- (1.) The petitioner has filed this writ petition praying for quashing order dated 16.07.2012 (Annexure P-12) passed by respondent No.2 promoting respondent No.5 to the post of Superintending Engineer. The ground urged is that he does not possess the requisite educational qualification for the post of Superintending Engineer as required under the Punjab State Agricultural Marketing Board (Class-I) Service Rules, 1988 (for short 'the 1988 Rules').
(2.) The petitioner was appointed as Junior Engineer in the Punjab Mandi Board, Chandigarh on 11.02.1987. He possesses the degree in Civil Engineering from Punjab University, Chandigarh which he acquired in the year 1984. The petitioner was promoted to the post of Assistant Engineer on 20.08.1990 in the quota of Degree holders. Later, he was promoted to the post of Executive Engineer vide order dated 12.08.1999.
(3.) On the other hand, respondent No.5, was appointed as Junior Engineer (Public Health) on 16.07.1981 on the basis of diploma in Engineering (Civil) obtained from Punjab State Board of Technical Education, Punjab, Chandigarh. Respondent No. 5 was promoted as Sub Divisional Officer (Public Health) on 01.01.1992. Respondent No.5 was promoted to post of Executive Engineer vide order dated 14.03.2000.;