AIR 1991 SUPREME COURT 1173 ::1991 AIR SCW 194 ::1991 (1) UJ (SC) 468 ::1991 (1) CurLR 844 ::(1991) 62 FacLR 337 ::1991 (1) SCC 619 ::1991 SCC (L&S) 621 ::(1991) 1 LabLJ 349 ::1991 (1) All CJ 372 ::1991 (16) ATC 507 ::(1991) 1 ServLJ 213 ::1991 (1) LabLN 319 ::1991 (1) ServLR 618 ::(1991) 1 SCR 15 (SC) ::(1991) 1 JT 60 (SC) ::1991 (1) JT 60 ::1991 SCD 146

Supreme Court Of India

Hon'ble Judge(s): K. N. Singh, N. D. Ojha , JJ

(A) Constitution of India , Art.12— Grih Kalyan Kendra - Whether State - Question not considered in details - Assumed that it is instrumentality of State. (Para 5) (B) Constitution of India , Art.14, Art.16, Art.12, Art.39(d)— Equal pay for equal work - It has assumed status of fundamental right - Is applicable with full vigour to establishment which is instrumentality of State. Equal pay for equal work - Has status of fundamental right - is applicable to instrumentality of State. Equal pay for equal work is not expressly declared by the Constitution as a fundamental right but in view of the Directive Principles of State Policy as contained in Art. 39(d) of the Constitution "equal pay for equal work" has assumed the status of fundamental right in service jurisprudence having regard to the constitutional mandate of equality in Arts. 14 and 16 of the Constitution. Equal pay for equal work and providing security for service by regularising casual employment within a reasonable period has been accepted by the Supreme Court as a constitutional goal to our socialistic pattern. It has ceased to be a Judge made law as it is the part of constitutional philosophy which ensures a welfare socialistic pattern of a State providing equal opportunity....