(1.) The petitioner was appointed on 5.7.1977 as T. Mate Welder after his services were requisitioned from the Employment Exchange. He possesses a diploma in the trade but he is a non -matriculate. In the meantime, he superannuated. He claims that he is entitled to a higher pay scale admissible in terms of Annexure P -5, the instructions issued by the State, the relevant of which is extracted herebelow: - -
(2.) The petitioner has been treated as a non -matriculate person working on a technical post in terms of clause 40 -A of the Rules extracted above and made admissible to pay of Rs. 950 -1400 whereas persons with matric have been granted pay scale of 1200 -2040.
(3.) The petitioner was issued a show cause notice Annexure P -8 to state that he is not entitled to 950 -1400 and why his pay should not be reduced to 750 -940 w.e.f 1.1.1986. It is at this stage that the petitioner approached this Court questioning the show cause notice which was admitted with an interim order in his favour as a consequence of which he continues to get a pay scale of 950 -1400.