Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The petitioners, namely, S/Sri Shaukat Ali. Satish Chandra Srivastava and Rafey are working as class IV employees, on daily wages, in the Nagar Palika Parishad padrauna. Petitioner No. 1 was engaged on 1.10.1989 and the petitioner Nos.. 2 and 3 on 1.1.1989.
(3.) By means of the instant writ petition, the petitioners have prayed for the following reliefs:( 1) issue a writ, order or direction in the nature of mandamus directing the respondents to grant minimum pay scale as contained in the judgment of Hon'blc Supreme Court-(State of U.P. v. Putti Lal); (2) issue, a writ order or direction in the nature of mandamus directing the respondents to regularize the services of the petitioners w.e.f. the date of initial appointment mi the department on the posts as they are holding now a days: (3) issue any other writ order or direction in favour of the petitioners, as this Hon'ble Court deems fit and proper in the present facts and circumstance of the case, so as to secure the ends of justice or else the petitioners shall suffer irreparably. (4) award costs of the writ petition to the petitioners.;