BHEY RAM SHARMA Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE appellants in three appeals filed a writ application before the High Court, claiming seniority over respondent Nos. 2 to 29 of the said application and sought a direction from the High Court, for correction of the seniority list of Assistant Engineers Class II, published by the Haryana State Electricity Board (hereinafter referred as "the Board"). The said writ application was dismissed by a learned Judge of the High Court. The appeal filed on behalf of the appellants was also dismissed by the said High Court. .

(2.) AN advertisement dated June 30, 1967 was published by the Board inviting applications for the posts of Assistant Engineers Class II (Electrical) and Apprentice Engineers (Electrical). Pursuant to the said advertisement, the appellants made applications for Apprentice Engineers (Electrical). The advertisement prescribed three conditions. The first condition was in respect of the academic qualifications. The second condition relating to the period of apprenticeship was as follows: -

(3.) IT may be mentioned that another advertisement dated July 14, 1968 had been published by the Board for filling up the posts of Assistant Engineers Class II and pursuant to that advertisement, respondent Nos. 2 to 29 (hereinafter referred to as "the respondents") made applications and they were selected and appointed between October and December, 1968 as Assistant Engineers Class II. As the respondents aforesaid had been appointed between October and December, 1968 and the appellants had been appointed w.e.f 1.1.1969, in the seniority list which was published, the respondents were shown above the appellants.