SIDHESHWAR MANJHI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) As per the submissions of learned counsel for the petitioners and also the judgments passed earlier in the writ petitions, which are contained at Annexure-4 series, the petitioners who are claiming to be engaged in the respondent-Drinking Water and Sanitation Department since 1988, have been getting minimum scale of pay upon direction passed in their own cases earlier. On this occasion, petitioners have, however, again made a prayer to treat them as regular permanent employees and to pay them salary and allowances as are admissible to the regular employee of the respondent-State on the principles of equal pay for equal work. According to them, they are performing the same duties from the last 26 years and are entitled for such relief.

(3.) Learned counsel for the petitioners has submitted that representations have been made before the respondent-State which is at Annexure-4 dated 7th January, 2013 and Annexure-5 dated 8th July, 2013 for consideration of their aforesaid grievances.