MAHA PRASAD GHOSH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) Petitioners have approached this Court with a prayer for a direction upon the respondents to release their salary since the initial date of their appointment on the principle of equal pay for equal work. Petitioners have further prayed for a direction upon the respondents to consider their case and provide them all the benefits in light of Judgment of the Honourable Apex Court.

(3.) The fact of the case as has been delineated in the instant writ petition is that petitioners are discharging their duties as a reyular employee against different nonteaching posts in Mayurakshi Gramin Inter College, Ranishwar, Dumka for considerably long time. Appointment letters of the respective petitioners have been brought on record by way of supplementary affidavit vide Annexure-5 Series. The concerned College is being granted Grant-in-Aid (ANUDAN) since the Financial Year 2006-07 but petitioners tiave been denied the regular pay at par with the other Government employees working in other Colleges. It is case of the petitioners that they have been working against the regular post of the Government and discharging their duties regularly to the full satisfaction of the respondent-College. Admittedly College in question was established in the year 1985 and Grant-in-Aid is regularly being released in favour of the College since the Financial Year 2006-07, in spite of that, the petitioners are being denied their salary at par with the regular Government employees. Petitioners had also preferred representation before the respondents vide Annexure-6 to the supplementary affidavit but the respondents are sitting tight over the matter.