SAUMITRA DAYAL SINGH,J. - (1.) Heard Sri Syed Wajid Ali, learned counsel for the petitioner and Sri Ayank Mishra, learned counsel for the respondents.
(2.) This writ petition has been filed seeking to quash an advertisement dated 23.9.2017 and the regulation made under Section 17 of the Uttar Pradesh State Electricity Board Sub-ordinate Electrical and Mechanical Engineering Service Regulation, 1972 (hereinafter referred to as the Regulation). In short, it is the case of the petitioner that he was appointed as Shramik P1 on 19.8.1992 and thereafter he was promoted to the post of Technician Grade-II (P-4) on 1.1.1997 and had been further promoted to Technician Grade (P-5) on 7.2.2015 on which post he is working since then.
(3.) The grievance of the petitioner appears to be that by virtue of the amendment made to the Regulation, on 16.1.2014 which has been annexed to the writ petition, the weightage of marks to be awarded for High School Examination has been denied to the petitioner.;