NAVNEETLAL VAISHNAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This civil writ petition under Article 226/227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner was initially appointed as work charged employee on 7/10/1979 on the post of Surveyor and after completion of two years of service, when his services not were declared semipermanent, the petitioner raised an industrial dispute through the Rajasthan State Agriculture Marketing Board Karamchari Sangh, Udaipur, for the said purpose.

(3.) Learned counsel for the petitioner submitted that the learned court below failed to consider that the claimed amount as per award dtd. 4/1/1994 was not paid to the petitioner; the petitioner was entitled to get pay scale of Rs.385.00650 of the post of Surveyor.