- (1.) Petitioners have approached this Court challenging the order dated 30.09.2011 (Annexure P-10), vide which the claim of the petitioners for grant of equal pay scale to that of Dental Health Mechanics in the Post Graduate Institute of Medical Sciences, Rohtak while the petitioners are working in the Department of Health, Haryana, has been rejected. It is the contention of the counsel for the petitioners that the work, which is being performed by the petitioners, is similar to that of the Dental Health Mechanics working in the Post Graduate Institute of Medical Sciences, Rohtak. Their qualifications are also the same and, therefore, the nature of work and their qualifications being the same, they are entitled to the same pay scale as is being granted in the Post Graduate Institute of Medical Sciences, Rohtak.
(2.) I have considered the submissions made by the counsel for the petitioners and have gone through the records of the case.
(3.) The primary reliance, which has been made by the petitioners for claiming that the nature of work of the petitioners and that of the Dental Health Mechanics working in the Post Graduate Institute of Medical Sciences, Rohtak is the same, is based upon the information which the petitioners state they have received under the Right to Information Act from the Post Graduate Institute of Medical Sciences, Rohtak, wherein it has been stated that the work performed by the Dental Health Mechanics is as per the qualifications issued by the Dental Council of India which provides for the duties which are to be performed by the Dental Health Mechanics.;