VISHNUKUMAR RAMBHAUJI MOTDHARE Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD Mr. Anjan De, learned Counsel, for the petitioner and Mr. Deshpande, learned Counsel for the respondent.

(2.) BY this petition under Article 226 of the Constitution of India, the petitioner is seeking the following reliefs:

(3.) THE petiti6ner was appointed as a sub-Engineer in the respondent/m. S. E. B. by an order dated 20-6-1972. The petitioner was Diploma holder (Electrical) at that time. He had passed A. M. I. E. (Associate Member of institute of Engineers) in August 1980. He was appointed and promoted to the post of Junior Engineer on 30-5-1981. The employees of the M. S. E. B. are governed by the provisions of the Maharashtra State Electricity Board classification and Recruitment Regulations, 1961 framed under the provisions of Electricity Supply Act, 1948. A. M. I. E. is considered to be equivalent to the Degree. The petitioner was also promoted as Assistant Engineer in the year 1997.