MADHYA PRADESH ELECTRICITY BOARD Vs. DAL CHAND RATHORE

JUDGEMENT

(1.) FEELING aggrieved by the directions issued by the learned single Judge while disposing of the writ petition filed by the respondent/ petitioner, the employer-appellants have now come up in Letters Patent Appeals seeking redress praying for the reversal of the impugned order.

(2.) WE have heard the learned counsel for the appellants as well as the learned counsel representing the respondent/petitioner, and have carefully perused the record.

(3.) THE facts in brief shorn of details, and necessary for the disposal of this appeal lie in a narrow compass: The petitioner- respondent holds a diploma in Electrical Engineering which he has obtained in the year 1980. He had been appointed as 'technician Apprentice' under the Apprentices Act, 1961 in the establishment of the Madhya Pradesh Electricity Board on a fixed stipend of Rs. 520/-per month vide the order dated November 10, 1980 and had joined as such on November 26, 1980. His training period was extended for a period of six months in view of the recommendations of the 'appraisal committee'. It was further extended for a period of three months. These extensions had been granted finding his work and performance to be unsatisfactory. The 'appraisal committee' consisted of General Manager/chief Engineer and two Superintending Engineers. On the successful completion of his training, he was selected for appointment to the post of Sub-Engineer/junior Engineer and absorbed in the cadre of Junior Engineers with effect from November 26, 1982, on a temporary basis in the regular time scale of pay admissible to such an appointee. This appointment was subject to various conditions including a condition that he had to pass the departmental examination in accounts and in such subjects as may be prescribed in maximum three attempts within the specified period.