GAURAV VIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner joined the respondent-Punjab State Power Corporation Limited (hereinafter to be referred to as Corporation) as Junior Engineer pursuant to appointment letter dated 24.09.2015 having been issued to him.

(2.) Instant petition has been filed seeking a mandamus directing the Corporation to treat the petitioner as appointee of 2012 batch w.e.f. the dates his counter-parts/batch-mates who were appointed from the same very selection process as per their inter-se merit determined by the selection committee alongwith consequential benefits in the nature of seniority etc.

(3.) Similar issue has been dealt with and decided by this Court in CWP No.20169 of 2017 (Karambir Singh and others Vs. State of Punjab and and others).