HIMACHAL PRADESH STATE ELECTRICITY BOARD Vs. RAJINDER UPADHAYA

JUDGEMENT

(1.) Challenge in this Letters Patent Appeal is to the judgment and order, dated 7th April, 2009, passed by the learned Single Judge in CWP (T) No. 1985 of 2008 (OA No. 890 of 1991), titled as Rajinder Upadhaya and others versus H.P. State Electricity Board (hereinafter referred to as the impugned judgment ) on the grounds taken in the memo of appeal.

(2.) The writ petitioners-respondents herein invoked the jurisdiction of the erstwhile H.P. State Administrative Tribunal in the year 1991 by the medium of Original Application No. 890 of 1991 for grant of reliefs mentioned in the relief clause of the said Original Application on the grounds taken in the said petition. After abolition of the H.P. State Administrative Tribunal, was transferred to this Court, came to be diarized as CWP (T) No. 1985 of 2008. It is apt to reproduce the following reliefs amongst the others herein:

(3.) The writ petitioners have laid foundation for grant of the said reliefs on the ground that they came to be appointed as Law Officers in the H.P. State Electricity Board (hereinafter referred to as the HPSEB ) in the year 1989 on different dates, were working, at the time of filing of the Original Application, as Law Officers Grade-II. It is averred that the post of Law Officer Grade-II was equivalent to Circle Scale Superintendent (Non-Gazetted) for the Legal Unit of the HPSEB. In terms of Office Order No. 107/HPSEB(SECTT)/85, dated 3rd September, 1985 (Annexure P-1), the post of Law Officer Grade-II was the feeding cadre to the post of Law Officer Grade-I.