RASHMIKANT GIRDHARLAL DAVE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE present Misc. Civil Application is filed seeking following relief :

(2.) IN Letters Patent Appeal No.754 of 2012, from which the present Misc. Civil Application arises, this Court has passed the following order :

(3.) THE claim of the applicant in the present Misc. Civil Application is, as per the consumer price index, on which the payment of wages depends, employee is entitled to Rs.27,600/ - per month, however, applicant claims that he be paid @ Rs.25,000/ - per month. At present, he is paid Rs.5304.50 ps. He claims that employees working in cadre equivalent to him, are drawing Rs.58,000/ - per month. The grounds for enhancement in salary as claimed are mainly two; firstly, that he has to incur medical expenses on account of illhealth of his wife and secondly, there is high rise in the price.