SIRI PAL Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order of the Punjab and Haryana High court dated 6/1/1994, made in CWP No. 15442 of 1993. The appellant while working as a Lineman, admittedly, had acquired the qualification of AMIE which is equivalent to BE Degree in March 1992. On this basis, he filed a writ petition for out-of-tum promotion as Junior Engineer as envisaged by the Board in its policy dated 22/4/1980. The writ petition was dismissed on the ground that on 12/3/1981, the benefit of granting out-of-tum promotion to the candidates who have acquired Degree qualification was withdrawn. Instead the Board had decided to grant two advance increments, on that basis he was granted two advance increments. Accordingly, he is not entitled to the benefit.

(3.) In special leave petition, allegation was made that certain persons who have secured graduation in the years 1989 to 1991, were promoted as Junior Engineers. Notice was issued to the respondents to show cause why the same benefit should not be given to the appellant as well. In the counter-affidavit filed in this court, it was admitted that the promotions were wrongly given. Pursuant thereto a direction was issued by this court to find out as to what action was taken by the Board in that behalf. Thereafter proceedings appear to have been taken to recall the promotions given to ten persons. We are not concerned, at this stage, with regard thereto, with them though they sought to come on record as interveners.