Himachal Pradesh High Court
Parkash Chand & Others vs H.P.S.E.B. & Others on 11 May, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 850 of 2012
Date of Decision: 11.5.2015
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Parkash Chand & others
...Petitioners
Versus
H.P.S.E.B. & others
...Respondents
________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting?
________________________________________________________
For the petitioner : Ms. Babita, Advocate vice Mr.
A.K. Gupta, Advocate.
For the respondents : Mr. Rajpal Thakur, Advocate.
Per Rajiv Sharma, Judge (oral):
Ms. Babita, learned vice counsel for the petitioner submits that the present lis is squarely covered by the judgment rendered by this Court in Jag Mohan Singh versus H.P. State Electricity Board & others, CWP(T) No. 4 of 2011, decided on 13.6.2011.
2. If that is so, the present petition is disposed of with a direction to the respondent-Board to consider the case of the petitioner also, strictly in view of the principles laid down in the judgment cited hereinabove, within four weeks. The pending applications, if any, are also disposed of. No costs.
(Rajiv Sharma), Judge May 11, 2015 (kalpana) ::: Downloaded on - 15/04/2017 18:08:53 :::HCHP 2 .
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