- (1.) INITIALLY , the petitioner was appointed as Godown Attendant -cum -Watchman on temporary basis vide letter dated 14.5.1984 and thereafter he was allowed to continue on the said post and ultimately his services were regularised with effect from 27.8.1987. The petitioner was also performing duties of maintenance of electrical appliances/fittings at Head Office and at Guest House in addition to his duties. Thereafter, he was promoted to the post of Mechanic on 12.4.1994. The post of Mechanic was converted to the post of Electrician as per approval of the Government vide letter dated 13.3.1995. The petitioner was reverted to the lower post but he was directed to work as Electrician.
(2.) THE letter dated 8.6.1995 was issued by the Managing Director for filling up the post of Electrician from class IV employees. The petitioner was promoted as Electrician vide order dated 10.7.1998 in the pay scale of Rs.950 -1500/ -. While working as electrician, the petitioner made representations to the authorities concerned for grant of pay scale of Rs.4000 -6000/ - which is being paid to his counter parts working in another department, like, PWD (B&R) but his case was rejected by the Government vide letters dated 15.9.2008, 6.4.2009 and 24.4.2009. Even after rejection on three occasions, again it was sent to respondent No.2 i.e. Haryana Bureau of Public Enterprises Finance Department by the Managing Director of the Corporation but the same was not considered in view of earlier rejection order.
(3.) THE present petition has been filed for quashing of rejection order on the ground that the petitioner is entitled for the same pay scale which has been granted to other similarly situated employees. Learned counsel for the petitioner submits that as per judgment rendered in CWP No.4882 of 2002 in case of Satbir Singh v. State of Haryana,2002 3 RSJ 38. The instructions 2.5.2002 were issued but still the petitioner has not been granted pay scale of Rs.4000 -6000/ -. Learned counsel also submits that qualification of wireman Grade A certificate is not only equivalent to ITI but other similarly situated employees have already been granted said pay scale. The action of the respondents is violative of Articles 14 and 16 of the Constitution of India. Learned counsel has also relied upon judgments rendered in Mahender Singh and others v. State of Haryana and others CWP No.20006 of 2010 decided on 3.6.2011, Anil Kumar Aggarwal and another v. State of Haryana and others CWP No.130 of 1993 decided on 16.4.2009, D.K.Gupta v. State of Haryana and others CWP No.363 of 1995, decided on 24.7.2013, Labh Singh and others v. State of Haryana and others,1995 1 RSJ 345and Balbir Chand v. The State of Haryana and others,1994 2 RSJ 509in support of his arguments.;