BALAM RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has prayed that the Respondents may be directed to grant pay scale of Rs. 5,800 - 9,200/ - to the Petitioner from the date of his promotion along with arrears of pay and interest thereon.

(2.) THE facts, in brief, are that Petitioner was appointed Clerk in the District Consumer Disputes Redressal Forum, Mandi, vide Office Order dated 21.10.1995 in the pay scale of Rs. 950 -1,800/ - revised to Rs. 3,120/ - 5,160/ -. The Petitioner was promoted as Record Keeper in the Consumer Forum in the pay scale of Rs. 4,020 -6,200 vide office order dated 05.01.2000. On promotion, the Petitioner was transferred and posted in the Office of District Forum, Una and then again at Mandi.

(3.) THE Petitioner is performing the duties of Record Keeper which are identical to the duties of Record Keepers posted in the Registry of High Court and in the Offices of District and Sessions Judges, but he has been deprived of the pay scale of Rs. 1,800 -3,200/ -revised to Rs. 5,800 -9,200/ -. The Petitioner has been given the pay scale of Rs. 4,020 -6,200/ - which is violative of Articles 14 and 16 of the Constitution. The Petitioner is entitled to 'Equal Pay for Equal Work '. It has been alleged that similarly situated persons working in the High Court and in the Offices of District and Sessions Judges enjoy higher pay scale of Rs. 5,800 -9,200/ - and, therefore, the Petitioner is also entitled to the same pay scale.