RAM CHAND DAHIYA Vs. DHBVN

JUDGEMENT

(1.) CM No. 9302/2014 is allowed and replication alongwith Annexures P -35 to P -41 is taken on record.

(2.) MAIN Case.

(3.) BY filing the present writ petition he is primarily seeking (i) the benefit of service rendered by him in the Indian Air Force from 9.1.1971 to 31.1.1992 i.e. during the second Emergency period from 3.12.1971 to 3.7.1977 and (ii) for grant of promotion to the post of Assistant Engineer against 121/2% quota reserved for the in -service engineering subordinates in possession of AMIE/BE Degrees as per Regulation 9(1)(b)(ii) of Punjab State Electricity Board Service of Engineers (Electrical) Recruitment Regulations, 1965 (as applicable and amended by State of Haryana).