- (1.) PARITOSH K. Mnkherjee, J. Both the Writ Petition and the application filed on 11-5-1995 are taken up together for final hearing. Originally the Writ Petition was filed on behalf of the petitioners on 15-10-1992, the inter alia, praying for issuance of a direction to the respondents to pay salary to the petitioners in the pay-scale of Rs 950- 1500 per month as being paid to the similarly situated tube-well operators as the present petitioners are being performed all over tube-well operators.
(2.) IN the connected application filed on 17-5-1995 the petitioners have annexed unreported decision delivered by Hon'ble Brijesh Kumar, J. in which the similar judgment of the Supreme Court was referred to. They are as follows : Randhir Singh v. Union of India and others, AIR 1982 SC 879 wherein it has been laid down by the Supreme Court for the first time that State Government cannot make any differentiation in pay on the principle of "equal pay for equal work". The State Government cannot make any differentiation as enshrined in Article 32 of the Constitution of India. The said judgment has been consistently followed by the subsequent judgment reported in Surinder Singh and another v. The Engineer of Chief C. P. W. D. and others, AIR 1986 SC 584 and Union of India and another v. K. G. Kashikar and another, AIR 1980 SC 431.
(3.) AT the final hearing of the writ petition Mr. B. P. Srivastava, learned counsel for the petitioners submitted that these petitioners are entitled to have the benefit of the said reported judgment referred to hereinabove by Hon'ble Brijesh Kumar, J. following the said judgments. After hearing the learned counsel for the petitioners, I allow the writ petition and direct the respondents to grant conferred benefits to the petitioners who are three in number and pay similar pay- scale of Rs. 950-1500 as the same is being paid to the similarly situated tube-well operators render ing the same nature of services like the petitioners.;