- (1.) HEARD the parties.
(2.) IN this writ application the petitioner has prayed for issuance of writ of mandamus directing the respondents to pay the petitioner, the minimum of pay scale prescribed for regularly appointed lecturer as the petitioner has been doing same work as compared to regularly appointed lecturers. Petitioner's case is that he was appointed as temporary part time lecturer in the year 1995 on payment of consolidated amount of Rs.1300/ - per month. It is stated by the petitioner that he is taking four to six classes per day regularly but he is getting Rs.1300/ - per month as salary, although regular appointed lecturers have been taking two -three classes per day are getting pay scale of Rs. 6500/ - to 10,500/ -. The respondents in their counter -affidavit have stated that other similarly situated lecturers have approached the High Court for the same relief but the relief of getting regular pay scale was not granted.
(3.) MR . N.N. Tiwari. learned counsel for the petitioner mainly put heavy reliance on the decision of the Supreme Court in the case of "Vijay Kumar vs. State of Punjab" [AIR 1994 SC 265] and submitted that part time lecturers who are (sic -not?) gainfully employed elsewhere are entitled to get at least minimum pay scale prescribed for regular appointed lecturers.;