DHYAN SINGH Vs. HP STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Petitioner has filed the present petition seeking directions to the respondent to allow him promotional scale after completion of 9/16 years service.

(2.) The case of the respondent-Board, in a nut-shell, is that the category of the petitioner was not covered in letter dated 31.01.1991 (Annexure A-6). However, Mr. B.S. Ranjan, learned counsel for the petitioner has placed on record a copy of letter dated 2nd September, 2004, whereby now the category to which the petitioner belongs has been included for the purpose of grant of promotional scale.

(3.) Consequently, the petition is disposed of with a direction to the respondent to consider the case of petitioner for promotional scale after completion of 9/16 years of service from the due date within a period of three months from the date of production of a certified copy of this judgment. No costs.