DYAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice. Mr. K.K. Bissa, learned Additional Govt. Counsel accepts notices on behalf of respondents. Service is, therefore, complete.

(2.) With the consent of learned counsel for the parties, the matter is finally heard at this stage.

(3.) This writ petition has been filed by the petitioner seeking suitable pay (at the lowest grade in the regular pay-scale) and allowances, which are extended to regular employees of the respondent-Department on the principle of 'equal pay for equal work'.