S.Saghir Ahmad, J. - (1.) This appeal is directed against the judgment dated 14-12-1993 passed by the Central Administrative Tribunal, Chandigarh (for short, 'the Tribunal').
(2.) The dispute relates to the promotion on the posts of Junior Engineer-I. Admittedly, promotion on the posts of Junior Engineer-I are made from amongst Junior Engineers/S. S. Os./Meter Inspectors. Since there were three different feeder posts from which promotions were to be made, the appellant themselves fixed the respective quotas. 34 per cent of the posts were to be filled up by direct recruitment from the open market from amongst diploma holders. 33 per cent of the posts were to be filled up by diploma holders linemen already working with the appellant. Another 33 per cent of the posts were to be filled up from amongst non-diploma holders linemen/Meter Readers who had put in 10 years of service.
(3.) In order to make promotions, an integrated seniority list of persons working in three categories of feeder posts was drawn up and it was from this seniority list that promotions were made and the quota system was not adhered to in view of the decision of this Court in Punjab State Electricity Board v. Ravinder Kumar Sharma, (1986) 4 SCC 617 . It is also stated by the appellant that 33 per cent quota, meant for non-diploma holders, was quashed by this Court by its Judgment dated 30th of January, 1987 in Punjab State Electricity Board v. Sukhdev Raj Sharma, JT 1987 (1) SC 333 (1). It was after this Judgment that the recruitment rules were modified and it was provided that the posts of Junior Engineer-I would be filled up, not on the basis of quota, but on the basis of integrated seniority-cum-merit.;