RAM KRISHAN Vs. SJVNL & OTHERS

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for following reliefs:-

(2.) Petitioner joined Himachal Pradesh State Electricity Board (hereinafter referred to as Board), in the year 1981 as Surveyor. He was promoted against the post of Junior Engineer in his parent department on 20.06.1990. As stated at bar by learned counsel for the petitioner, qualification of petitioner when he joined as Surveyor was diploma in the trade of surveyor ship from the ITI concerned. In the year 1991 he was deputed on secondment basis with the then NJPC now known as SJVNL i.e. respondent No. 1. For completion of record, it is mentioned herein that petitioner stood promoted as Assistant Engineer (Civil) in the year 2011.

(3.) Grievance raised in this writ petition is that respondent No. 1 has issued office order dated 102002 on the subject Equivalence and Deputation Terms in respect of HPSEB employees (Executives). As per Annexure appended with the same, a Junior Engineer with 9 years service is entitled for equivalence with Executive-1 level i.e. E-1 level in respondent No. 1, however, the same has been denied to petitioner arbitrarily even after completion of 9 years service as a Junior Engineer. He has thus prayed for grant of equivalence and also for grant of equivalence as against the post of Assistant Engineer w.e.f. 110.2011 and further for quashing of Annexure P-5 dated 02.01.2012.