Himachal Pradesh High Court
Himachal Pradesh State Electricity ... vs Prem Singh on 6 July, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No.1460 of 2008
Date of Decision: 06.07.2015
Himachal Pradesh State Electricity Board & another.
.
.........Petitioners.
Versus
Prem Singh .....Respondent.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice P.S. Rana, Judge.
Whether approved for reporting?1No.
For the Petitioners: r Mr. Trilok Jamwal, Advocate.
For the Respondents: Mr. B.S. Chauhan, Sr. Advocate
with Mr. Vaibhav Tanwar,
Advocate.
Sanjay Karol, J (oral)
Undisputedly case of the present respondents was decided on the basis of the decision rendered by this Court in CWP No. 180 of 2001, titled as State of Himachal Pradesh Versus Sh. Sarab Dayal, decided on 19.07.1997, which stands reviewed by this Court.
2. In this view of the matter, impugned order dated 09.05.2008 (Annexure P-3) passed in OA(M) No. 53/2008, titled as Prem Singh Versus H.P.S.E.B & another, needs to be quashed and set aside. Ordered accordingly.
1Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 18:30:51 :::HCHP 23. It is brought to our notice that Special Leave Petition against the judgment passed by this Court is pending before the Hon'ble Supreme Court of India. In .
this view of the matter, we dispose of the present petition with a further direction that the case of the private respondents shall be considered in the light of the decisions rendered by the Hon'ble Supreme Court of India.
disposed of.
r to Pending application(s), if any, also stand (Sanjay Karol), Judge.
(P.S. Rana),
July 6, 2015 Judge.
(Purohit)
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