PUNJAB STATE ELECTRICITY BOARD PATIALA Vs. SAWINDER SINGH

JUDGEMENT

(1.) Delay condoned.

(2.) In Punjab State Electricity Board, Patiala v. Ravinder Kumar Sharma, (1987) 1 SCR 72 , the quota system for promotion was held to be bad in law. Consequently, the Electricity Board by its order dated November 14, 1986, extended the principle of seniority-cum-merit as the principle which was reiterated by this Court in C. A. 7792/95 @ S . L. P. (C) No. 22179/94, titled Punjab State Electricity Board v. Harvinder Singh, dated August 24, 1995.

(3.) The petitioners were directed to consider the case of the respondent for promotion as on November 14, 1986. In this Special Leave Petition arising out of R. S. A. No. 2415/94, the High Court summarily dismissed the second appeal upholding the order of the appellate Court. The appellate Court in its judgment and decree dated February 23, 1994, modified the trial Court decree and stated that the defendants-appellants should consider the case of the plaintiff for promotion as on the date it was due and it is for the competent authority to take all the relevant factors into consideration and to decide as to whether the plaintiff was entitled for promotion. Further direction was given to dispose it of within the specified time with which we are not concerned.