KARAMBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners joined the respondent Punjab State Power Corporation Limited (hereinafter to be referred to as Corporation) as Junior Engineers pursuant to appointment letters having been issued to them in the month of September 2015.

(2.) Instant petition has been filed seeking a mandamus directing the Corporation to treat the petitioners as appointees of 2014 batch w.e.f. the dates other Junior Engineers were appointed through the same selection process alongwith consequential benefits in the nature of seniority etc. Directions have also been sought to make applicable instructions/policy dated 08.08.2016 (Annexure P-6) upon the petitioners 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. Challenge has been laid to communications dated 30.05.2017 (Annexure P-9) and 19.07.2017 (Annexure P-10) whereby the petitioners are being denied consideration for promotion to the post of Assistant Engineers on the ground that they do not possess three years service as Junior Engineers as per relevant statutory rule by treating them appointees of the year 2015 instead of 2014.

(3.) Even though an additional prayer was made to afford to the petitioners additional chance(s) to clear the Departmental Accounts Examination but such relief has not been pressed during the course of arguments.