K KRISHNAMACHARYULU Vs. VENKATESWARA HINDU COLLEGE OF ENGINEERING

JUDGEMENT

(1.) Leave granted. Heard learned counsel for both the parties.

(2.) This appeal by special leave arises from the judgment of the High Court of Andhra Pradesh, made on April 23, 1996 in W.A. No. 179 of 1996.

(3.) The admitted position is that the appellant and six others had been appointed on daily wages to the post of Lab. Assistants as non-teaching staff of the respondent-private college. They were being paid daily wages. Writ petition and appeal seeking equal pay having been dismissed, they have filed the present appeal for direction to pay them equal pay for equal work on par with the other Government employees.