JETHA RAM DEORA Vs. ITI LTD

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) These writ Petitioners are appointees of the year 1986 to 1990 on different posts and are seeking regularization of their services on regular pay scale on the posts which they are holding. The Petitioners also sought relief that no other persons be given appointment on the posts which the Petitioners are holding. The Petitioners also submitted that the persons who have been appointed after Petitioners are getting more salary than the Petitioners, therefore, they are entitled to equal pay for equal work, which is being discharged by the similarly situated persons.

(3.) The facts of the writ petition No. 3014/2008 will serve the purpose for deciding these writ petitions as all the employees of these writ petitions are admittedly appointed on daily wages and working since 1987 and since 1990.