ANUPINDER SINGH GREWAL J.

1. The petitioner has challenged the order dated 01.10.2021 (Annexure P-10) whereby his services had been terminated.

2. Learned counsel for the petitioner submits that the petitioner has been working as an Assistant Lineman on contractual basis with the respondents for over 09 years and his services have been erroneously terminated for want of requisite qualification. He submits that as the petitioner is working for over 09 years, he is deemed to have the requisite experience for the job and should be adjusted at another place.

3. Heard.

4. The petitioner is stated to have been appointed as an Assistant Lineman through outsourcing. The requisite qualification for Assistant Lineman is ITI or diploma in electrician/lineman or wireman, while the petitioner has a diploma in mechanical engineering.

5. The impugned order has been passed by the Executive Engineer as the petitioner did not have the requisite qualification to hold the post of Assistant Lineman. The function of Assistant Lineman is for the upkeep of the transmission of power and a person, who does not have the requisite qualification as an electrician/lineman or wireman, cannot be entrusted with this onerous responsibility.

6. In view of the above, I do not find any infirmity in the impugned order. Consequently, the present petition stands dismissed.