PUNJAB STATE ELECTRICITY BOARD Vs. SHATRUDHAN THAKUR

JUDGEMENT

(1.) THIS is a regular second appeal. The suit filed by the plaintiff-respondent that he was entitled to promotion scale after 16 years with a consequential relief of mandatory injunction directing the defendants now appellant to make payment of the arrears of differences of pay along with interest, had been decreed by the trial Court vide judgment dated 02.05.2005. Against that judgment, an appeal was filed by respondents, which was dismissed vide impugned judgment dated 02.09.2005 of Additional District Judge, Faridkot. On behalf of the appellant, it is argued that vide Circular No. 17/90 issued by the appellant, ad-hoc period cannot be taken into consideration for giving second time bound promotional scale. There are concurrent findings of the two courts below. No law point is involved in this appeal. Dismissed.