OM PARKASH DHIMAN Vs. HPSEB AND ANR.

JUDGEMENT

(1.) PETITIONERS in this case are Junior Engineers (Diploma Holders), working with HP State Electricity Board, Respondent No. 1 herein. There is a cadre of Assistant Engineers in the Board. It consists of 350 posts. In this cadre, 53 posts are required to be filled by promotion from amongst Diploma Holder Junior Engineers. Reservation is provided for SC and ST Junior Engineers, while considering them for promotion to the cadre of Assistant Engineers. Six posts, out of 53, meant for Diploma Holder Junior Engineers, are reserved for SC Junior Engineers and 7.5%, equivalent to four, for ST Junior Engineers.

(2.) ALL the six posts, reserved for Scheduled Caste Junior Engineers have been filled by promotion of the candidates of that category. However, posts meant for Scheduled Tribe Junior Engineers have remained unfilled, on account of non -availability of Junior Engineers of that category in the feeder cadre of Junior Engineers.

(3.) RESPONDENTS have stated, in their reply, that posts reserved for Scheduled Tribe Juniors Engineers have been carried forward, in accordance with the instructions, issued vide office memorandum, Annexure R8.