Labour law - Principle_ of equal pay for equal work - Application of- Claim of pay parity by temporary employees (daily wage employees, ad-hoc appointees, employees appointed on casual basis, contractual employees and the like) with regular employees - Temporary employees appointed against posts which were also available in the regular cadre/establishment - Duties and responsibilities discharged by the temporary employees same as were being discharged by regular employees - Employees possessed the qualifications prescribed for appointment on regular basis - Held: Principle of 'equal pay for equal work' would be applicable to all the concerned temporary employees, so as to vest in them the right to claim wages, at par with the minimum of the pay-scale (at the lowest grade, in the regular pay-scale), of regularly engaged government employees, holding the same post - Principle of equal pay for equal work. Principles of equal pay for equal work - Invocation of. by temporary employees - Parameters laid down by this Court - Elucidated.