ROHIT RANJAN AGARWAL,J. - (1.) Heard Sri Siddharth Khare, learned counsel for petitioner and Sri Abhsisehk Srivastava, learned counsel appearing for the Power Corporation.
(2.) This writ petition has been filed assailing the order dated 22.08.2014 passed by respondent no. 1 whereby the claim of petitioner for seniority as well as for grant of benefit of Old Pension Scheme has been turned down. Further, a writ of mandamus has been sought for extending benefit of increment and revision of pay-scale w.e.f. May 1996.
(3.) Facts, in brief, as disclosed in the writ petition, are that General Manager, Anpara-B, Thermal Power Project, Sonbhadra, which was a part of U.P. State Electricity Board, had issued an advertisement on 19.10.1992 and 20.10.1992 inviting applications for 93 posts of Supervisor (Thermal) for appointment at Anpara-B Thermal Power Plant at Sonbhadra. By corrigendum published on 31.10.1993 the post of Supervisor (Thermal) was redesignated as post of Junior Engineer (Thermal). Petitioners alongwith other candidates applied for the post of Junior Engineer (Thermal) (Mechanical). Interview was held by the Selection Committee between the period 27.06.1994 and 21.07.1994, in the said interview petitioners also appeared and qualified. It appears that, thereafter, a select list was prepared but was not published. From the said alleged list 38 persons were appointed as Junior Engineer (Thermal).;