YOGENDRA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioners in this application have prayed for issuance of a writ of or in the nature of mandamus directing the Respondents to pay them salary of regular scale of pay on the basis of doctrine of equal pay for equal work.

(2.) The Petitioners are said to be the workmen within the meaning of the provisions of Industrial Disputes Act, 1947 . Petitioner No. 1 is said to have been appointed in the year 1980, Petitioner No. 2 in the year 1985 and Petitioner No. 3 in the year 1989, by reason of the offers of appointments as contained in Annexures 1, 2 and 3 to this writ application.

(3.) Mr. B.P. Verma, learned Counsel appearing on behalf of the Petitioners submitted that as the Petitioners have been working for a long time and thus they are not only entitled to the salary on the basis of doctrine of equal pay for equal work but also their services are liable to be regularised. Learned Counsel in support of this contention has relied upon the decisions reported in , 1990 AIR(SC) 883 1990 AIR(SC) 2081 and 1991 AIR(SC) 1173 ; AIR 1986 S.C. 58, AIR 1987 S.C. 2049, AIR 1990 S.C. 371