STATE OF RAJASTHAN Vs. LAXMI DEVI

JUDGEMENT

(1.) THIS matter comes up on an application filed by the appellant for early hearing of the matter. While granting the application, we have heard the appeal itself.

(2.) THE respondent No. 1 who is a member of Scheduled Caste has filed a writ petition in the year 1989 alleging that she has been appointed as a peon at the Rajkiya Chikitshalaya Lordia as a peon since 5.8.1976 and is continuously working there as a peon. However from the beginning she has been paid Rs. 75/ - per month only. In the circumstances claiming a right to be paid wages as are applicable to the post of peon on the principle of equal pay for equal work, she claimed regularization and payment of salary in the regular pay scale applicable for the post of peon from the date of her initial appointment.

(3.) THIS plea did not find favour with the learned Single Judge and the petition has been allowed by the order dated 25.7.1997 respondents have been directed that the petitioner shall be entitled to regular pay scale of Class IV employee with effect from 1.4.1989, Calender month beginning immediately after the date of filing of the writ petition i.e. 25.3.1989. It was further directed that respondent consider her case for regularization if the petitioner is still continuing in service.