BHIM SAIN PAHUJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the instant writ petition, petitioner has sought for the following reliefs:-

(2.) The Haryana State Electricity Board (for short "HSEB") was reconstituted as Haryana Vidyut Parsaran Nigam Limited (for short "HVPNL") on 14.08.1998. Thereafter, on 01.07.1999 HVPNL further reconstituted Uttar Haryana Bijli Vitran Nigam Limited (for short "UHBVNL") and Dakshin Haryana Bijli Vitran Nigam Limited (for short "DHBVNL"). Thus, three Nigams were constituted on 01.07.1999, namely, HVPNL, UHBVNL and DHBVNL. These three Nigams are separate entity and it has its own Memorandum of Association/Article of Association. Six posts of Technical Directors were created in order to fill up in the aforesaid Nigams. On 10.07.2014, State of Haryana issued a notification relating to filling up future vacancy of Technical Director in the Haryana Power Utilities (for short "HPUs"). Method of appointment is that Technical Director as Whole Time Director in each HPUs would be appointed by the State Government through open competition by issuing press advertisement in terms of qualification and experience stated in notification dated 10.07.2014 (Annexure P/4).

(3.) On 12.09.2014, State of Haryana modified notification dated 10.07.2014 (Annexure P/4) while issuing notification to the extent of filling up post of Technical Director in each HPUs reads as under:-