LAWS(RAJ)-1997-1-101

KANYILAL Vs. RAJASTHAN TOURISM DEVELOPMENT CORPORATION

Decided On January 28, 1997
Kanyilal Appellant
V/S
Rajasthan Tourism Development Corporation Respondents

JUDGEMENT

(1.) By this petition, the petitioner seeks a direction to fix the salary of the petitioner in the scale of Rs. 370-890 from 28.8.1981 and in the scale of Rs. 500-860 from 1.9.1981 with subsequent revision.

(2.) The petitioner was recruited in the services of the Tourist Department of the Government of Rajasthan as Water Pump Mechanic in the pay scale of Rs. 120-240 by an order dated 16.7.1975. He was working in the Tourist Bangalow at Jaisalmer. The pay scale to which the petitioner was appointed was then revised to Rs. 375-90 (sic) by the Rajasthan Civil Services (Revised New Pay Scale) Rules, 1976.

(3.) Thereafter, the Government of Rajasthan transferred all the Tourist Bangalows, Youth Hostels etc. to the Rajasthan Tourism Development Corporation Ltd. with effect from 1.4.1979 and consequently the services of the petitioner were also handed over to the said Corporation.