Rajesh Singh Chauhan,J. - (1.) Heard Sri Prashant Kumar Singh, learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) By means of this petition, the petitioners have prayed following relief; "(a) issue a writ, order or direction in the nature of MANDAMUS commanding the opposite parties to consider the cases of the petitioners for payment of the wages equivalent to the minimum of pay scale of Class IV employee with permissible allowances in the Forest Department within a specified period."
(3.) Contention of learned counsel for the petitioners is that the petitioners were appointed between November, 1994 to November, 2009 on daily wages basis in the Forest Department, Lakhimpur Kheri on different dates and are continuing on daily wages against Group-D post till date. He has further submitted that so many similarly placed employees are getting payment of minimum of pay scale. He has further submitted that the Hon'ble Apex Court in catena of cases has held that if any employee is discharging his duties on daily wages basis for substantially long period, his regularization should be considered and till consideration of regularization, he should be paid minimum scale of pay admissible for Class-IV employee.;