JASWANT SINGH Vs. UHBVN & ORS

JUDGEMENT

(1.) As per the averments made in this writ petition, the petitioner was initially appointed on the post of Assistant Lineman on 23.3.1993 in the office of Sub Division, Chotala, Division Dubwali in Circle Sirsa, Uttar Haryana Bijli Vitran Nigam. However, his service was terminated on 22.9.1997 along with other staff members of the respondent-department in compliance of order of Hon ble the Supreme Court.

(2.) The petitioner was again appointed on the post of Assistant Lineman with the respondent-department and joined as such, on 14.10.1997 in the office of Sub Division Siwan, Division Kaithal under Circle Kurukshetra, which now falls under the Kaithal circle. As per the further averments made in the petition, the petitioner was working against a regular and permanent post and has no adverse entry in his entire service record till date. According to the further averments made, the petitioner passed his 10+2 (vocational education scheme) in the trade of Lineman from the Department of Industrial Training and Vocational Education, Haryana vide Annexure P-2 and has further completed three years apprenticeship training under the National Council for Vocational Training and has been awarded national apprenticeship certificate vide Annexure P-3.

(3.) It is the further case of the petitioner that respondent No.2 vide memo. dated 28.11.2008 (Annexure P-1) asked for the bio data of employees who have acquired higher qualification of AMIE/BE/Three Years Diploma and are working below the status of the post of Junior Engineer. According to the petitioner, being fully eligible and having acquired the requisite qualifications, he made representation vide Annexure P-4 to respondent No.3 to consider his name for promotion to the post of Lineman. However, his name has not been considered despite the fact that he was fully eligible, having the prescribed qualification required for the post of Lineman. It is the further case of the petitioner that as per the policy (Annexure P-1), many persons junior to him namely Satyawan Singh Nain, Sukh Chain Singh and Lal Singh son of Zile Singh, have been promoted to higher posts. However, for the reasons best know to the respondent-authorities, he is not being given the said benefit.