A.B.Srivastava, J. - (1.) This bunch of 18 writ petitions is a corollary to an industrial dispute, rasied by the Kanpur Prani Udyan Karmchari Sangh in respect of eighteen workmen, who are the respondent No. 3 in each of the eighteen writ petitions. Since these writ petitions raise common question of law and facts, and the awards of the Industrial Tribunal in each of these cases are similar, these have been heard together and are being disposed of by a common judgment.
(2.) The Kanpur Prani Udyan, for short Udyan, is an establishment of the Forest Department of the State of U.P. The Respondent No. 3 in each of these petitions are admittedly the employees of the Udyan, all of whom, except Respondent Jogender Gaur in writ petition No. 23373 of 1992 who is a Dakia, Rameshwar Prasad in Writ Petition No. 30531 of 1992, Lab. Assistant, Ram Naresh in Writ Petition No. 30580 of 1992, Bhagwan Das in Writ peti- tion No. 30532 of 1992, Mahesh in Writ petition No. 30533 of 1992, Shyam Bahu in Writ petition No. 30590 of 1992, all sweepers, Parsu Ram in Writ Petition No. 30576 of 1992 carpenter, Munshi Lal, Fodder Cutter, Ra-meswhar Food Distributor, Saheb Lal, Cook in Writ petition No. 30587 of 1992 are chaukidars on daily wages, for looking after the Udyan, its inmates and properties. They were being paid a fixed emolument of Rs. 450/- per month and were thus deprived of the monthly emoluments of similarly placed regular employees in the pay-scale of Rs. 305-450 like dearness allowance, house allowance, city allowance, medical allowance etc., despite the fact that they were doing the same work and discharging the same duties as those regular employees . Their demand for equal wages for equal work raised an industrial dispute to the effect as to whether the action of the employers in denying the time-scale of Rs. 305-450 to the respondents is valid and legal, and if not, to what amount as wages they were entitled, which was referred to by the State Government the Industrial Tribunal.
(3.) Before the Tribunal both sides presented their written statements and evidence, on a consideration whereof the Tribunal held the respondents-workmen to be entitled to the minumum wages in the pay scale of Rs 305-450 on the principle of equal pay for equal work w.e.f. February 1,1990, which will include D.A. and other allowances, if any, admissible to the regularly employed workmen.;