NAGROO RAM Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri Vinay Kumar Srivastava, learned counsel for the petitioners. Shri Sandeep Kumar Srivastava appears for U.P. Power Corporation Limited.

(2.) The petitioners were serving as operating staff in technical grades under the Chief General Manager, Obra and Anpara Thermal Power Projects, District Sonebhadra and were in the employment of the U.P. State Electricity Board, which is now incorporated as U.P. Power Corporation Limited under the Electricity Reforms Act, 1999.

(3.) The U.P. State Electricity Board Subordinate Electrical and Mechanical Engineering Service Regulations 1972 (in short the Regulations of 1972) provides for sources of recruitment classified in two categories in Regulation 5. Further Regulation 17 provides for procedure of promotion to the post of Junior Engineer from the personnel of operating staff.