STATE OF U P Vs. D K KHARE

JUDGEMENT

(1.) This is an appeal from a judgment of an Hon'ble Single Judge which was passed on the 22nd of November, 2004 on the writ petition of certain Workshop Instructors of the Allahabad College of Engineering and Technology.

(2.) The claim was that they were working at par with Assistant Lecturers and although the Assistant Lecturers were enjoying a pay scale of 1640-2900 they had been given only the pay scale of 1400-2600.

(3.) The State-respondent contested by placing on record that the major difference between these two streams consisted in the difference in their educational qualifications at the time of their recruitment. They pointed out that the qualification for being selected as an Assistant Lecturer would require a diploma from an Engineering College with at least 65% marks whereas the educational qualification for Workshop Instructors was a three years' certificate in the concerned trade from the Government Secondary Technical School.