- (1.) The petitioner is working as Circle Superintendent in Dakshin Haryana Bijli Vitran Nigam Limited ('D.H.B.V.N') at Gurgaon. Earlier to the allocation of services of the petitioner to D.H.B.V.N, he was working in the erstwhile Haryana State Electricity Board ('H.S.E.B'). The employees of H.S.E.B were allocated to four entitles i.e H.P.G.C.L, H.V.P.N.L, D.H.B.V.N and U.H.B.V.N on 'as is where is' basis. The employees who were working in the jurisdiction of D.H.B.V.N were allocated to D.H.B.V.N and those who were in the Projects Wing were allocated to Haryana Power Generation Corporation Limited (H.P.G.C.L). Thereafter, an option was given to all the employees for change of their respective allocations. The petitioner did not exercise any option for change of his allocation from D.H.B.V.N to H.P.G.C.L.
(2.) The petitioner served legal notice dated November 16, 2005 (Annexure P-6) upon the respondents to consider his case for promotion to the post of Administrative Officer at Thermal Projects, H.P.G.C.L, Panipat/Faridabad, he being the seniormost Circle Superintendent in the D.H.B.V.N. When his legal notice was not being decided by the respondents, he filed Civil Writ Petition No. 2909 of 2007, which was disposed of by a Division Bench of this Court on February 26, 2007, by issuing a direction to the competent authority of the respondents to decide the legal notice filed by the petitioner within a period of six months from the date of receipt of certified copy of the order.
(3.) Now, vide order dated August 13, 2007 (Annexure P-8), the claim made by the petitioner in the legal notice has been rejected by the competent authority. Hence this writ petition.;