GOPAL BIJAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner making following prayers:-

(2.) The petitioner in his petition has pleaded following facts:-

(3.) The petitioner has pleaded that as per directions given by the Labour Court, his case was to be reconsidered for regular appointment by way of regularization and minimum wages were also required to be paid to him.