JAI GOPAL SHARMA Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Leave granted.

(2.) The subject-matter of challenge in this appeal is an order passed by the High Court rejecting the writ petition filed by the appellant. In the writ petition, the appellant had challenged an order passed by the Superintending Engineer of the respondent Board directing refixation of his pay and recovery of excess payments at the rate of Rs. 4000.00 p.m. from the appellant's salary.

(3.) The appellant was initially appointed as a labourer with the Municipal Corporation of Amritsar on 1.04.1972. In 1976, he was promoted as a Lineman on account of a resolution passed by the Municipal Corporation on 8.06.1993 by which the employees of the Electricity Department of the Municipal Council who had been initially appointed as Mazdoor or T/Mate were to be promoted as Assistant Lineman or promoted directly as Lineman. The appellant claims to have been directly appointed as Lineman on 21.10.1976.