MOHINDER PAL SINGH Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This judgment disposes of Civil Writ Petitions No.6191 and 4167 of 1993.

(2.) A challenge has been made to the selection to the posts of Junior Engineer-II (Electrical) pursuant to the advertisement circulated vide Memo No.218609/ 219959/ CRA- 109/165, dated November 8, 1990 addressed by the Secretary, Staff Selection Committee, Recruitment Section-I, Punjab State Electricity Board, Patiala to all the Chief Engineers, Superintending Engineers, Executive Engineers and Sub Divisional Officers in the Board.

(3.) A brief reference to relevant facts s necessary for adjudication of the dispute: The Punjab State Electricity Board, Patiala (for short, the Board) vide Office Order No.l33/ENG/BET/G-33, dated June 2, 1987, fixed the following criteria for filling up the posts of Junior Engineers-II and Sub Station Operators: