MOHAN SINGH RAWAT Vs. MEGHALAYA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Re-designation of the petitioner's status as Lower Divisional Assistant-cum-Typist from Lower Divisional Assistant (for short, 'LDA') and denial of the service benefits of LDA all through out, is the subject matter of challenge and grievance raised in this writ petition.

(2.) I have heard Mr. S.P. Sharma, learned counsel for the petitioner and Mr. H. Kharmih, learned counsel appearing on behalf of the respondents/Meghalaya State Electricity Board (for short, 'the Board').

(3.) The petitioner was initially appointed as a Bill Clerk vide office order dated 27.2.82 by the then Chief Engineer of the Board at the pay scale of Rs. 370-585/- per month plus other allowances admissible under the Board's Rules. On 17.12.94, a Circular was issued on behalf of the respondents/Board inviting furnishing of option from the employees for immediate change of designations from their original post since appointed or last held or to one which the employees are being presently utilized and engaged in the respective office.