Harinder Singh Sidhu, J. - (1.) This writ petition has been filed praying for quashing the Punjab State Electricity Regulatory Commission (Appointment & Service Conditions of Employees) Regulations 2015 notified on 24.12.2015 (Annexure P-10) (for short Rs.2015 Regulations') to the extent it is specified in Regulation 4(a) read with Sr. No. 18 of Annexure B and footnote of Sr. No. 24 of Annexure 'C' that the services of Drivers are to be outsourced as per rates approved by the Deputy Commissioner. It is also prayed that the respondents be directed to consider the claim of the petitioners for regularisation of their services on the post of drivers.
(2.) The respondent Punjab State Electricity Regulatory Commission (for short 'the Commission') was initially constituted under the Electricity Regulatory Commission Act, 1998. Thereafter, it has been continued as per the provisions of Section 82 of the Electricity Act, 2003.
(3.) The Government sanctioned various posts for its functioning. It decided to engage ex-servicemen on the posts of driver. In this regard it entered into an agreement with the Punjab Ex-Servicemen Corporation (for short 'PESCO') to provide drivers to the Commission.;