SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed for grant of the following reliefs :-

(2.) The petitioners have founded their claim for the grant of equal pay for equal work' by making a bald statement that they are working on technical side as well as non-technical side and by indicating the difference in the pay being paid to them and the salary being paid to the regular employees in the regular time scale. They have also pleaded that the respondents do not maintain any seniority list of daily wage employees and the rule of 'last come first go' has not been followed at the time of determination of the employment of daily wages employees.

(3.) In the reply the respondents have disputed the claim of the petitioners for grant of benefit of the principle of 'equal pay for equal work' by stating that the nature of duties being performed by the petitioners are different than the duties of regular employees.