Kasliwal, J. - (1.) Special leave granted.
(2.) As identical questions of law are raised in all the above appeals, the same are disposed of by one common order. In all these appeals the question arising for consideration is whether the respondents who were Workshop Superintendents in the various Engineering Colleges or the Government Polytechnics under the State Government were entitled to U.G.C. scale s of pay.
(3.) One Baijnath Gupta who was Workshop Superintendent at one of the Government Polytechnic Institutes filed a writ petition claiming inter alia that he being a teaching employee was entitled to U.G.C. pay- scale . The said writ petition was allowed in part and thereafter he filed a Letters Patent Appeal No. 30 of 1987 before the Division Bench of the High Court. The High Court decided the said Letters Patent Appeal by order dated 19-1-1990 and held that the appellant Baijnath Gupta was a teaching employee of Government Polytechnic and the State Government had decided to implement U.G.C. pay- scale to the teaching employees of Polytechnics and Engineering Colleges, and as such, the appellants case (supra) was at par with them. The High Court also placed reliance in this regard on the earlier two decisions of that Court and held that the appellant was entitled to U.G.C. pay- scale , i.e. Rs. 1200-1900 with effect from 1-4-1973.;