Sudhir Agarwal, J. - (1.) Heard Sri Subhodh Kumar, learned counsel for the petitioner and Sri V. K. Dikshit, learned counsel for the respondents No. 2 and 3.
(2.) The petitioner has sought a mandamus directing the respondent to pay equal pay for equal work and other benefits as other permanent employees of the Nagar Palika Paishad, Pilibhit with all consequential benefits.
(3.) The case of the petitioner is that a quotation/notice dated 27th May, 2001 was issued by the Nagar Palika Parishad, Pilibhit inviting application for engagement of typist on contract basis. Last date for submission of the application was 27th May, 2001. The petitioner in pursuance to the aforesaid notice submitted his application and the Nagar Palika Parishad, Pilibhit allowed him to join as typist on 28th May, 2001. He was paid fixed pay of Rs. 2500/- per month. The aforesaid appointment of the petitioner was initially for a period of two months which was extended thereafter from time to time. The petitioner submits that Adhyaksh, Nagar Palika Parishad, Pilibhit sent a letter dated 3rd February, 2003 to the Commissioner for sanctioning the post of typist/computer clerk but till date no order has been passed by the competent authority sanctioning the aforesaid post. However, the petitioner is continuously working and presently getting a fixed salary of Rs. 3050/- only while the persons who are regularly appointed in Nagar Palika Parishad, Pilibhit are getting salary in the prescribed pay scales and getting more than Rs. 8000/-.;