MOHINDER SINGH Vs. PUNJAB STATE ELECTRICITY BOARD, PATIALA

JUDGEMENT

(1.) The petitioner who is a lineman in the Punjab State Electricity Board, Patiala, through this petition has prayed for issuance of direction to the respondents to promote him as Line Superintendent (JE II) on the basis of his seniority from the date his juniors were promoted.

(2.) The case of the petitioner, who is a Diploma-holder (Electrical) is that he has been performing his duties honestly, efficiently and there was no complaint against him. Despite that, he has not been promoted to the post of Line Superintendent (JE II) whereas persons junior to him have been promoted. The stand of the respondents is that the petitioner was not promoted as an adverse remark was entered in the Annual Confidential Report for the period 31st December, 1983 to 31st March, 1984 and the same was conveyed to the petitioner vide orders dated 13th August, 1984, a copy of which is Annexure R-1 to the written statement.

(3.) I have perused the papers and fine that adverse remarks are not as such which can be made the basis for denying promotion to the petitioner. The remarks are of advisory nature and as such the same cannot be treated to be adverse.