KIRAN PARKASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in this appeal is to the judgment dated 29.01.2021 passed by the learned Single Judge in CWP No. 23718 of 2016, whereby the writ petition preferred by the appellant-petitioner stands dismissed.

(2.) It is the contention of learned counsel for the appellant that the appellant was appointed as Work Munshi on AD HOC basis on 01.12.1985. The services were regularized vide order dated 19.03.2001 with effect from 23.01.2001. He passed the departmental examination as specified under Rule 9 of the Punjab, Department of Water Supply and Sanitation Junior Engineers (Group 'C') Service Rules, 2006 (hereinafter referred to as '2006 Rules') for promotion to the post of Junior Engineer on 21.07.2006.

(3.) 25% posts are reserved for promotion out of which 6% promotions are to be held from amongst Work Munshies, Work Mistries, Surveyors, Pipe Fitters, Plumbers, Store Munshies, Carpenters, Store Keepers, Masons, Work Inspectors, Mortar Mates, working under the control of the Chief Engineer, who are Matriculates or possess equivalent qualification, and have an experience of working on anyone or more of these posts for a minimum period of ten years and who qualify the Departmental Examination as specified in Rule 9.