As per case facts petitioners contractual teachers in residential schools under Jharkhand's Welfare Department sought pay parity with Diwakalin Pahariya Schools teachers also managed by the same department They argue ... their per-class emoluments are significantly lower despite performing similar duties including weekend work while the other group received enhancements after a previous Writ Petition The State acknowledges the similar job nature and common department The question arose whether the State should revise the petitioners' emoluments for parity Finally the High Court directed the Welfare Department's Secretary to decide on revising the petitioners' pay within weeks reasoning that if similarly situated teachers received enhanced benefits the petitioners should also