M.KATJU, J. - (1.) THIS writ petition has been filed against the impugned order dated 15.6.1987 vide Annexure -1 to the writ petition.
(2.) HEARD learned counsel for the parties. The petitioner No. 3, Board of High School and Intermediate Education, U.P., is a statutory body established under the U.P. Intermediate Education Act, 1921, as amended from time to time. Its Headquarter is at Allahabad. It is an examining body that holds Board of High School and Intermediate Examinations every year. As stated in paragraph 3 of the petition, these examinations are one of the biggest examinations conducted in the world. About 20 lacs students appear in the examinations conducted by the Board.
(3.) IT is alleged in para 4 of the petition that to take care of the handling of the examinations a large number of daily wage casual workers and labourers are engaged by the Board from time to time. These persons are engaged according to the exigencies of work in the office of the Board. These casual dally wage workers and labourers are employed at the rate prevailing from time to time, fixed by the Government. In the years 1975 to 1978 the workers were paid Rs. 5 per day, during the years 1979 to 1983 they were paid Rs. 7 per day, from 1983 to 1985 they were paid Rs. 10 per day, from 24.3.1985 to 11.12.1985 at Rs. 15 per day.;