ASHWANI KALRA Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) In this Writ Petition, the Petitioner has sought a writ in the nature of certiorari for partial quashing of the order dated May 6, 1986 (Annexure P-8) to the extent it denies the benefit of pay and allowances to him.

(2.) Facts :-

(3.) It is the case of the Petitioner that since he was denied promotion by the Board in an arbitrary manner and for no fault on his part, he cannot be denied the benefit of arrears of pay and allowances from the date of his promotion.