SHINGAR CHAND Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Mr. Karanvir Singh Khehar, Advocate states that he has no instructions to argue the matter. However, on the asking of the Court, he assisted the Court.

(2.) The instant civil writ petition has been filed under Article 226 of the Constitution of India for quashing the order dated 13.05.1991 (Annexure P/7) vide which the name of the petitioner has not been cleared for appointment by promotion on regular basis to the post of Executive Engineer in Class-I Service and subsequent orders/communications between respondent nos. 1 and 2 rejecting the clearance of the name of the petitioner for appointment on regular basis to the post of Executive Engineer w.e.f. 01.01.1983.

(3.) Brief facts of the case are that the petitioner joined the services of the State of Punjab as Sub Divisional Engineer in the Punjab Service of Engineers, Public Works Department, B&R Branch, Class-II Service in 1972. The petitioner belongs to Scheduled Caste Category and the seniority of the petitioner was fixed in the Class-II Service as per the roster point being a reserved category candidate. In the provisional seniority list, the name of the petitioner is at Sr. No.89 (Annexure P/1).