AJIT SINGH Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner was promoted S.S.A. in Electricity Sub Division of respondent-Board at Darlaghat. His juniors were promoted as Junior Engineers in the year 1991, but he was not considered for his promotion, as such he filed OA No.1028 of 1994 before the erstwhile Tribunal. The petitioner was promoted and joined his duties as Junior Engineer in the aforesaid Sub Station on and with effect from 15.3.1995, but he was assigned seniority at Sr. No.170 instead of Sr. No.116 (a). Thus, he filed a Contempt petition No.21 of 1996, in the erstwhile Tribunal. Respondents tendered unconditional apology and was as such granted the seniority as prayed for vide its decision rendered on 6.6.1996.

(2.) The pay of the petitioner was fixed with effect from 12.4.1991, but other financial benefits were 1 Whether the reporters of Local Papers may be allowed to see the judgment? granted with effect from 15.3.1995 the date when he was appointed as Junior Engineer. Whereas he was entitled for it with effect from 1991 as aforesaid when his juniors Shri Bansi Lal and others were promoted, but he was not granted the financial benefits despite his representation for the reason that during this period he did not work as Junior Engineer because he joined his duties as Junior Engineer on 15.3.1995. Hence, the petitioner filed OA. No.1430 of 1998 for the following relief:

(3.) After the abolition of the State Tribunal the matter was transferred to this Court and registered as CWP (T) 5205 of 2008.