V.K.JINDAL Vs. DELHI VIDYUT BOARD

JUDGEMENT

(1.) BY this writ petition, the petitioner who was appointed by the respondent no.1/Delhi Vidyut Board as an Inspector on 5.9.1973, seeks promotion to the post of Superintendant (Technical) w.e.f 29.8.1989.

(2.) A reference to the writ petition shows that the petitioner has not stated as to what are the recruitment and promotion rules for being appointed to the post of Superintendant (Technical). Petitioner has also not stated as to how he had the qualification which met the requirements for the post. The Recruitment and Promotion Regulations are stated to be marked as Annexure-1, however the Recruitment and Promotion Regulations are not of the post of Superintendant (Technical) but are of the post of Inspector, and which post, the petitioner already occupies.

(3.) THE upshot of the above discussion is as under:-