Ranjit Singh, J. - (1.) PETITIONER No. 1 had applied for the post of English Stenography Instructor whereas Petitioner No. 2 applied for appointment to the post of Punjabi Stenography Instructor. Both were given appointment on 01.09.1998. Petitioner No. 1 is Graduate and has passed diploma of stenography in English and had six years experience at the time of his appointment. Petitioner No. 2 is also Graduate and possesses diploma of stenography in Punjabi and had five years experience when appointed.
(2.) THE Petitioners were given pay scale of Rs. 570 -1080 at the time of their appointment. On the basis of recommendation made by Third Pay Commission, the pay scale of the Petitioner was revised to Rs. 1500 -2640. As per the Petitioner, the Pay Commission had not fixed any revised pay scale for the post held by the Petitioners. It is stated that certain posts of ITI Instructors in other departments were in the pay scale of Rs. 570 -1080 prior to revision but were revised two different scales of Rs. 1800 -3200 and 1640 -2925. 50% of the posts were given a pay scale of Rs. 1800 -3200 whereas remaining 50% were given other pay scales. Feeling aggrieved against the same, the Petitioners filed a representation, Annexures P -3 and P -6. The Petitioners would also submit that they possess higher qualification, have more experience and onerous responsibility. The Petitioners have also claimed that they have more work load as compared to stenographer working in the other department of Government of Punjab. They have also not been provided any chance of promotion.
(3.) THE Petitioners have tabulated in a chart form, their educational qualification and those of the other instructor working in some ITI departments and so also the work load in the other departments. The Petitioners, accordingly, contend that they are better qualified, have more workload but still have been given less pay on the basis of revision of pay carried out after Third Pay Commission report. No action was taken on their representation. The Petitioner has, thus, filed the present writ petition.;