KULJEET S RANDHAWA Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This judgment will dispose of this wril petition as well as C.A.Ps. No.8577. 16534, 16362, 13951, 14686, 16625, 16279, 9343, 13166 and 16776, all of the year 1994, as also C.W.P.s. No.2678, 2732 and 2989, all of the year 1995. The facts are being taken from C.W.P. No.11147 of 1994.

(2.) The,petitioners in all these cases are either working as Linemen, Assistant Linemen or Sub Station Attendants (S.S.As.) with the Punjab State Electricity Board (hereinafter referred to as the Board). An advertisement was issued by the Board on May 2, 1994, for malting direct recruitment to the post of Junior Engineer II (Electrical) from amongst the Lineman who were in service of the Board. The advertisement was addressed to all the Chief Engineers, Superintending Engineers, Executive Engineers and the Sub Divisional Officers in the Board. On June 14, 1994, in continuation of the aforesaid advertisement dated May 2,1994, a modified advertisement was issued by the Board for directly recruiting in service employees to the post of Junior Engineer II (Electrical). The qualifications/experience for the post of Junior Engineer II (Electrical) as per the advertisement dated May 2, 1994, copy Annexure P-6, were as follows:

(3.) It may be observed here that there are no statutory rules framed by the Board laying down the qualifications for direct recruitment to the various posts including Junior Engineer 11 (Electrical). The Board has been laying down the qualifications for the various posts from time to time by executive orders. Vide order dated October 22, 1968, the Board had laid down qualifications for directly recruiting Junior Engineer II (then known as Line Superintendent) as also qualifications for filling the said post by promotion. The following qualifications had been laid down for deed recruitment: