Himachal Pradesh High Court
Munshi Ram Dogra vs . Hpseb And Ors. on 17 March, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Munshi Ram Dogra Vs. HPSEB and ors.
CWPOA No.3258 of 2019 .
17.3.2022 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Ms. Ruma Kaushik, Advocate, for the respondents.
Heard in part. A perusal of the writ petition would go to indicate that the case of the petitioner is based entirely on the ground of parity with one Shamsher Singh, who had in fact filed CWP No.4572 of 2009 titled as Shamsher Singh Vs. HPSEB before this Court. The specific ground regarding parity has been raised in ground No.C of this writ petition but there is no specific reply to the said ground. That apart, while rejecting the claim of the petitioner vide order dated 11.7.2011 (Annexure P12 and Annexure RAIV), even though a mention to the case of Shamsher Singh has been made in para Nos.2 and 3 of this order, but how the case of the petitioner is not similar to Shamher Singh, has not been clearly spelt out.
In such circumstances, let respondents file a supplementary affidavit clearly stating therein as to how the case of the petitioner is different from the case of Shamsher Singh in which admittedly the recovery(ies) have been quashed.
List on 7.4.2022.
(Tarlok Singh Chauhan) 17.3.2022 Judge (mamta) ::: Downloaded on - 19/03/2022 20:11:30 :::CIS