PARKASH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The challenge in the present appeal is to the judgment dtd. 12/8/2025 passed by the learned Single Judge in CWPOA No.3016 of 2020, titled, Parkash Chand vs. State of H.P. and others, whereby the writ petition preferred by the appellant has been dismissed.

(2.) The appellant (hereinafter referred to as the "writ petitioner ") had filed the writ petition seeking directions to the respondents to pay him the pay-scale of Workshop Instructor on the analogy of 'equal pay for equal work ' since he was discharging the function of Workshop Instructor from the day of his appointment along with the designation with all consequential benefits.

(3.) The undisputed facts are that the petitioner was appointed as Mechanic Motor Driving (hereinafter referred to be as "MMD ") on contract basis in Government Polytechnic College, Sundernagar, District Mandi, H.P. in the year 2004 on the initial stage of the pay-scale with 50% D.A. i.e. Rs.3330.00 + 50% D.A. Later on, services of the petitioner were regularized vide office order dtd. 16/8/2012, on the same post, in the pay-scale of Rs.5910.0020200/- + 2000 GP with initial start of Rs.8240.00.