DALJIT SINGH Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This judgment will dispose of this writ petition as well as CWP No. 10327 of 2000.

(2.) The only point which we are determining in this case is as to whether under the Punjab State Electricity Board Technical Service Class-III Rules, 1996 (hereinafter referred to "the rules"), for direct recruitment to the post of Auxiliary Plant Attendant, the experience acquired as Plant Attendant has to be after obtaining a Diploma in Mechanical/Electrical Engineering of the duration of 3/4 years/Matric with ITI Mechanical/Electrical trade or the experience can be counted which has been acquired as plant Attendant even prior to obtaining the aforesaid qualifications.

(3.) Rule 9 of the rules gives the method and the minimum academic qualifications and experience for the various posts. So far as Auxiliary Plant Attendant is concerned, the method of filling the post and the qualifications/experience are as under :- <FRM>JUDGEMENT_270_LAWS(P&H)11_20001.html</FRM>