RATTAN LAL GANJU Vs. STATE

JUDGEMENT

(1.) "Equal pay for equal work" is the doctrine which the petitioners seek to invoke in the present writ petition.

(2.) THE petitioners are qualified Sanitary Inspectors who after obtaining requisite experience and training in food inspection and sampling work came to be appointed as Food Inspectors. The petitioners, other than petitioner Nos. 3, 4, and 14 were appointed as Food Inspectors vide Annexure 1 to the writ petition while petitioners Nos, 3, 4 and 14 were appointed by a separate order in the same grade. Vide notificationâ„¢s SRO 245 issued by the Government of Jammu & Kashmir, Health and family planning Deptt. 76 Food Inspectors were appointed as Food Inspectors in the local area shown against each. These Food Inspectors were appointed by the Health Department of the State. The said notification was issued under Section 9 of the Prevention of Food Adulteration Act, 1954, (hereinafter referred to as The Act).

(3.) THE State of Jammu and Kashmir has different agencies which acts as its administrative arms to discharge various governmental functions and one of such agency is the local self Wing of the ¢ Government which among other functions looks after the functioning of the local bodies also. The Local Self Wing of the Government like the Health Department also appoints Food Inspectors in terms of Section 9 of the Act.