1988 LAB. I. C. 1307 ::(1988) 2 CurLR 576

Calcutta High Court

Hon'ble Judge(s): Bimal Chandra Basak, Satyabrata Mitra , JJ

Constitution of India , Art.39(d)— "Equal pay for equal work" - Regularised Homeopathic Officers getting certain pay scale which was denied to Homeopathic Medical Officers appointed on ad hoc basis - Both doing equal and similar work - Held they were entiteld to equal pay irrespective of their status. (1986) 1 SCC 637, Rel. on; 1986 Lab IC 551 (SC) and 1986 lab IC 1599 (SC),. (Para 4)