Telangana High Court
C.Ramachandraiah vs B.Venkatesham Ias on 7 June, 2019
Author: A.Rajasheker Reddy
Bench: A.Rajasheker Reddy
THE HONOURABLE SRI JUSTICE A.RAJASHEKER REDDY
CONTEMPT CASE No.168 OF 2018
ORDER:
This Contempt Case is filed alleging violation of the orders passed in W.P.M.P.No.35252 of 2017 in W.P.No.28366 of 2017 on 21.09.2017, wherein this Court passed the following order:
"......
In the light of the Supreme Court decision in the State of Punjab v Jagjit Singh's case, wherein the Supreme Court enunciated the principle to implement equal pay for equal work and that the contract employees also entitle to pay on par with the regular employees. In the circumstances, there shall be interim direction to consider the case of the petitioners for grant of minimum pay scale as payable to the post of HMV Driver in the respondent - Corporation."
A counter affidavit and reply affidavit have been filed. However, it is not disputed by the learned counsel for the petitioners that the petitioners are being extended pay scales basing on PRC - 2010. But their only grievance is that PRC benefits of 2015 were granted to some of the persons, who are similarly placed like petitioners, who approached this Court earlier. To that extent an averment is made in reply affidavit, but not in support of the averments in the contempt petition.
The same is disputed by Sri G.Vidya Sagar, learned Senior Counsel stating that no employee was granted PRC scales of 2015. 2
In view of the above, I do not see any violation of the orders passed by this Court in W.P.M.P.No.35252 of 2017 in W.P.No.28366 of 2017 on 21.09.2017.
If the petitioners are still having any grievance, they can work out their remedies, in accordance with law.
Accordingly, the Contempt Case is dismissed. No costs. Miscellaneous Petitions, if any, pending, shall stand closed.
____________________ A.RAJASHEKER REDDY, J Date: 07-06-2019 vhb