GH HUSSAIN BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONERS have presented this petition seeking to quash Govt. order No: 149 -Agri of 1989 dated 27.02.1989, issued by respondent No. 1 whereby two grades of Inspectors of Panchayat have been created by the respondents, which according to the petitioners are in disregard to the judgment delivered in writ petition No. 342/74 and is violative of the principle of equal pay for equal work.  They further seek a writ of mandamus to enforce the principle of equal pay for equal work  for placing the petitioners also in the pay -scale of Rs. 1760 -3200 of the post of Inspector Panchayat.

(2.) RESPONDENTS have filed objections which have been treated as counter -affidavit on their behalf.

(3.) PETITIONERS are substantively holding the posts of Village Level Workers (VLW), except petitioner No.5 who is working as Inspector panchayat Grade -I, in the pay -scale of Rs. 1760 -3200. The order dated 22.6.1989 came to be issued pursuant to a judgment of this court dated 29.3.1985 delivered in writ petition No.342/74 which related to the disputes of Chhajju Ram and 12 others Vs. State and others. In the petition, the court passed the following directions: