KULWINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, seven writ petitions, details of which has been given in the head note of this order, are being disposed of which involve the same question of law and similar facts. For the sake of convenience, the facts are being extracted from CWP No. 8116 of 2016.

(2.) The prayer which is being made by the petitioner in the present writ petition is that respondent No. 3-Cooperative Society be directed to grant the petitioner the regular pay scale of Rs.950-1500 w.e.f. 01.01.1991. The claim has been made on the ground that similarly situated employees, working in the other cooperative societies, have been granted the said pay scale and therefore, respondent No. 3-Cooperative Society be also directed to grant the pay scale of Rs.950-1500 on the analogy of equal pay for equal work.

(3.) Learned counsel for the respondents raises a preliminary objection that respondent No.3-Cooperative Society cannot be treated as instrumentality of the State as envisaged Article 12 of the Constitution of India as the Government has no control over the said Society either financially or administratively.