(1.) The instant petition has been filed impugning the order dated 20.3.2012 (Annexure P-7) which confers promotion upon respondent No.3 Ranjodh Singh which according to the petitioner, is illegal on the following grounds :-
(2.) The aforesaid being the basis of the grievance of the petitioner, the same is being sought to be controverted and offset by the respondents by pleading that there are separate cadres of the incumbents pertaining to the electrical wing and that of the civil wing. It has been averred that since the bye-laws and the regulations of the Corporation are silent in this regard, the rules of the Punjab Government namely the Punjab Service of Engineers (Civil Wing), Department of Public Works (B&R) Group 'A' Service Rules,2005 were adhered to and these rules contemplate the maintenance of separate cadres and seniority lists for these two wings.
(3.) The respondents have also justified their stand while controverting that of the petitioner regarding the eligibility of the promoted incumbent by stating that he had adequate experience of 14 years having functioned on the basis of current duty charge prior to his regular promotion as Sub Divisional Engineer. Broadly, the aforesaid noticed facts bring out the controversy which this Court has been called upon to answer.