MOHAN SINGH Vs. JAIPUR METALS AND ELECTRICALS LTD

JUDGEMENT

(1.) THIS special appeal arises out of an order passed by the learned Single Judge dismissing the appellant's writ petition and upholding the order of dismissal from service.

(2.) THE appellant was employed as a driver in the respondent factory declared as relief undertaking under the provisions of Rajasthan Relief Undertaking (Special Provision) Act, 1961.

(3.) HE was residing in the Company accommodation within its premises. He was on weekly holiday on September 11, 1983. On account of some emergent work, he was called at about 9. 00 a. m. for duty. He told the management that he would go for duty only in case he was paid overtime at double the rate of wages.