SICHAI MAZDOOR SANGH Vs. STATE OF U P

JUDGEMENT

(1.) The instant writ petition has been filed by Sichai Mazdoor Sangh, a registered union, on behalf of its 29 members, i.e., part-time Tube-well operators of district Aligarh. Itraises various issues and several reliefs have been claimed. Shri B.D. Mandhyan, learned Counsel for the petitioner has restricted his submission only for the claim of 'equal pay for equal work' and no other issue has been agitated by him.

(2.) The petitioner claimed that though the members of the Sangh are called part-time Tube-well operators, they work equal to the work done by the full time Tube-well operators and thus they are entitled for the similar treatment as was given to the full-time Tube-well operators.

(3.) In the case of State of Punjab v. Surendra Kumar AIR 1992 SC 1593, the Apex Court has dealt with the case of the part-time teachers and observed as under. "It is also not suggested that the respondents accepted the terms set out in Annexure P/1 and P/2 under mistake. We, therefore, do not find any reason as to why the specific terms on which the appointments were made could not be enforced."