STATE OF HARYANA
A
v.
DHARAMPAL, WATER PUMP OPERATOR AND ORS.
NOVEMBER 7, 1996
[A.M. AHMADI, CJ. AND SUJATA V. MANOHAR, J.]
B
Labour Law:
Casual workers-Claim for regularisation and parity in pay on
the principle of equal pay for equal work-Held claim not sustainable C
-In view of the judgment in the case of Jasmer Singh these appeals
are allowed and the judgments and orders of the High Court are set
aside.
State of Haryana and Ors. v. Jasmer Singh and Ors., [1996) 11
sec 77, relied on.
D
CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 14366-
69 of 1996.
From the Judgment and Order dated 23.11.95 of the Punjab and E
Haryana High Court in CW.P. Nos.16819 and 12803/93 and 16821 of
1995.
Rao Ranjit for Prem Malhotra for the Appellant.
Ms. Naresh Bakshi for the Respondents.
F
The following Order of the Court was delivered :
Delay condoned.
G
Leave granted.
For reasons set out in our judgment and order dated November 7,
1996 pronounced today in Civil Appeal No 14223of1996 (Arising out of
S.L.P. (CJ NO. 27150 of 1995) etc. etc., these appeals are also allowed H
599
600
SUPREME COURT REPORTS [1996] SUPP. 8 S.C.R.
A and the judgments and orders of the High Court are set aside with no order
as to costs.
R.P.
Appeals allowed.
Lex