Himachal Pradesh High Court
Rahul Sharma vs Himachal Pradesh State Electricity ... on 22 March, 2021
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
CWP No. 1878 of 2021
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Decided on: 22.03.2021
Rahul Sharma ...Petitioner.
Versus
Himachal Pradesh State Electricity Board Ltd. and others
...Respondents.
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Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting? 1 No
For the Petitioner: Mr. Rakesh Kumar Dogra, Advocate.
For the Respondents: Mr. Lakshay Thakur, Advocate.
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Justice Tarlok Singh Chauhan, J.(Oral)
The instant petition has been filed for the grant of following substantive reliefs:
((i) That the impugned suspension order dated 03.07.2020 (Annexure P4), Chargesheet memorandum dated 03.07.2020 (Annexure P5) passed by respondent No.3 and impugned notice dated 16.02.2021 alongwith inquiry report (Annexure P14) passed by respondent No.2 with regard to imposition of penalty upon the petitioner may kindly be quashed and setaside being wrong, illegal, void abinitio, based on no evidence, violative of Rules and Article 311 (2) of 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 22/03/2021 19:54:04 :::HCHP 2 the Constitution of India, by issuing writ of certiorari.
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(ii) That a writ in the nature of mandamus may kindly be issued, directing the respondents to release subsistence allowance to the petitioner forthwith for the period w.e.f. 03.07.2020 onwards alongwith interest @ 9% per annum. The personal liabilities of respondent No.5 may kindly be fixed for harassing the petitioner in such an illegal and arbitrary manner despite directions given by this Hon'ble rCourt.
2. Since the petitioner has not only an alternate but also an efficacious remedy available under the relevant Rules, therefore, we are not inclined to entertain this writ petition and the same is accordingly dismissed, so also the pending application(s), if any.
3. However, it is made clear that this Court has not expressed any opinion on the merits of the case.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 22 nd March, 2021. Judge (GR) ::: Downloaded on - 22/03/2021 19:54:04 :::HCHP