TARSEM KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment of mine will dispose of Civil Writ Petition Nos. 7583 of 1991 and 7553 of 1991 as common questions of law and facts are involved in these writ petitions. However, as far as facts are concerned the pleadings in writ petition No. 7553 of 1991 are being adverted to.

(2.) The petitioner joined as a Clerk on 11th of January, 1967 in the office of the Labour Commissioner, Punjab. He was confirmed as a Steno-Typist w.e.f. 4th of February, 1969 and consequently became a member of Punjab Labour Department Slate Service Class III). He was further promoted as officiating Assistant on 17th of February, 1977 and thereafter was promoted to the rank of officiating Superintendent Grade II on 22nd of July, 1988.

(3.) According to Rule 8 of the Punjab Labour Department (State Service Class III) Rules, 1969, (Hereinafter called the Rules) appointment to the post of Labour Inspector (now designated as Labour Inspector Grade I) is made by promotion from amongst Wage Inspectors and ministerial employees who are members of the Punjab Labour Department (State Service Class III) and have three years experience of working of labour laws as such. Rule 8 (1)(a)(i) of the Rules is as under :