Himachal Pradesh High Court
Sh. Hira Lal vs H.P. State Electricity Board Ltd & ... on 2 March, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 8879 of 2014.
Decided on: 2.3.2015
Sh. Hira Lal ....Petitioner
.
versus
H.P. State Electricity Board Ltd & another. ....Respondents.
___________________________________________________________
Coram
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice P.S. Rana, Judge.
Whether approved for reporting or not?1 No
For the petitioner: Mr. Kashmir Singh Thakur,
r Advocate.
For the respondents : Mr. Rajpal Thakur, Advocate.
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Sanjay Karol, Judge (Oral)
It is submitted by learned counsel for the petitioner that petitioner's representation (Annexure P-1) is still pending before authority concerned.
2. Under instructions, learned counsel for the petitioner submits that petitioner shall be content if a direction is issued to the respondents to decide the representation (Annexure P-1) expeditiously. Mr. Rajpal Thakur, learned Advocate appearing on behalf of the respondents has no objection to the same.
1Whether local reporters` of the newspapers are allowed to see the judgment?
::: Downloaded on - 15/04/2017 17:41:43 :::HCHP 23. Leaving the question of law open, a direction is issued to respondents/competent authority to consider and decide the petitioner's representation (Annexure P-1), in accordance .
with law, by affording due opportunity of hearing/ representation to the petitioner, within a period of four weeks from today. Needless to add, the authority shall assign reasons while deciding the same which shall be communicated to the petitioner.
4. With the aforesaid observations, petition is disposed of, as also the pending application(s), if any.
(Sanjay Karol)
Judge
2nd March, 2015 (P.S. Rana)
(kck) Judge
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