Augustine George Masih, J. - (1.) C.M. No. 11111 of 2011
(2.) FOR the reasons mentioned in the application, delay of 48 days in filing the review application is condoned. Application stands allowed. Review Application No. 312 of 20112. Prayer in this application is for review of the order dated 30.5.2011 passed by this Court in the writ petition, whereby writ petition as preferred by Dilpreet Singh, petitioner, was allowed, holding him entitled to be appointed against the post of Assistant Engineer (Electronics & Communications) under the category of freedom fighters. The applicant was impleaded as respondent No. 2 and was served through the Punjab State Electricity Board (now Punjab State Power Corporation Limited). However, the applicant, who was selected and appointed as an Assistant Engineer (Electronics & Communications), and joined on 10.5.2010, was never intimated about the challenge to his appointment or he being a party to the writ petition. The review primarily is based upon this aspect. Prayer has also been made that since the applicant has been continuing with respondent No. 1 and his appointment is based upon no misstatement or any act on the part of said respondent, he should not be prejudiced in any manner. It was further asserted that certain vacancies are available with respondent No. 1, against which applicant -respondent No. 2 can be accommodated.
(3.) Notice was issued to the opposite parties, in which reply has been filed, wherein it has been stated that all the vacancies, which were subject matter of selection in pursuance whereof applicant -respondent No. 2 was appointed, have been filled and no vacancy is vacant. So far as other vacancies are concerned, it has been stated that the said vacancies have been advertised and in pursuance thereto, the selection process stands initiated. The writ petition i.e. Civil Writ Petition No. 14036 of 2012 stands filed and an interim order dated 8.8.2012 has been passed by this Court, according to which appointment letters cannot be issued. Counsel for respondent No. 1 -Corporation states that interim order still subsists.;