Himachal Pradesh High Court
Lekh Ram vs Hpseb Ltd. And Another on 21 September, 2021
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 21st DAY OF SEPTEMBER, 2021
.
BEFORE
HON'BLE MR. JUSTICE AJAY MOHAN GOEL
CIVIL ORIGINAL PETITON CONTEMPT (TRIBUNAL) No. 551 of 2020_
Between:-
SH. JOGINDER SINGH SON OF SH.
LEKH RAM, RESIDENT OF VILLAGE
CHAILI, P.O. TAMBOL, TEHSIL NAINA
DEVI JI, DISTT. BILASPUR, H.P.
PRESENTLY SERVING AS A T-MATE
IN HPSEB LTDS. DIVISION BARSAR,
DISTT. HAMIRPUR, H.P.
..........PETITIONER
(BY MS. BABITA KUMARI, ADVOCATE
VICE MR. A.K. GUPTA, ADVOCATE)
AND
1. MR. R.K. GAUTAM, EXECUTIVE
DIRECTOR (PERSONNEL), HPSEB
LTD. WITH HEADQUARTERS AT
SHIMLA-4.
2. SHRI PATAN SINGH, EXECUTIVE
ENGINEER, HPSEB LTD. DIVISION
BARSAR, DISTT. HAMIRPUR, H.P.
........RESPONDENTS
(BY MR. ANIL KUMAR GOD, ADVOCATE)
___________________________________________________________
Whether approved for reporting: No
This petition coming on for orders this day, the Court
passed the following:-
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2
ORDER
By way of this contempt petition, prayer is for taking .
action against the respondents for alleged willful disobedience of order dated 07.12.2017, passed by erstwhile learned Himachal Pradesh Administrative Tribunal in O.A.(M) No. 550 of 2016, titled as Joginder Singh vs. HPSEB Ltd. and another.
2. Annexure P-1 appended with the petition, which purportedly is the order passed in the case of the petitioner by the learned Tribunal, demonstrates that the same pertains to one Santokha Ram and not the present petitioner.
3. Faced with this situation, Ms. Babita Kumari, learned Counsel appearing for the petitioner submits that she may be permitted to withdraw this petition but with liberty to file fresh petition on the same cause of action. The petition is accordingly dismissed as withdrawn, with liberty as prayed for.
(Ajay Mohan Goel) Judge September 21, 2021 (narender ::: Downloaded on - 31/01/2022 23:06:05 :::CIS