DHARAM SINGH Vs. PUNJAB STATE ELECTRICITY BOARD, PATIALA

JUDGEMENT

(1.) THE petitioner, a Work -charged Chowkidar with respondent no.2, seeks issuance of a writ of mandamus to promote him as Assistant Lineman while seeking parity with persons named in para no.13 of the petition.

(2.) THE petitioner had joined respondent no.1 as a Work -charged Chowkidar where he worked till 02.04.1983. His services were converted as Daily Wages Chowkidar instead of work -Charged Chowkidar w.e.f. 03.04.1983. He worked as such till 13.03.1985. Earlier to termination of his service w.e.f. 1.1.1986, the petitioner had been working continuously on the said post, though had suffered many transfers prior to the termination of his service.

(3.) AN industrial dispute had been raised by the petitioner, which on reference made by the Government, was adjudicated by Labour Court, Patiala. Vide Award dated 12.01.1994, the petitioner was ordered to be reinstated with continuity of service with 50% of back wages. The petitioner rejoined his service on 01.07.1994 and since then he was in continuous service of the respondents.