UMESH KUMAR Vs. NAGAR PALIKA PARISHAD

JUDGEMENT

(1.) Heard counsel for the petitioners and the Standing Counsel.

(2.) This petition has been filed for the relief, inter alia, to issue a writ, order or direction in the nature of mandamus requiring the respondents to continue paying the regular pay scale to the petitioners in the same way as they were being paid since 1998 till 31.12.2003 along with arrears and to issue any other writ, order or direction which this Court may deem fit and proper in the circumstances of the case.

(3.) The case of the petitioners, in brief, is that they are daily wage employees in Nagar Palika Parishad, Noorpur, District Bijnor. They claim that they have been appointed on Class III and Class IV posts on different dates prior to 11.10.1989 but their services have not been regularized. It is alleged that out of the seventeen petitioners the Nagar Palika Parishad has allowed regular pay scale of Rs. 2550-3200 to fifteen petitioners and the pay scale of Rs. 2650-4000 to the remaining two petitioners with effect from November 1998.