- (1.) When the matter came up for consideration on 13.2.2003, the same was adjourned sine die and ordered to be listed after decision of S.L.P. No. 19754 of 2002. Learned counsel for the petitioner stated that SLP No. 19754 of 2002 was converted into Civil Appeal No. 4570 of 2003, titled as State of Haryana and another v. Tilak Raj and others, and the same has been decided on 14.7.2003 by the Hon'ble Supreme Court.
(2.) Learned counsel for the petitioner has also apprised to the Court that on the basis of the view taken by the Hon'ble Supreme Court, a Division Bench of this Court has passed an order dated 1.9.2005 in C.M. No. 14156 of 2005 and C.W.P. No. 9826 of 2002, which is to the following effect:- " We find that the matter has finally been decided by the Supreme Court in favour of the State in State of Haryana and another v. Tilak Raj and others, Civil Appeal No. 4570 of 2003 (Arising out of SLP (C) No. 19754/2002) decided on 14.7.2003. The present writ C.W.P. No. 9832 of 2002 petition is, accordingly, dismissed. It is, however, clarified that if any other prayer beyond the claim for 'equal pay for equal work' remains, the petitioner may pursue that matter separately."
(3.) In view of the above, we respectfully follow the order passed by the Division Bench and dismiss the writ petition with the clarification that if any other prayer beyond the claim 'for equal pay for equal work' remains, the petitioner may pursue that matter separately.;