AMARJEET YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Petitioner claims to be working on the post of Sweeper-cum-Chowkidar since 2012 as a part-time sweeper on payment of Rs.500.00 per month. Since 2012 till the date the said payment being made to the petitioner is not revised, hence, petitioner has approached this court.

(2.) Learned counsel for petitioner submits that at this stage he is not pressing his prayer with regard to regularization of services as the case of petitioner is not yet covered under any regularization rules. Further, petitioner is also not entitled for minimum of pay scale of Sweeper-cum-Chowkidar as petitioner is working as a part time sweeper. However, it is submitted by learned counsel for petitioner that long hours of work is being taken from the petitioner in the garb of part-time work and the amount being paid to the petitioner is meager.

(3.) Learned counsel for petitioner places reliance upon the provisions of the Minimum Wages Act, 1948 and submits that petitioner is also entitled for payment of the minimum wages.