MEHAR CHAND Vs. B.B.M.B.

JUDGEMENT

(1.) The petitioners have filed the present writ petition under Articles 226/227 of the Constitution of India seeking a direction of this Court against respondent Nos. 1 to 3 to frame the joint seniority list in terms of Regulation 13 of the Bhakra Beas Management Board Class III and Class IV Employees (Recruitment and Conditions of Service) Regulations, 1994 and thereafter acting upon that joint seniority list, consider the case of the petitioners for promotion who have been illegally deprived of their promotion and that juniors to them i.e. respondent Nos. 4 to 10 were considered for promotion in an illegal manner.

(2.) The case set up by the petitioners can be described in few lines.

(3.) The petitioners are class IV employees working in the Power Wing of the Bhakra Beas Management Board (for short the Board), whereas the private respondents are working in the Irrigation Wing of the Board as class IV employees. As per Regulation 13 of the aforesaid Regulations, seniority inter se of the members of the service is to be determined by the length of continuous service on a post in the service.