PRAMOD KUMAR Vs. B.S.N.L.

JUDGEMENT

(1.) This judgment is being dictated in open Court in presence of the learned Counsel for the parties.

(2.) The grievance of the petitioner herein is that even though he has been promoted to the post of Telecom Mechanic w.e.f. 6th May, 1996, \ however, his promotion ought to have been w.e.f. 1st of October, 1993 and in any case also he was entitled for pecuniary/financial benefits of the post of Telecom Mechanic w.e.f. 6th May, 1996.

(3.) Facts leading to the filing of the present writ petition are as under: - On 10th of February, 1987, petitioner was appointed as a regular Mazdoor with the respondents in the office of SDO (Telecom), Shimla -1. On 1st of June, 1990, he was promoted as Lineman and has been functioning as such till he was promoted as Telecom Mechanic. Vide circular dated 16th of October, 1990; respondents introduced a new technical cadre in Groups C and D of the department of Telecom. According to the new re -structured cadre, the cadre of Phone Mechanic was to have a minimum educational qualification of 10th standard both for open recruitment as well as for departmental candidates. This post of Phone Mechanic was re -designated as Telecom Mechanic. The criteria laid down for filling up of the said post is reproduced as under: - "(1) PHONE MECHANIC: 50% from Lineman/Wireman who possess 10th standard qualifications by seniority -cum -fitness followed by training and post training tests. Balance 50% by a competitive examination from Lineman/Wireman who are non -matriculates and also from regular Mazdoors and casual Mazdoors who possess 10th standard qualifications."