MADAN LAL GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, above-mentioned two Civil Writ Petitions are being disposed of in the light of common question of law and similar facts involved. For the sake of convenience, the facts are being extracted from CWP-701-2005 titled 'Madan Lal Gupta Vs. State of Punjab and another'.

(2.) In CWP-701-2005, the grievance which has been raised by the petitioner is that his pay has been refixed and reduced and upon refixation, the respondents have ordered recovery of the excess amount from him. The order of refixation dated 29.11.2004 (Annexure P-11) is under challenge in the present writ petition.

(3.) The facts stated in the writ petition are that petitioner was appointed as a Sectional Officer (re-designated as Junior Engineer) on 19.01.1968 and thereafter, he was promoted as a Sub-Divisional Engineer w.e.f. 15.04.1977. While working on the post of Sub-Divisional Engineer, though, he was eligible for promotion as an Executive Engineer, but keeping in view the limited number of vacancies in the cadre of Executive Engineer, he could not be promoted.