S.K. Dhaon, J. - (1.) In this and in the companion writ petition No. 2471 of 1987 separate but similar orders are being impugned. The controversies involved in the two petitions are also the same. Hence the two petitions can be conveniently disposed of by a common judgment.
(2.) The petitioner was appointed as an Assistant Engineer in the Punjab Sugar Mills Company Limited (hereinafter referred to as the erstwhile Mill) on 3rd February, 1976. On 28th November, 1982, he was appointed as a Senior Engineer and on 14th April, 1984, he was appointed as a Deputy Chief Engineer.
(3.) The petitioner in writ petition No. 12471 of 1987 was on 3rd/5th September 1982, appointed as Manufacturing Chemist in the erstwhile Mill. On 8th September, 1983 he was appointed as Senior Manufacturing Chemist and, on 14th April, 1984 he was appointed as a Deputy Chief Chemist.;