Punjab-Haryana High Court
The Haryana State Electricity Board vs Ashok Bhardwaj And Others on 28 May, 2012
Bench: Satish Kumar Mittal, T.P.S. Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
L.P.A. No. 774 of 2012 ( O&M )
DATE OF DECISION : 28.05.2012
The Haryana State Electricity Board, Panchkula, now known as Haryana
Power Generation Corporation Ltd., Panchkula
.... APPELLANT
Versus
Ashok Bhardwaj and others
..... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL HON'BLE MR. JUSTICE T.P.S. MANN Present: Mr. Partap Singh, Advocate, for the appellant. SATISH KUMAR MITTAL, J. ( Oral ) Learned counsel for the appellant has very fairly accepted that the question of law involved in the instant appeal, i.e. whether the past service of respondent No.1 in the Irrigation Department of Haryana has to be counted for the purpose of fixation of pay and pensionary benefits while serving in the Haryana State Electricity Board, has already been answered against the appellant department, by a Division Bench of this Court in S.C. Kathuria v. Punjab Electricity Board, 2008 (1) RSJ 261. In view of this, learned counsel states that he does not want to press the instant appeal.
Dismissed as not pressed.
( SATISH KUMAR MITTAL )
JUDGE
May 28, 2012 ( T.P.S. MANN )
ndj JUDGE