RAJESH KUMAR NISHAD Vs. NAGAR NIGAM

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record. This petition has been filed by the petitioner for a direction to the respondents to pay him minimum pay scale as is admissible to the regular employee working on the post of 'Dom' in Viddyut Shav Dah Grih, Allahabad. It has also been prayed that a direction may be issued to the respondents to regularize the services of the petitioner on the post of 'Dom' as six posts of 'Dom' are vacant in Nagar Nigam, Allahabad.

(2.) The case of the petitioner is that he is continuously working on the post of 'Dom' in Viddyut Shav Dah Grih, Allahabad on daily wages basis since 3.3.1994,

(3.) The counsel for the petitioner submits that the petitioner is working on the post of 'Dom' on daily wage basis for the last more than 12 years and that the respondents may be directed to regularize his services. He further submits that since the petitioner is discharging the duties of a regular employee, as such he is entitled for minimum pay scale admissible to a regular employee on the principle of 'equal pay for equal work.'