KRISHNA MURARI LAL SRIVASTAVA Vs. MEGHALAYA ENERGY CORPORATION LTD.

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of the Constitution of India, the writ petitioner has challenged the vires of Regulation 7 (b) of the Meghalaya State Electricity Board Employees (Recruitment and Conditions of Service) Regulations, 1996 and also prayed for mandamus directing the respondents to restore the seniority of the petitioners against juniors to him i.e. respondent No. 4 to 17.

(3.) IT is pleaded on behalf of the writ petitioner that since the writ petitioner, as a direct recruit was on probation at the time his erstwhile colleagues (JE) were considered for promotion, he cannot be made to suffer in seniority as against them. It is particularly argued that the petitioner was still having lien in the post of JE when his erstwhile colleagues were promoted to the post of AE.