- (1.) Leave granted. This appeal has been preferred by Appellant against the order dated 27th June, 2013 in CWP No. 1553/2013 passed by the High Court of H.P. at Shimla.
(2.) The only question that arises for determination is whether the Appellants are entitled for regular appointment in view of the fact that they were appointed after following all procedure of selection including recommendation of the Public Service Commission and are continuing in service since long.
(3.) The factual matrix of the case is as follows: In exercise of power conferred Under Section 79(C) read with Section 15 of the Electricity (Supply) Act, 1948, the H.P. State Electricity Board (hereinafter referred to as 'Electricity Board') by notification dated 1st November, 2006, repealed the 1975 'Recruitment and promotion regulations for the post of Assistant Accounts Officer Class-I (Gazetted)' and framed new regulations known as 'The H.P. Electricity Board Recruitment and Promotion Regulations for the post of Assistant Accounts Officer, 2006'. The said regulation prescribes the total number of posts, scale of pay, the percentage of posts to be filled up by direct recruitment/contract/by promotion, qualification etc. Relevant portion of the 2006 regulation reads as follows:;