K.C.GUPTA,J. - (1.) Bhola Singh, petitioner, who belongs to Scheduled Caste, was working as Chowkidar in Public Health Division of Punjab Mandi Board in the year 1984. In the year 1994, vide Annexure P-3 dated 22.2.1994, the Punjab Mandi Board took a decision to entrust the Maintenance work to the Market Committees alongwith the staff with effect from 1.3.1994 which were 'C' Class Committees. Accordingly, the maintenance work was entrusted to Market Committee, Talwandi Sabo vide letter Annexure P-4 dated 2.3.1994 with effect from 17.3.1994.
(2.) The petitioner had passed his matriculation examination in IInd Division in March 1988 vide Annexure P-2. As per Resolution No. 6 dated 8.6.1988, the petitioner was promoted to the post of Clerk as two posts of clerk had become vacant on account of their incumbents being promoted. Accordingly, vide Annexure P-8 dated 30.6.1988, the petitioner was issued promotion order as Clerk against a vacant and sanctioned post on temporary basis and his probation period was fixed for a period of two years. He joined as such on 30.6.1998 itself vide Annexure P-9. Subsequently, the Market Committee also passed Resolution No. 8 dated 22.3.2000. Annexure P-6, whereby it approved the merger of Water works staff in the Committee.
(3.) On 31.8.2000 vide Annexure P-12, the Market Committee cancelled Resolution No. 6 vide which the petitioner was promoted, on the plea that he had not been absorbed in the Market Committee and as such could not be promoted.;