ROSHAN LALAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition has been filed to quash the order of respondent No.2, namely, Director, Technical Education and Industrial Training Department, Punjab, Chandigarh, dated July 12,1994, directing the reversion of the petitioners from the post of Workshop Attendant.

(2.) The petitioners were appointed as Sweepers in the year 1964 and 1966 in the Industrial Training Centre at Bassi Pathana, District Fatehgarh Sahib. According to them, they were the senior most Class-IV employees at the Industrial Training Centre. According to them, in 1993, about thirty vacancies of Workshop Attendants were to be filled up in various Industrial Training Centres in the State of Punjab and the Competent Authority to appoint the Workshop Attendants is the Principal of the Centre. Two vacancies of Workshop Attendants were there to be filled up at Bassi Pathana. As both the petitioners were senior most Class- IV employees, they were promoted by the Principal of the Industrial Training Centre in the year 1993 but subsequently a memo was issued on July 12,1994, by respondent No.2 that three years' experience in the workshop is necessary for appointment as Workshop Attendant and as the petitioners did not possess three years experience of Workshop Attendants they are liable to be reverted. On the basis of the said letter, the services of the petitioners was sought to be terminated by the Board of Industrial Training Centre. Therefore, the petitioners have filed this Writ Petition to quash the instructions issued by respondent No.2 on July 12, 1994, directing the reversion of the petitioners from the post of Workshop Attendants.

(3.) Therefore, it is to be seen whether the petitioners are entitled to be promoted as Workshop Attendants even though they do not have any experience of three years in the field, for being promoted as Workshop Attendants. In the written statement filed by the Institute, it has been stated that the Workshop Attendant has to satisfy the following conditions:-