Ashok Kumar Gaur, J. - (1.) The present writ petition has been filed by the trade union of the employees of electricity company for claiming the benefit of grant of grade pay of Technical Helper in the Scale No.3 i.e. Rs.2,400/-. The petitioner union has further challenged the orders passed by the State Government declining the proposal of the electricity company to grant the grade pay of Technical Helper, who possessed the qualification of ITI.
(2.) Learned counsel for the petitioner Mr.Tanveer Ahmed has submitted that the controversy raised in the present writ petition is covered by the decision of the coordinate Bench passed in S.B.Civil Writ Petition No.1880/2003 [Ashok Kumar Mali Vs. Rajasthan Rajya Vidhyut Prasaran Nigam Ltd., Jaipur] decided on 05.09.2014 and S.B.Civil Writ Petition No.12667/2011 [Sanjay Kumar Soni & Anr. Vs. Ajmer Vidhyut Vitran Nigam Ltd. & Anr.] & connected S.B.Civil Writ Petition No.14237/2009 [Lakhan Singh & Ors. Vs. JVVNL & Ors.] decided by a common order dt.09.10.2017.
(3.) Learned counsel for the petitioner submits that the order passed in S.B.Civil Writ Petition No.12667/2011 [Sanjay Kumar Soni & Anr. Vs. Ajmer Vidhyut Vitran Nigam Ltd. & Anr.] & connected S.B.Civil Writ Petition No.14237/2009 [Lakhan Singh & Ors. Vs. JVVNL & Ors.] dt.09.10.2017 was assailed by the electricity company by filing D.B.Special Appeal Writ No.138/2018 & D.B.Special Appeal Writ No.2028/2017 and the Division Bench vide its order dt.26.02.2018 has dismissed the special appeal. The Division Bench has further noted while dismissing the special appeals that the view expressed by the Single Bench in S.B.Civil Writ Petition No.1880/2003 [Ashok Kumar Mali Vs. Rajasthan Rajya Vidhyut Prasaran Nigam Ltd., Jaipur] decided on 05.09.2014 was followed by the authorities and they have decided not to file appeal against the said order and the order passed in Ashok Kumar Mali's case has been implemented by the Rajasthan Rajya Vidhyut Prasaran Nigam Ltd. vide order dt.10.10.2014.;