- (1.) Mr. Ajay Pal Singh, learned counsel appearing for the petitioners submits that under the Punjab State Electricity Board Security Force Service Regulations, 1976 (hereinafter referred to as 'the Regulations') the petitioners are entitled to be considered against the 40% posts of Assistant Security Inspectors. The claims of the petitioners have been pending with the Board for a large number of years. In fact, the petitioners have been continuously ignored as the respondent-Board keeps on filling the posts by deputation. In the case of the petitioners the quota provided under Regulation 6 of the aforesaid Regulations has been totally violated. This, according to the learned counsel, is against the law settled by the Supreme Court and various High Courts in catena of judgments.
(2.) In the written-statement, the respondents have taken the plea that the representation made by the petitioners on 18.8.2004 is under consideration. Therefore, the writ petition is premature.
(3.) Mr. Ajay Pal Singh, however, submits that on the one hand the names of the petitioners are not being considered and at the same time the respondents are continuously filling the posts of Assistant Security Inspectors by deputation. He makes a reference to the orders dated 24.8.2004 and 25.8.2004 (Annexure P-1 and 2) whereby eight posts have been filled by deputation.;