Sudhir Agarwal, J. - (1.) Heard Sri Sunil Kumar Srivastava, learned counsel for petitioners, learned Standing Counsel for the State and perused the record.
(2.) Petitioners, working as Wood Craft Instructors (hereinafter referred to as "W.C.I.") in Government Industrial Training Institute (hereinafter referred to as "G.I.T.I.") have come to this Court by means of present writ petition filed under Article 226 of Constitution of India challenging order dated 29.11.2002 (Annexure 7 to the writ petition) whereby respondent 1 has rejected their representation claiming higher pay scale of Rs.5000-8000. A writ of mandamus has also been prayed directing respondents to allow pay scale of Rs.5000-8000 to petitioners on the ground of parity since petitioners are discharging same duties, as is being discharged by Instructors working in Industrial Training Institute (hereinafter referred to as "I.T.I.").
(3.) I.T.Is. were established for providing vocational training and run under administrative control of a Director, Training and Employment.;