SAURABH AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The claim of the petitioner for promotion as a Junior Engineer from the post of a Work Munshi has been rejected by the Chief Engineer (South), Water Supply and Sanitation Punjab, Patiala, vide order dtd. 22/11/2021. Aggrieved therefrom, the petitioner has invoked the extra ordinary jurisdiction of this Court.

(2.) The petitioner claims accelerated promotion on the basis of 15% quota for the diploma holders in Civil/Mechanical/Electrical Engineering, who possess 5 years experience. The petitioner joined as a'Work Munshi' on 29/6/2010. After getting permission from the competent authority, on 21/7/2016, the petitioner took admission in Diploma (Evening Batch) in Civil Engineering from Longowal Polytechnic College, Dera Bassi. As per the permission granted, the petitioner was entitled to complete the Diploma course either in part time or in the evening classes. The petitioner took admission in evening classes because he was assigned duty at MKARajauli Water Works from 9.00 PM to 5.00 AM, whereas the evening classes were held by the educational institution from 1.00 PM to 6.50 PM.

(3.) The office of Executive Engineer after noticing these facts, recommended the petitioner's case for promotion vide letter dtd. 22/9/2021. However, as already noticed, the petitioner's claim for promotion was rejected on the ground that the petitioner has not completed 4 years part time diploma course in the required field.