DESH RAJ Vs. H.P.STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Petitioner was appointed as Junior Engineer in the respondent-Board vide letter dated 28.5.1988. He joined his duties on 9.6.1988. The provisional seniority list of the Junior Engineers was notified on 11.7.1991, as it stood on 1.1.1990. Petitioner made representation vide Annexures A-5, A7 and A-8. The representations made by the petitioner were rejected and conveyed to him vide Annexure A-1 on 22.5.2003.

(2.) Case of the petitioner, in a nutshell, is that the persons, who had joined their duties after the petitioner, were made senior in the seniority list issued on 11.7.1991. Precise case of the respondent-Board is that seniority was prepared on the basis of merit drawn by the Selection Committee.

(3.) Mr. Pushpender Kumar has strenuously argued that his client has not been assigned the correct seniority on the basis of date of joining. According to him, the representations have been rejected by the respondents, without taking into consideration the pleas raised by his client.