(1.) Through the instant writ petition, the petitioner seeks the following relief-
(2.) The meaning and intend of the award is very specific that the respondent/JAKFED shall consider the case of the petitioner for appointment under SRO 43 of 1994.
(3.) Pursuant to this award, it appears that order No. 49-JAKFED of 2015, dated 202.2015 has been passed whereunder the petitioner was appointed on consolidated wage basis of Rs. 4500/- per month. The reasons given in the order are as follows:-