CHHAVI RAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri Saharsh Shrivastav, learned Additional Chief Standing Counsel for the respondents no. 1 and 2.

(2.) The instant writ petition has been filed praying for the following main relief(s):

(3.) The case set forth by the petitioner is that the petitioner had been appointed on daily wage basis on 22/7/1990 under the respondents. As the petitioner was not being paid the minimum pay scale he was constrained to approach this Court by filing Writ A No. 2023 of 1997 in re: Chhavi Ram vs. State of U.P. and others praying for following reliefs: