CourtKutchehry.com
High CourtsSingle Bench

Radha Kishan Sharma vs H.P. State Forest Corporation Limited and Another

High Court Of Himachal Pradesh · Decided on 3 May 2010 · Citation: (2010) 05 SHI CK 0100

HON’BLE JUDGES
V.K. Sharma, J
CASE NUMBER
CWP (T) No. 59 of 2008
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

11 paragraphs · 339 words

V.K. Sharma, J.—The grievance raised by the Petitioner is that between the period 16.12.1988 to October, 1993, during his engagement as daily wage helper with the Respondents, particularly Respondent No. 2, the Divisional Manager, H.P. State Forest Corporation Limited, Forest Working Division, Rampur Bushahr, District Shimla, H.P. he was assigned the following additional duties of clerical nature vide the relevant portions of office orders dated 16.12.1988 and 01.11.1991 (Annexures P-1 and P-2), but was not paid for the same:

Office order dated 16.12.1988:

Sh. Radha Krishan, DW Helper:

i) To attend typing work of the Work Section.

ii) To assist Sh. O.P. Sarswati for compilation of progress reports of Pvt. Sale/Resin and Carton Boxes etc.

iii) Any other work to be assigned by the I/c Works/GM/SDM/DM.

Office order dated 01.11.1991:

Sh. Radha Krishan Helper D/w will now do the Hindi typing work in Works Branch.

2.

Though the above factual position is not seriously disputed during the course of hearing, yet the learned Counsel for the Respondents submits that the above duties were assigned to the Petitioner in addition to his duties as daily wage helper. If it was so, there is no reason for not granting the prayer of the Petitioner for being paid salary of a clerk for the relevant period on the principle of ''equal pay for equal work'' and more so, in view of the fact that the matter in hand is fully covered by judgment dated 02.11.1994 rendered by a Division Bench of this Court in a like matter titled Kapoor Chand v. Himachal Pradesh State Forest Corporation and Anr. CWP No. 1626 of 1993, a copy of which has been brought on record by the Petitioner as Annexure P-3.

3.

In view of the above, the Respondents are directed to pay the difference of wages between that of daily wage helper and daily wage clerk to the Petitioner for the aforesaid period, that is, 16.12.1988 to October, 1993, within 60 days form today.

4.

The petition stands disposed of in the above terms.