Ranjit Singh, J. - (1.) The petitioners are working as Mechanics, Turners, Painters, Welders and Electricians in the Department of Health, State of Haryana. They seek pay parity with the employees of the Transport Department/Medical Colleges, who are working on similar posts. There are Drivers with the Ministers and posts of Mechanics are there in the Transport Department. Mechanics and Drivers are also working in the various Universities in Haryana. As per the petitioners, the pay scales of Mechanics, Turners, Painters, Welders and Electricians in these departments are higher than the pay scales given to the petitioners. The petitioners also claim that their pay scales prior to 1.1.1986 were similar to the employees of the Transport Department.
(2.) A representation was made prior to revision of the pay scales and the disparities were brought to the notice of the Department. Upon revision of pay scales w.e.f. 1.1.1986, the representations were made for removing the anomalies. As per the petitioners, the Painters, Welders, Mechanics, Turner, Auto Electrician, working with the Medical Colleges are in the pay scales of Rs. 140-225, which is revised to Rs. 1200-2040 and so is in the case of such employees working in the Transport Department or Ministers Car Section. However, the petitioners working in the Health Department have only been allowed scale of Rs. 950-1500. This is stated to be an anomaly and the petitioners had prayed for removal of the same. They made representations in this regard.
(3.) It is stated that the Medical Colleges earlier were under the Health Department and now the same service rules would apply to the employees of Health Department as are applicable to the employees of Medical Colleges. It is stated that the qualification for recruitment as Painters, Welders, Mechanics etc. are also the same, whereas higher pay scales have been given to the employees working with the Medical Colleges and their counterparts in the Health Department are getting lesser pay. It is averred that their duties are also the same. Reference is made to the judgment of the Hon'ble Supreme Court to plead a principle of 'equal pay for equal work', which has been recognised under the law and any variation of the principles may amount to violation of Article 14 of the Constitution of India.;