Hemant Gupta, J. - (1.) Leave granted.
(2.) The challenge in the present appeal is to an order dated 16.02.2018 whereby an application for recall of the order dated 06.12.2017 dismissing the Review Application in default was dismissed.
(3.) The case has a chequered history. The respondent initially filed a Civil Misc. Writ Petition No. 36896 of 1992. The said Writ Petition was disposed of in terms of the judgment of the Division Bench of Allahabad High Court reported as State of U.P. and Others vs. Putti Lal, 1998 1 UPLBEC 313. The said judgment has been affirmed by this Court in State of U.P and Others. vs. Putti Lal, 2006 9 SCC 337 decided on 21.02.2002. This Court held that the daily wagers are entitled to minimum pay scale as is being received by their counter-parts in the Government and would not be entitled to any other allowances or increment so long as they continue as daily wagers. It was further ordered that since statutory Rules, namely, the Uttar Pradesh Regularisation of Daily Wages Appointments on Group 'D' Posts Rules, 2001 (Rules 2001) have been framed, therefore, question of framing any further scheme by the State does not arise.;