BRIJ LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for grant of following substantive reliefs:

(2.) Brief facts necessary for adjudication of the petition are that the petitioner was appointed as T-Mate in the Himachal Pradesh State Electricity Board (for short, "the Board") on work charge basis in the year 1977. He was regularized on the same post w.e.f. 7/10/1983. Petitioner was promoted as Lineman on 12/3/2007.

(3.) The next promotional post available from the feeder category of Lineman was that of Foreman. The petitioner attained the age of superannuation on 31/5/2016.