GAURI SHANKAR MISHRA S/O LATE RAM GOBIND MISHRA Vs. BIHAR STATE ELECTRICALITY BOARD THROUGH THE CHAIRMAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Bihar State Electricity Board including the State.

(2.) In this case, the petitioner is challenging the order of termination which has been passed vide Office Order No. 722, dated 20th July 1987. The original prayer was made by the petitioner that he continued in the service of the Electricity Board but payment has not been made. Relief has been sought to make payment of arrear of salary and grant other benefits to the petitioner. After enforcement of new Electricity Act, 2003, it has become a Power Holding Company as per the counsel for the respondent.

(3.) It appears from the record that an advertisement was published for appointment to post of Assistant Operator/Technical Grade III, MTPS, Kanti and the qualification was fixed that the person must be ITI in the Electrical Trade.