- (1.) LEARNED counsel for the petitioners states at Bar submitted that the controversy involved in the present writ petitions is covered by the decision of this Court in the case of Rajesh Sharma and ors.V/s RRVUN Ltd. and Ors. - SBCWP No.7208/2010 decided on 15.01.2014.
(2.) MR . Ravi Bhansali, learned counsel appearing for the respondents, is present in the Court. He is directed to accept notices on behalf of respondents. He, however, fairly submitted that the present writ petition may also be disposed of in view of judgment rendered in the case of Rajesh Sharma (supra). In the case of Rajesh Sharma (supra), this Court held as under: - ''2. The petitioners are ITI Trainees and have been working as Technical Assistants in respondent - Rajasthan Rajya Vidhyut Utpadan Nigam Ltd., Suratgarh (for short RRVUNL). 3. The facts are illustratively taken from SBCWP No.7208/2010 - Rajesh Sharma and ors. V/s RRVUNL and ors.
(3.) THE petitioner was initially appointed as ITI trainee vide order Annex.1 dtd.4.8.1997 on the monthly stipend of Rs.1000/ - per month on purely temporary and adhoc basis. The terms and conditions of the said order indicate that upon successful completion of training period, they will be given pay scale No.3 and during the period of training also, they will be given HRA and Project allowance as admissible on the minimum of pay scale No.3. Though pay scale No.3 is not fully described in the said order, as per the record, it appears to be Rs.950 -1680 at the relevant point of time.;