HARI NAND Vs. STATE OF H.P.

JUDGEMENT

(1.) THE applicant is matriculate and was initially appointed class IV as contingent paid employee in the year 1979 in Deen Dayal (Ripon) Hospital. Subsequently, in the year 1980 he was appointed class IV on regular basis in the scale of Rs. 300 -430 later revised on 1st January, 1996 as Rs. 1200 -2100.

(2.) IN July, 1981 the respondents orally directed him to work in the Mass miniature Radiology of T.B., wing and he was assured that in the due course he would be issued written orders, since then he had been working and as such gained sufficient experience. The work and the duty discharged by the applicant are identical to that of Radiographer, therefore, he is entitled to the scale enjoyed by a regular Radiographer on the principle of equal pay for equal work. The applicant has therefore filed this original application.

(3.) THE applicant in the rejoinder has reiterated the plea taken in the application.