Himachal Pradesh High Court
Battu Devi vs Hpsebl & Others on 1 October, 2019
Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 2680 of 2019.
Decided on: 1st October, 2019 .
Battu Devi ......Petitioner.
Versus HPSEBL & Others ....Respondents. Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Acting Chief Justice.
The Hon'ble Mrs. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 No. For the Petitioner : Mr. Inder Sharma, Advocate.
For the respondents : Mr. Lakshay Thakur, Advocate.
Dharam Chand Chaudhary, ACJ (oral).
CMP No.10448 of 2019.
Allowed and disposed of.
CWP No. 2680 of 2019.
Notice. Mr. Lakshay Thakur, Advocate appears and accepts service of notice on behalf of the respondents.
2. In the nature of the relief sought in this writ petition and also that the petitioner, according to learned counsel, would feel content in 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 03/10/2019 20:25:47 :::HCHP 2case a direction is issued to the respondents to decide the representation Annexure P-5, in a time bound manner, we propose to dispose of the same .
finally. The Executive Director (Personnel), respondent No.1, is directed to consider and decide the representation Annexure P-5 within four weeks from the date of production of the copy of this judgment along with a copy of the writ petition by the petitioner by way of a reasoned order, after affording an opportunity of being heard to the petitioner. The writ petition is accordingly disposed of with liberty reserved to the petitioner to resort to the remedy, if he still feels aggrieved and dissatisfied by the order to be so passed by respondent No.1. CMP Nos. 10449 & 10453 of 2019, shall also stand disposed of.
(Dharam Chand Chaudhary) Acting Chief Justice (Jyotsna Rewal Dua) Judge.
October 01, 2019 (ps) ::: Downloaded on - 03/10/2019 20:25:47 :::HCHP