ABHINAV Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner joined the respondent-Punjab State Power Corporation Limited (hereinafter to be referred to as Corporation) as auxiliary Plant Attendant-APA pursuant to appointment letter dated 19.10.2015 having been issued.

(2.) Instant petition has been filed seeking a mandamus directing the Corporation to treat the petitioner as an appointee of 2014 batch w.e.f. the dates other Auxiliary Plant Attendants-APAs were appointed through the same selection process alongwith consequential benefits in the nature of promotion and seniority etc. Directions have also been sought to make applicable instructions/policy dated 08.08.2016 (Annexure P-6) upon the petitioner as the relief sought for in the instant petition stands granted by the Corporation vide such policy but confined to the cadre of Assistant Engineers.

(3.) Brief facts would require notice.