- (1.) WE have heard Shri Shekhar Srivastava, learned counsel for the petitioner and Shri B.D. Mandhyan assisted by Satish Mandhyan, learned counsel for the respondents.
(2.) THE petitioner before this Court seeks quashing of the order dated 22.5.2001 passed by Chairman, Rajya Krishi Utpadan Mandi Parishad, U.P., Lucknow, respondent No.1 as well as for a writ of mandamus directing the respondents to provide the highest pay -scale i.e., Rs.3000 -4500 w.e.f. 1.1.1986 on the principle of equal pay for equal work.
(3.) THE facts in short leading to the present writ petition are as follows: The petitioner was appointed as Marketing Inspector in the Agriculture Department of the State of Uttar Pradesh. He was sent on deputation to Krishi Utpadan Mandi Parishad constituted under Mandi Samiti Adhiniyam, 1964 (hereinafter referred to as the 'Adhiniyam'). The petitioner was assigned duties of the Secretary Krishi Utpadan Mandi Samiti at Kanpur. In exercise of power under section 25 -A and Section 26 -X of the U.P. Krishi Utpadan Mandi Adhiniyam, 1964, the State Agricultural Produce Markets Board with previous approval of the State Government notified The Uttar Pradesh Agricultural Produce Market Committees (Centralised) Services Regulations, 1984. Under Regulation -4 of the said Regulations centralized services for the market committees consisting of the cadres and posts as mentioned were created.;