JUDGEMENT
RAKESH TIWARI, J. -
(1.) HEARD learned Counsel for the parties and perused the record.
(2.) THIS petition has been filed by the U.P. Rajya Setu Nigam Karmchari Parishad, Branch Varanasi which is a registered Union/Association of the workmen working in the U.P. State Bridge Corporation Ltd.
The U.P. State Bridge Corporation Limited (hereinafter referred to as the Corporation) has been established by the State Government for construction and maintenance of bridges in the State of Uttar Pradesh. It is claimed that the petitioner is a Union/Association of the employees working in the Corporation as Chaukidars, Beldars, Helpers, Work Agents, Khalasis, Crane Operators, Fitters, Linemen, Drivers, Dockers, Meths, Store Keepers etc. The workmen members of the Union/Association are working from in-between 1979 and 1983 and have completed about 15 to 25 years of service. Some of them have been paid a fixed pay of Rs. 3,200/-and rest the daily rated charges at the rate of Rs. 2,000/-per month.
(3.) THE grievance of the petitioner is that the regularly selected counter parts of its members in Government employment are getting much higher pay scale than them even though the nature of work of the daily rated employees and the regular employees is almost similar except that the nomenclature of the members of the petitioner-Union/Association is work charge or muster roll.;
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