Punjab-Haryana High Court
Suraj Bhan Son Of Shri Puran Mal vs Haryana State Electricity Board on 25 September, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.4183 of 1998 (O&M)
Date of decision: 25.09.2013
Suraj Bhan son of Shri Puran Mal, resident of Village Sanjarpur,
Post Office Bawal, District Rewari, and others.
...Petitioners.
versus
Haryana State Electricity Board, through its Secretary, Shakti
Bhavan, Panchkula, Haryana.
....Respondent
II. Civil Writ Petition No.10301 of 2000 (O&M)
Pritam Singh son of late Shri Budhan Singh, Roll No.509, resident
of VPO Bhaupur, Tehsil and District Faridabad, Haryana, 121101,
Shift Attendant, and others.
...Petitioners.
versus
Haryana State Electricity Board, through its Secretary, Shakti
Bhawan, Sector 6, Panchkula, Haryana.
....Respondent
III. Civil Writ Petition No.12043 of 2000 (O&M)
Parveen Kumar son of Shri Kanshi Ram, resident of Village
Fatehgarh, Post Office Mehar Majra via Buria, Tehsil Jagadheri,
District Yamuna Nagar, and another.
...Petitioners.
versus
Haryana Vidyut Parsaran Nigam through its Secretary, Sector 6,
Panchkula.
....Respondent
IV. Civil Writ Petition No.1247 of 2002 (O&M)
Subhash Chand son of Prem Chand, Village Chuhar Pur Kalan, Post
Office Malikpur Khadar, District Yamuna Nagar.
...Petitioner.
versus
Haryana Vidyut Parsaran Nigam through its Secretary, Sector 6,
Panchkula.
....Respondent
Kumar Sanjeev
2013.09.30 11:07
I attest to the accuracy and
integrity of this document
chandigarh
Civil Writ Petition No.4183 of 1998 (O&M) -2-
CORAM: HON'BLE MR. JUSTICE K. KANNAN
----
Present: Mr. Vaibhav Gandhi, Advocate,
for Mr. Kapil Kakkar, Advocate,
for the petitioners in CWP Nos.12043 of 2000 and
1247 of 2002.
None for others.
----
K.Kannan, J. (Oral)
1. All the writ petitions were directed to be posted for hearing after the disposal of the case in CWP No.17812 of 1997. The Registry has placed the judgment rendered in the said case, which, in turn, has followed the decision in CWP No.15558 of 1997. The said judgment has already been placed on record. This Court had directed that it would not be in the interest of justice to displace general category candidates, who have already been given appointments since they had been holding service for the last over 11 years. However, it directed the Electricity Board to consider the appointment of at least 336 reserved category candidates for the post of Assistant Linemen and 75 reserved category candidates for the post of Shift Attendants from amongst the candidates of reserved category who may have been ousted as a result of wrong appointments given in the reserved category. The petitioners are at liberty to give a representation and seek for consideration of their entitlement in the manner contemplated by the judgment, referred to above. Such a decision shall be taken within a period of 8 weeks Kumar Sanjeev 2013.09.30 11:07 I attest to the accuracy and integrity of this document chandigarh Civil Writ Petition No.4183 of 1998 (O&M) -3- from the date of service of copy of this judgment and it shall be communicated to the parties forthwith after the decision.
2. All the writ petitions are disposed of on the above terms.
(K.KANNAN) JUDGE 25.09.2013 sanjeev Kumar Sanjeev 2013.09.30 11:07 I attest to the accuracy and integrity of this document chandigarh