PREM CHANDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) 1. Heard learned counsel for petitioner and learned Standing Counsel for State-respondents.

(2.) The petitioner has approached this Court challenging order dtd. 15/7/2019 passed by respondent no.2-Director, Horticulture and Food Processing, Lucknow whereby his representation for minimum of pay scale is rejected.

(3.) Facts of the case, as claimed by petitioner, are that petitioner was engaged as a daily wager on Class-IV post (Mali) in the year 2013 in the office of Scientist, State Tissue Culture Lab, Sector-G, Aliganj, Lucknow, where he was being paid daily wages only. He claims that other similarly situated daily wage employees, who have completed more than five years of service, are being paid minimum of pay scale while the same is denied to him.