- (1.) Heard learned Counsel for the parties. This writ petition shows height of exploitation which the poor citizens of India are facing at the hands of the persons who are in power or are occupying responsible posts. The case of the petitioner is that she is a Class-IV employee working as sweeper in Junior High School, Ahirauli Ranimau, Vikas Khand Jahangiraganj, District Ambedkar Nagar since 1974. Initially she was working as sweeper and thereafter she was regularly working since 1980 and getting salary of Rs. 150/- per month. Her services were throughout satisfactory and there was nothing against her. She was fully eligible to be considered for appointment to the post of sweeper on the basis of her length of service and was also entitled for payment of regular pay scale as well as for the regularization.
(2.) The petitioner submitted a representation on 2.5.2008 mentioning entire facts therein and requested that the minimum pay scale be paid to her but the same has not been decided as yet. On 29.4.2008 and again on 2.7.2009 the Principal of the School issued a certificate in favour of the petitioner that she is working on the post of sweeper regularly prior to the year 1980 and at present getting Rs. 150/- per month as salary. Again a representation dated 6.7.2009 for enhancement of her salary was given and also a request was made for her regularization but the same was not considered by the opposite parties, therefore, this writ petition was filed with the prayer to issue a writ in the nature of mandamus commanding the opposite parties to consider the claim of the petitioner for regularization to the post of sweeper and further to pay the petitioner her salary in the regular scale of pay as admissible to the post of sweeper including all service benefits.
(3.) It is submitted by the learned Counsel for the petitioner that by means of an interim order passed by this Court on 13.10.2009 the opposite parties were directed to make payment of wages to the petitioner in view of the relevant Government Orders and the question of payment of arrears of salary and regular pay scale was left upon till the final disposal of this petition.;