REGENT COMPUTRONICS PVT. LTD.

State Of J And K Appellant

V/S

Sheep Workers Respondents

Referred Judgements :-

STATE OF MYSORE VS. P NARASINGA RAO [REFERRED TO]
DHAN SINGH RAMKRISHNA CHAUDHARI VS. LAXMINARAYAN RAMKISHAN [REFERRED TO]
RANDHIR SINGH VS. UNION OF INDIA [REFERRED TO]
MAHABIR PRASAD VERMA VS. SURINDER KAUR [REFERRED TO]
FEDERATION OF ALL INDIA CUSTOMS AND CENTRAL EXCISE STENOGRAPHERS RECOGNISED VS. UNION OF INDIA [REFERRED TO]
BHARAT SINGH DALLU NATHU RAM RAM PHAL VS. STATE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. J P CHAURASIA [REFERRED TO]
V MARKENDEYA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
GRIH KALYAN KENDRA WORKERS UNION VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. PRAMOD BHARTIYA [REFERRED TO]
BABU LAL CONVENOR VS. NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
STATE OF WEST BENGAL VS. DEB KUMAR MUKHERJEE [REFERRED TO]
STATE OF HARYANA VS. JASMER SINGH [REFERRED TO]
UNION OF INDIA VS. P V HARIHARAN [REFERRED TO]
STATE OF TAMIL NADU VS. M R ALAGAPPAN [REFERRED TO]
UNION OF INDIA VS. PRADIP KUMAR DEY [REFERRED TO]
RANGE FOREST OFFICER VS. S T HADIMANI [REFERRED TO]

JUDGEMENT

(1.) THE respondents preferred S.W.P. No. 1878/92 on 8 -7 -19921 requesting the Court that in view of doctrine of equal pay for equal work, the shepherds of Sheep Husbandry Department being entitled to get the same salary which is being paid to Forest Guards of the Forest Department, the respondents of the petition be directed to pay accordingly.

(2.) LEARNED single Judge after hearing the matter directed the present appellants to pay the petitioner -shepherds pay and grade of Forest Guard in J and K State with effect from the date the last revision was given effect to, so as to bring the case of shepherds at par with Forest Guards with regard to parity of pay, so as to fulfil constitutional obligation of equal pay for equal work.

(3.) WITH a view to understand the disputes between the parties, it would be necessary to refer the facts which are disclosed in the petition.

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STATE OF J & K Vs. SHEEP WORKERS

Referred Judgements :-

JUDGEMENT

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