RAJ PAL Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioners are working as Junior Engineers. They question and validity of the ranking list prepared by the respondent-Board on February 25, 1993 by which respondents 3 to 6 were placed above them. The petitioners allege that having joined service prior to the respondents they are senior to them and that the action of the Board in placing the respondents above them, is illegal and invalid.

(2.) The Board as well as the private respondents contest the petitioner's claim. It is averred that the action is in conformity with the provisions of the Punjab State Electricity Board, Services of Engineers (Civil) Recruitment Regulations; 1965 as amended on June 19,1989.

(3.) The short question that arises for consideration is: Is the ranking list in conformity with the provisions of Regulation 9 as substituted vide Office Order dated June 19,1989?