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Himachal Pradesh High Court

Amit Bhardwaj S/O Sh. Subhash Chand ... vs State Of Himachal Pradesh Through on 22 June, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

      IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                 ON THE 22nd DAY OF JUNE, 2022

                          BEFORE




                                                      .
      HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN, JUDGE





                             &

    HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA, JUDGE





            CIVIL WRIT PETITION NO.3147 OF 2022
       Between:-

       AMIT BHARDWAJ S/O SH. SUBHASH CHAND SHARMA





       AGED 50 YEARS, R/O VILLAGE AND POST OFFICE
       DADAHU, TEHSIL RENUKAJI, DISTRICT SIRMAUR, H.P.

                                               ...PETITIONER

       (BY MR. AJAY SHANDIL, ADVOCATE)

       AND

       1.    STATE OF HIMACHAL PRADESH THROUGH
             PRINCIPAL SECRETARY (MPP & POWER) TO THE


             GOVERNMENT OF HIMACHAL PRADESH, H.P.
             GOVERNMENT SECRETARIAT, SHIMLA.

       2.    SECRETARY,   HIMACHAL   PRADESH  STATE




             ELECTRICITY BOARD LIMITED, COMAR HOUSE,
             SHIMLA, H.P.





       3.    MANAGING DIRECTOR, HIMACHAL PRADESH POWER
             CORPORATION LIMITED HIMFED BHAWAN, NEW
             SHIMLA, BCS, SHIMLA.





       4.    EXECUTIVE ENGINEER, HIMACHAL PRADESH
             ELECTRICITY  BOARD     LIMITED   RENUKA
             CONSTRUCTION CIRCLE, ROHRU AT ROHRU.

       5.    GENERAL MANAGER, RENUKA G DAM PROJECT,
             HIMACHAL PRADESH POWER CORPORATION
             LIMITED, DADAHU, DISTRICT SIRMAUR, H.P.
                                            ...RESPONDENTS


       (BY MR. ASHOK SHARMA, ADVOCATE GENERAL, MR.
       VINOD THAKUR, MR. SHIV PAL MANHANS, ADDITIONAL
       ADVOCATES GENERAL AND MR. YUDHBIR SINGH THAKUR,
       DEPUTY ADVOCATE GENERAL, FOR R-1)
       (BY MR. T.S. CHAUHAN, ADVOCATE, FOR R-2, R-4)




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                                                                         2




                 (BY MR. VIKAS MISHRA, ADVOCATE, FOR R-3 AND R-5)


                 1
                     WHETHER APPROVED FOR REPORTING?




                                                                                                        .
                This petition coming on for orders, Hon'ble Mr. Justice Tarlok





    Singh Chauhan, passed the following :

                                                                  ORDER

Notice. Mr. Yudhbir Singh Thakur, learned Deputy Advocate General, Mr. Tara Singh Chauhan, Advocate and Mr. Vikas Mishra, Advocate, waive service of notice on behalf of respondent No.1 to 5, respectively.

2. The instant petition has been filed for the grant of following substantive reliefs:

i) That a writ in the nature of appropriate writ may kindly be passed and order dated 24.11.2015 passed by the Erstwhile Tribunal in TA No.5787/2015 may kindly be modified to the extent that the direction may kindly be issued to the respondent No.2 which is competent authority instead of respondent No.3 to decide the representation of the petitioner in the extended time.

ii) That the petitioner may kindly be permitted to make a fresh representation to respondent No.2 in extended time in the facts and circumstances of the case.

iii) That respondent No.2 may kindly be directed to decide the representation of the petitioner dated 29.4.2016 Annexure P/3 in a time bound manner in the interest of justice and fair play."

3. Since the representation of the petitioner dated 29.4.2016 (Annexure P/3) is pending consideration, therefore, the instant petition is disposed of by directing respondent No.2 to consider and decide the same within a period of eight weeks from today. Pending application(s), if any, also stands disposed of.

Whether reporters of Local Papers may be allowed to see the judgment ? Yes.

For compliance, to come up on 7th September, 2022.

.

A ( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 22nd June, 2022 (CS) r to ::: Downloaded on - 22/06/2022 20:04:52 :::CIS