. September 25, 1996 and for this reason his name has been removed from the rolls of the society.

(3.) Mr. K.L. Arora, learned counsel for the petitioner submits that the averments made by the respondents in their reply to the application are false and that the petitioner had obtained three days leave on 24.9.1996 to enable him to attend an interview call for regular appointment.