- (1.) By way of the instant writ petition, the petitioner seeks a relief that the respondents be directed to appoint the petitioner on the post of Junior Assistant and to grant him regular pay scale from the date of his initial appointment with all consequential benefits and arrears of salary with interest thereon @ 20% per annum.
(2.) The petitioner was appointed as a temporary Accounts Clerk/Junior Assistant in the respondent department on 15.9.1984 on hourly payment basis. The petitioner's services were terminated upon which he raised an industrial dispute. The learned Labour Court, Jodhpur by order/award dated 2.1.1993 accepted the claim and directed that the petitioner be reinstated in service treating his service to be continuous. The respondent department was further directed to make payment of Rs. 4000/- as compensation to the petitioner.
(3.) The petitioner being dissatisfied with the said award, instead of joining duties, preferred a Writ Petition No.3535/1993 before this Court with a prayer that the respondents be directed to regularise the services of the petitioner and also to pay salary to him in the regular pay scale on the principle of equal pay for equal work.;