MADAN LAL Vs. STATE OF U P

JUDGEMENT

(1.) The petitioners are allegedly working as Shiksha Mitra in Primary Schools in the district of Piiibhit. Their prayer is for a mandamus commanding the respondent-State to extend them the benefit of regular pay scale as being paid to the regular Assistant Teachers of Primary Schools/Junior Basic Schools in the State. In essence, the argument is of equal pay for equal work.

(2.) Sri RN. Saxena, learned Senior Counsel, for the petitioner contends that Since the petitioners are performing the same nature of duties, with the same working hours as that of the regular Assistant Teachers, therefore, they should be paid the same salary.

(3.) Learned Standing Counsel contends that the petitioners form a different class and that being a reasonable classification, the petitioners cannot claim equal pay for equal work.