RATTAN SINGH Vs. STATE & ORS.

JUDGEMENT

(1.) Claiming parity with the Workshop Instructors of Industrial Training Institute, the petitioner has filed this Writ Petition seeking issuance of a command to the respondents to place him in the pay scale of 6500-10,500 with effect from 01.03.1996 when he was promoted as such in Government Polytechnics, Jammu on the ground that possessing the same qualification and discharging the same duties as that of Workshop Instructors of the Industrial Training Institute, he too was entitled to the same pay scale which the State Government in the Technical Education Department had provided to the Workshop Instructors of the Industrial Training Institute.

(2.) Petitioner's, learned counsel refers to the judgment delivered by this Court in Writ Petition No. 1326/95 decided on 11.12.1998, dealing with the same issue, to support the petitioner's contention.

(3.) Learned State counsel admits petitioner's entitlement to the same pay scale which the Government had provided for Workshop Instructors in the Industrial Training Institute but only: from the date, of his promotion order disputing his entitlement to the grade from any date anterior thereto.