Rajasthan High Court - Jodhpur
Buta Ram Meghwal vs The State Of Rajasthan on 7 January, 2022
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 80/2022
Buta Ram Meghwal S/o Shri Narsa Ram Ji, Aged About 49 Years,
R/o Near Social Welfare Hospital, P.w.d. Colony, Sirohi,
Rajasthan. (Hall Cook At Govt. Sc Hostel, Sirohi, Rajasthan)
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Social Justice And Empowerment,
Government Of Rajasthan, Jaipur, Rajasthan.
2. The Director-Cum-Commissioner, Department Of Social
Justice And Empowerment, Government Of Rajasthan,
Jaipur, Rajasthan.
3. The Assistant Director-Cum-District, Probation Officer,
Department Of Social Justice And Empowerment,
Government Of Rajasthan, Sirohi, Rajasthan.
4. The Hostel Superintendent, Government S.c. Hostel,
Sirohi, Rajasthan.
----Respondents
For Petitioner(s) : Mr. S.P. Sharma (through VC)
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 07/01/2022 This writ petition has been filed by petitioner seeking reliefs as indicated in the writ petition.
Learned counsel for the petitioner prayed that his representation may be considered by the respondents in light of the judgment passed by the Hon'ble Apex Court in the matter of State of Punjab & Ors. Vs. Jagjit Singh & Ors. reported in (2017) 1 (Downloaded on 07/01/2022 at 09:07:37 PM) (2 of 3) [CW-80/2022] Supreme Court Cases 148. The relevant portion of the judgment reads as under:
"60. Having traversed the legal parameters with reference to the application of the principle of 'equal pay for equal work',in relation to temporary employees (daily-wage employees, ad-hoc appointees, employees appointed on casual basis, contractual employees and the like), the sole fact or that requires our determination is, whether the concerned employees (before this Court), were rendering similar duties and responsibilities, as were being discharged by regular employees, holding the same/corresponding posts. This exercise would require the application of the parameters of the principle of 'equal pay for equal work' summarized by us in paragraph 42 above. However, insofar as the instant aspect of the matter is concerned, it is not difficult for us to record the factual position. We say so, because it was fairly acknowledged by the learned counsel representing the State of Punjab, that all the temporary employees in the present bunch of appeals, were appointed against posts which were also available in the regular cadre/establishment. It was also accepted, that during the course of their employment, the concerned temporary employees were being randomly deputed to discharge duties and responsibilities, which at some point in time, were assigned to regular employees. Likewise, regular employees holding substantive posts, were also posted to discharge the same work, which was assigned to temporary employees, from time to time. There is, therefore, no room for any doubt, that the duties and responsibilities discharged by the temporary employees in the present set of appeals, were the same as were being discharged by regular employees. It is not the case of the appellants, that the respondent-employees did not possess the qualifications prescribed for appointment on regular basis. Furthermore, it is not the case of the State, that any of the temporary employees would not be entitled to pay parity, on any of the principles summarized by us in paragraph 42 hereinabove. There can be no doubt, that the principle of 'equal pay for equal work' would be applicable to all the concerned temporary employees, so as to vest in them the right to claim (wages, at par with the minimum of the pay- scale of regularly engaged Government employees, holding the same post. 61. In view of the position expressed by us in the foregoing paragraph, we have no hesitation in holding, that all the concerned temporary employees, in the present bunch of cases, would be entitled to draw wages at the minimum of the pay-scale (- at the lowest grade, in the regular pay-scale), extended to regular employees, holding the same post."(Downloaded on 07/01/2022 at 09:07:37 PM)
(3 of 3) [CW-80/2022] Consequently, the present writ petition is disposed of with direction to the respondents to consider the representation of the petitioner in terms of aforesaid judgment. The needful be done within a period of 60 days from today.
The stay application is also disposed of.
(ARUN BHANSALI),J 25-Sumit/-(Downloaded on 07/01/2022 at 09:07:37 PM)
Powered by TCPDF (www.tcpdf.org)