SATISH KUMAR MAHENDRU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Expurgated exordium of facts for determination of questions raised which emerge from the petition and are not in dispute, can be put as under :

(2.) The petitioner joined the office of the Chief Electrical Inspector, which was a wing of P.W.D. Department (Electricity Branch) of the State of Punjab on 4.1.1966. On re-organisation of the State of Punjab, the petitioner was allocated to State of Punjab by an order of the Central Government dated 9.4.1968 conveyed to the Chief Electrical Inspector. The petitioner was promoted as Assistant Engineer in the office of Punjab Electrical Inspectorate with effect from 1977. The petitioner claims that he was promoted to the post of Assistant Engineer under rule 4 of the Punjab Service of Engineers (Electrical Branch) Recruitment Rules, 1939 hereinafter referred to as 'Recruitment Rules 1939'. On promotion as Assistant Engineer, the petitioner become the member of Class II Service of the State of Punjab. The Services of the petitioner were governed by the Punjab Service of Engineers (Electricity Branch) Conditions of Service Rules, 1939, hereinafter referred to as 'Conditions of Service Rules, 1939'.

(3.) It would be expedient at this stage to notice the scheme of Recruitment Rules, 1939 and Conditions of Service Rules, 1939.