- (1.) This judgment disposes of Civil Writ Petition No. 4275 and 6955 of 1993. 1. A challenge has been made to the order of the State Government in the Department of Irrigation and Power (Personnel-II Branch) dated June 16, 1992, whereby the representation dated September 14, 1991 filed by Shri Harjit Singh, Line Superintendent and others was rejected.
(2.) Civil Writ Petition No. 4275 of 1993 has been filed by the Punjab Electrical Inspectorate Junior Engineers Association, Patiala through its Vice President and Civil Writ Petition No. 6955 of 1993 has been filed by Harjit Singh, Balwant Singh and Ram Rattan, Assistant Electrical Inspectors in the office of the Chief Electrical Inspector to Government, Punjab Patiala. The petitioners have made grievance to the prescription of qualifications for recruitment to the posts of Assistant Electrical Inspectors in these petitions. The qualifications for the said post have been prescribed under the Punjab Electrical Inspectorate (State Service Class II) Rules, 1979. Harjit Singh, petitioner No. 1 in Civil Writ Petition No. 6955 of 1993 moved this Court through Civil Writ Petition No. 1386 of 1991 wherein he made similar grouse as has been made in this writ petition. This court directed that the petitioner should file a representation to the appropriate authority and the writ petition was disposed of on September 7, 1991. Before that the petitioners in Civil Writ Petition No. 6955 of 1993 had made a similar grievance by filing Civil Writ Petition No. 7928 of 1989. The writ petition was dismissed by a learned single Judge of this Court on September 5, 1990. The petitioners unsuccessfully assailed the judgment of the learned Single Judge in L.P.A. No. 1119 of 1990. Being aggrieved, the judgment in the Letters Patent Appeal was challenged in the apex court through special leave to appeal (Civil) Petition No. 4720 of 1991 and the same was dismissed vide order dated July 29, 1991.
(3.) Through the present writ petitions, third attempt has been made by the petitioners to undo and unsettle what has been already settled.;