- (1.) The petitioner, an upholsterer in the Haryana Tourism Corporation, complains that the action of the respondents in placing him in the scale of Rs. 9J0-1500 suffers from the vice of discrimination as those working in the same capacity in Haryana Roadways have been granted a pay scale of Rs. 1200-2040. He consequently prays for the issue of a writ in the nature of mandamus directing the respondents to place him in the scale of Rs. 1200-2040 with effect from the January 1, 1986.
(2.) The respondent-Corporation contests this claim on two grounds. Firstly, it is claimed that the pay scale of Rs. 1200-2040 has been given by the Haryana Roadways to persons who possess the qualification of Matric with ITT certificate and to the persons, like the petitioner, who have passed only the Middle Class Examination. Secondly, it is claimed that the employers and the nature of duties being different, the petitioner is not entitled to parity of treatment and cannot thus complain of discrimination.
(3.) I have heard Mr. Naresh K.Nagar, learned counsel for the petitioner and Mr. K.K. Gupta, for the respondent-Corporation.;