PREMCHAND GOVIL Vs. RAJ. STATE ELECTRICITY BOARD

JUDGEMENT

(1.) By this petition the petitioner challenges the impugned seniority list issued on 1.4.70 of Asstt. Engineers of the Rajasthan State Electricity Board respondent no. 1 by which respondents 2 and 3 have been shown senior to him.

(2.) The petitioner was appointed by an appointment order of 30 -1 -59. The order of appointment as a Junior Engineer in the case of respondent 2 is 3.12.58 and he joined on 4 -12 -58. In the case of respondent 3 the order of appointment as a Junior Engineer is 11.2.59 and he joined on. 16.2.59.

(3.) The Board by its resolution No. 40 decided that the Rajasthan Civil Service Rules will be applicable to its employees. It is not disputed that the Raj; Service of Engineers (Electrical and Mechanical Branch) Rules, 1954 thereinafter to be called "the Rules") are applicable in the Board, nor is it disputed that the conditions of the service of petitioner and respondents 2 & 3 is governed by the said Rules. Rule 24 provides for a procedure for selection for recruitment by promotion. It lays down that as soon as it is decided that a certain number of vacancies in the service will be filled by promotion the Chief Engineer shall', prepare a list of all Engineering Subordinates eligible for promotion and shall forward it to the Board. A Committee consisting of a Chairman of the Board and a member nominated by him and other officers is to interview such candidates and select the candidates equal to the number of vacancies likely to be filled for promotion and shall arrange their names in the order of seniority. The list prepared by the Committee are to be forwarded to the Board and the final selection is to be made by the Board and a list of candidates considered suitable for promotion shall be arranged in older of their seniority as Engineering Subordinates. It may be mentioned that Engineering Subordinates covers Junior Engineers.