ROODMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY way of this petition the petitioner has prayed that the respondents be directed to give benefit of pension to him with interest and any other relief or direction which this Court may think just and proper, looking to the facts and circumstances of the case, same may also be given in his favour.

(2.) BRIEF facts of the case are that the petitioner was initially appointed in Rajasthan Agriculture Engineering Board (Hereinafter to be referred in short `the Board'), a department of Agriculture, which was renamed as Rajasthan State Agro Industries Corporation Limited (Hereinafter to be referred in short `the Corporation. '

(3.) AFTER changing the name of Board to the Corporation, neither the post held by the petitioner nor pay-scale and duties were changed. The name of the present petitioner in the list Annex. 1 is at S. No. 116, although this list of transfer of industry was not provided to the petitioner and workmen thought at that time such change in the name of industry was internal matter of the management and in absence of any order/instructions in the regard the petitioner did not raise any objections.