DEENDAYAL PRAJAPAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer that the respondents be directed to pay him salary and other emoluments as are payable to a District Judge on being appointed as a President of District Consumer Dispute Redressal Forum, Jalor (hereinafter referred to as the 'Forum').

(2.) The facts relevant for the purpose of considering petitioner's prayer are that the petitioner was firstly nominated/appointed as President of the Forum by the State Government vide order dtd. 21/9/2013 (Annexure-1) for a period of five years.

(3.) According to above referred order, he was to receive a salary equivalent to that of a District Judge (51550-1230-58930-138063070).