SARWAN KUMAR BHATIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner who is working as a Fitter in the B&R Department, claims revision of his pay scale on the basis of initial revision done vide order of the Government dated August 11, 1971 (copy Annexure 3-B). Para 2 of the said letter reads as under :-

(2.) Learned counsel for the petitioner argued that there is no difference between a Fitter and a Pipe Fitter and the aforesaid order dated August 11, 1971, applies to all Fitters whether in PWD (B&R) Branch, Public Health Branch or Irrigation Branch. In support of his contention, he referred to two orders dated Feburary 27, 1986, Annexure P-10 and March 29, 1984, Annexure P-11 which show that the incumbents who were working in the PWD, Public Health Branch as Fitters, their pay scales were being revised. From this, learned counsel argued, that there is no difference between the Fitter and the Pipe Fitter in the Public Health Department and that is why the incumbents who were working as Fitters in the Public Health Department were given the revision of pay scales as initially given vide order dated August 11, 1971. Learned counsel, however, stated that there are different trades in the department and therefore there are different pay scales for each category. Nothing is mentioned in the order revising the pay scales that those pay scales are only for Pipe Fitters and only they were to be given the revised pay scales, nor it is so mentioned in the orders Annexure P-10 and P-11, referred to above. We are of the view that this is a clear case of discrimination.