DEEP KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This order shall dispose of LPA Nos.1836 and 1910 of 2013 as both the appeals have arisen out of a common order. For brevity, the facts are being extracted from LPA No.1836 of 2013.

(2.) The appellants are aggrieved by the dismissal of their writ petition by the learned Single Judge vide order under appeal dated 22.08.2013.

(3.) The appellants as well as private respondents joined the Municipal Corporation, Amritsar in the cadre created for annual operation and maintenance of water supply, sewerage and strom drainage system. The Electrical Wing was also being operated by the Municipal Corporation, Amritsar by virtue of Licence granted to it under Section 3 of the Indian Electricity Act, 1910. The appellants, in specific, were serving in the Electrical Wing as Linemen/Sub-Station Attendants/Water Sealers and Clerks etc. The Licence of the Municipal Corporation under the Electricity Act was revoked w.e.f. midnight between 31.03.1995 and 01.04.1995 and all the powers functions and liabilities of the Municipal Corporation under that Licence were ordered to be vested with the Punjab State Electricity Board (hereinafter referred to as 'PSEB'). All the employees of Municipal Corporation working in the Electrical Wing were also transferred to PSEB. The appellants consequently, joined PSEB.