MANISH BANSAL AND OTHERS Vs. PSPCL AND OTHERS

JUDGEMENT

(1.) THIS order will dispose of the above -said seven writ petitions bearing CWP Nos. 8837, 7950, 7968, 13276, 14316, 14844 and 16499 of 2013 as they involve commonality of facts and convergence of grievance of the numerous petitioners arrayed in the memorandum of parties. All of them are aggrieved of the decision of the Punjab State Power Corporation Limited (for short referred to as 'PSPCL' and hereafter referred to as the Corporation).

(2.) THE respondent -Corporation issued an advertisement in the year 2012 for filling up posts of Assistant Engineers, Junior Engineers, Accounts Officers, Upper Division Clerks (hereinafter UDCs) etc. Insofar as the posts of Assistant Engineers are concerned, the advertisement solicited applications from various streams of engineering such as Electrical, Mechanical, Instrumentation and Control, Electronics and Communication, Civil and similarly for the posts of Junior Engineers also, applications were solicited likewise. The number of posts that existed against each of the categories was also indicated.

(3.) THE written test was of 100 marks, out of which 60 marks were reserved for the questions regarding technical aspects and 40 marks for non -technical category i.e. general awareness etc.