RANJAN Vs. JODHPUR VIDYUT VITRAN NIGAM LTD.

JUDGEMENT

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

(2.) The petitioner in this petition has pleaded that his father was working on temporary basis with the respondent-Corporation on the post of Sweeper/Class-IV and after death of his father, he came to be appointed on temporary basis on muster roll in the year 1999, as a Full Time employee.

(3.) The petitioner has pleaded in the petition that initially he was paid Rs.100.00 per month and later on Rs.250.00 was paid to him till the year 2011 and thereafter, the same was revised to Rs.500.00 per month from January, 2012 onwards.