PUNJAB STATE ELECTRICITY BOARD Vs. DALJIT SINGH

JUDGEMENT

(1.) The Punjab State Electricity Board is the appellant. It is aggrieved by the judgment and decree passed by the learned lower appellate court by which the plaintiff-respondent's suit was decreed and it is held that the policy of the Board as a result of which defendants - respondents No.3 to 66 were promoted from the posts of Sub Station Attendants to that of Sub Station Operatiors, is unconstitutional and illegal.

(2.) The only ground urged by the learned counsel for the appellant is that the suit was highly belated.

(3.) A perusal of the plaint shows that in paragraph 16, the plaintiff has averred as under:-