RAKESH TIWARI, J. - (1.) HEARD learned Counsel for the parties and perused the record.
(2.) BY means of this writ application the petitioner has claimed relief of fixation of his salary in the pay scale of Rs. 1400 -2300 i.e. the salary payable to the post of Instructor, arrears of salary and emoluments from aforesaid date after taking into account the full length of service. The brief facts of the case are that the respondent No. 2, U.P. Anusuchit Jati Vitta Avam Vikash Nigam is a Government company incorporated under the provisions of the Companies Act.
(3.) THE petitioner holds a diploma in engineering from Indian Institute of Handloom Technology. In the year 1988 respondent No. 2 invited applications for making appointment on the post of Instructors in Typing Handloom and Carpentry trades in the training centres established by it. In pursuance thereto, the petitioner applied for the said post, was selected and appointed in the company vide Annexure -3. His appointment was purely temporary on a fixed salary of Rs. 800/ -per month. Subsequently the petitioner's fixed salary from Rs. 800/ -per month was increased to Rs. 1,400/ -per month w.e.f. 25 -1 -91.;