CHANDRAKANT PURUSHOTTAMDAS GAJJAR Vs. DANTIWADA KRUSHI UNIVERSITY

JUDGEMENT

(1.) THE petitioner has prayed for following reliefs:

(2.) THE petition arises in following factual background.

(3.) THE respondents in compliance of such direction of this Court, passed an order dated 9.12.1992. In such order, the pay of the petitioner was fixed in the regular establishment as wireman-cum- helper in the scale of Rs.196-232 (pre-revised). In the revised scale, he was placed in the pay-scale of Rs.950-1400. He was also held entitled to consequential benefits pursuant to such regularization and fixation of pay.