Punjab-Haryana High Court
Ashwani Kumar vs State Of Haryana & Ors on 2 November, 2018
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.24591 of 2018
Date of decision 02.11.2018
Ashwani Kumar ...Petitioner
Vs.
State of Haryana and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Kannan Malik, Advocate,
for the petitioner.
***
Ritu Bahri, J. (oral) Petitioner is seeking direction to the respondents to equate the pay scale and allowances of the post of Draftsman in respondent No.4-Mill with that of the post of Draftsman in various departments of the State of Haryana.
Pursuant to the instructions dated 03.11.2017, a Committee has been constituted to decide the cases of other categories of employees, to whom the benefit of 'equal pay for equal work' is to be given.
Learned counsel for the petitioner states that till date, no decision has been taken by the said Committee. With regard to his grievance, petitioner has made representations (Annexure P-12 Colly.), but no action has been taken thereon.
At this stage, present petition is disposed of by giving liberty to the petitioner to approach the respondent-Co-operative Sugar Mill as and when the Committee, constituted on 03.11.2017, takes a final decision on this matter.
(RITU BAHRI) 02.11.2018 JUDGE ajp Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 29-12-2018 01:07:44 :::