- (1.) The writ petition filed by the petitioner was allowed. That order has been reviewed and the operative part of the order, while reviewing earlier order by the Bench, is as under:- "This judgment has been passed on the basis of an earlier judgment dated 18.1.2010 passed in CWP No.18754 of 1991. In the aforesaid writ petition, a direction was issued to revise the pay scale of the employees working against the technical post @ Rs.1200-2400, on the basis of an order dated 1.5.1990 and the writ petition was disposed of in terms of the aforesaid judgment. In the review petition, it has been disclosed that the petitioner was initially appointed as Mali-cum-Chowkidar and was even regularized against the said post. However, the petitioner passed National Trade Certificate in the trade of Electrician and was designated as Electrical Helper w.e.f. 11.10.1996. The petitioner was thus not entitled to the benefit of revised pay scale against technical post w.e.f. 1.5.1990. This position is not disputed by the counsel for the petitioner."
(2.) The petitioner was appointed as Mali-cum-Chowkidar. Concededly, he is now working as Assistant Electrician. He may be I.T.I. qualified but the post of Assistant Electrician is not a technical post for which I.T.I. is the requisite qualification. Under these circumstances, the petitioner can not be allowed technical pay. No case for interference, thus, is made out. Dismissed.;