PREM CHAND Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) By way of instant petition, petitioners have prayed for following substantive reliefs:-

(2.) The initial appointment of petitioners in respondent No.1-Board was as Junior Engineers (Electrical) [for short, "JE(E)"]. During service, they acquired higher qualification of "AMIE". The next promotional post available to the petitioners was that of Assistant Engineer (Electrical) [for short, "AE(E)"]

(3.) As per Recruitment and Promotion Rules for the post of AE(E), 54% by direct recruitment and 46% by promotion was the prescribed method of recruitment. In case of recruitment by promotion, 6% quota was available to the Junior Engineers (Degree Holder) with two years service in the cadre. Similarly, 6% quota was available for those JEs(E) who passed Sec. "A" and "B" AMIE during service period. Remaining 34% quota was available to other categories and further reference to them may not be relevant for the decision of instant case.