- (1.) Petitioner has invoked the jurisdiction of this Court under Article 226 of the Constitution of India, with a prayer to direct the respondents to regularize the services of the petitioner as Senior Assistant (Accounts) and for payment of the amount on the principle of 'equal pay for equal work'. The petitioner was appointed as Shop Assistant Grade-II {now designated as Public Distributor Helper (PDH)} in the office of District Manager, PUNSUP, Faridkot vide order dated 19.01.1978.
(2.) The petitioner passed his Graduation in the year 1976 after he did his High Secondary with Commerce subject, and well conversant with accounts work. He was deputed on the post of Accountant for conducting audit/reconciliation for the period from 01.01.1981 to 31.03.1981 vide order dated 31.03.1981 (Annexure P-1). He gave his consent for looking into the accounts work vide his letter dated 27.01.1987 (Annexure P-4), in response to the letter dated 22.01.1987 (Annexure P-3) of District Manager, PUNSUP, Faridkot. The District Manager, PUNSUP vide order dated 27.03.1987 (Annexure P-5) deputed the petitioner in Circle Office, PUNSUP, Faridkot of Kotkapura Centre for doing the accounts work but he was not to be paid anything except the allowances already given to him. He was further posted permanently in the Arrears Cell to complete the accounts for the years 1983, 1984 and 1985 under order of District Manager, PUNSUP, Faridkot dated 02.09.1992 (Annexure P-6) and to get the audit done. He was then deputed at Sub Division Office for making payment of wheat procured, vide order dated 25.04.1994 (Annexure P-9).
(3.) It is, therefore, contended that the petitioner had got lot of experience in the field and entitled to be absorbed as the Senior Assistant (Accounts).;