SUNDER DASS Vs. HARYANA POWER GENERATION CORPORATION LTD. AND ANOTHER
LAWS(P&H)-2011-12-385
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 12,2011

SUNDER DASS Appellant
VERSUS
HARYANA POWER GENERATION CORPORATION LTD. AND ANOTHER Respondents

JUDGEMENT

Tejinder Singh Dhindsa, J. - (1.) The petitioner who was an employee of the Haryana Power Generation Corporation Limited (in short 'HPGCL') is seeking promotion to the post of Deputy Superintendent w.e.f. 4.4.2002 and to the post of Superintendent w.e.f. 8.8.2005.
(2.) Briefly stated, the facts are that the petitioner joined the erstwhile Haryana State Electricity Board on 18.5.1968 as a Lower Division Clerk. He was thereafter promoted as Upper Division Clerk on 25.9.1970. The petitioner possesses an unblemished record of service and has worked to the complete satisfaction of his superiors.
(3.) On 30.6.1999, a seniority list of Assistants (Head Office) for the period ending 23.3.1979 in erstwhile HSEB was circulated, wherein the name of the petitioner figures at Serial No. 162 and his juniors, namely, S/Shri Ishwar Singh, Prem Singh and Hari Ram Gupta were at Serial Nos. 198, 203 and 213 respectively. There would be no dispute as regards the fact that upon bifurcation of the erstwhile Haryana State Electricity Board, the juniors mentioned hereinabove were allocated to HPGCL.;


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