B.S. Chauhan, J. - (1.) The instant writ petition has been filed for two reliefs, viz., equal pay for equal work and for considering the regularisation of the petitioner on the post on which he is working for the last ten years.
(2.) Petitioner was appointed on 24.12.80 as Chowkidar cum Helper and his designation was changed as Beldar subsequently and on 24.12.84 he was asked to work as a Time-keeper with the respondents and claims that he is entitled to receive the salary in the minimum regular pay scale of the post of Time-keeper and further entitled to be considered for regularisation on the said post.
(3.) Heard Mr. M.S. Sighvi, learned counsel for the petitioner and Mr. Vimal Mathur, learned counsel for the respondents.;