YASHWANT GWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this petition is to the order dated 21-2-2006 (Annexure P-5) passed by the Additional Director, Technical Education, Directorate, Technical Education, Chhattisgarh, Raipur, whereby higher pay scale of Rs. 4500-125-7000 granted earlier, has been cancelled. Further challenge is to the order dated 3-3-2006 (Annexure P-6) passed by the Principal, Government Engineering College, Raipur, whereby the petitioner has been intimated about cancellation of aforesaid pay scale.

(2.) The facts, in nutshell, which are germane for adjudication of the case, are that the petitioner was working as Instructor, Electrical Department since 17-10-1996 in Government Engineering College, Raipur thereafter, by order dated 11-3-2008 he was promoted to the post of Technical Assistant.

(3.) According to the petitioner on the basis of the orders passed by the Supreme Court as well as the State Administrative Tribunal (for short "the Tribunal"), higher pay scale was granted to the workshop Instructors working in Government Polytechnics, but the said benefit was not extended to the employees working in Government Engineering Colleges.