LAWS(P&H)-2017-9-23

DARSHAN SINGH Vs. PSPCL

Decided On September 12, 2017
DARSHAN SINGH Appellant
V/S
PSPCL Respondents

JUDGEMENT

(1.) The instant writ petition is directed against the order dated 13.03.2014 (Annexure P-9) passed by the respondent/Punjab State Power Corporation Limited, whereby private respondents No.3 and 4 have been granted deemed date promotion as Junior Scale Stenographers w.e.f. 07.07.2006.

(2.) Counsel for the parties have been heard at length and pleadings on record have been perused.

(3.) Promotion to the post of Junior Scale Stenographer is governed by Punjab State Electricity Board Service of Stenographers Class III Regulations, 1987 (hereinafter to be referred to as 'the Regulations'). Regulation 8 reads as follows: "Appointment to the Service:-