PRAVEEN AND ORS. vs GOVT. OF NCT OF DELHI & ORS.

SUNIL GAUR , J.

By way of this writ petition, “equal pay for equal workâ€, is sought by petitioners while relying upon a recent decision of Supreme Court in State

of Punjab and Others Vs. Jagjit Singh and Others, (2017) 1 SCC 148 Â

Despite service of advance notice, there is no representation on behalf of respondents. Â

Instead of straightway approaching this Court, petitioners ought to have filed a proper and concise representation to the first respondent. Learned

counsel for petitioners submits that a composite and concise representation would be made by first petitioner-Praveen Kumar on behalf of remaining

petitioners as well, to first respondent within a period of two weeks. If any such Representation is received by first respondent, then it be decided

within a period of twelve weeks by giving a speaking response in light of Supreme Court’s decision in Jagjit Singh (Supra). The fate of

Representation be conveyed to first petitioner-Praveen Kumar within a period of two weeks thereafter, so that petitioners may avail of the remedy as

available in law, if need be. Â

In view of Circular of 16th February, 2015, issued by respondentGovt. of NCT of Delhi regarding prohibition to disengage contractual employees,

status quo as of today in respect of service of petitioners be maintained, till the outcome of the Representation is made known to first petitioner.

With the aforesaid directions, this petition and the applications are accordingly disposed of. Copy of this order be given dasti to petitioners’

counsel.