P. Sam Koshy, J
1. Grievance of the petitioner in a representative capacity is for the benefits of regular pay scale and other benefits to the Shiksha Karmis which are
members of the petitioner-union at par with the other employees of the local body.
2. The present writ petition has been filed in a representative capacity. The present is a service dispute where the writ petition would primarily be in
respect of any order which has been passed infringing any of the rights of an individual employee. The present writ petition in its present form is in the
nature of general relief which has been sought for, which may not be permissible invoking the provisions under Article 226 of the Constitution of India.
3. Reserving the right of individual Shiksha Karmis working under the respondent no.2 for ventilating his grievance by filing a fresh writ petition, the
present writ petition in its present form deserves to be disposed of.
4. The writ petition accordingly stands disposed of.
