Punjab-Haryana High Court
Anil Kumar vs The Haryana State Electricity Board And ... on 22 October, 2013
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
Saluja Mukesh Kumar
CWP NO.7803 of 1993 1 2013.10.24 09:46
I attest to the accuracy and
integrity of this document
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
CHANDIGARH
CWP NO.7803 of 1993
Date of decision:22.10.2013
Anil Kumar
...Petitioner(s)
Versus
The Haryana State Electricity Board and others
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
1. To be referred to the Reporters or not ?
2. Whether the judgment should be reported in the Digest ?
Present: Mr.Sanjay Bansal, Advocate,
for the petitioner.
Mr.Vivek Sharma, Advocate.
RAMESHWAR SINGH MALIK, J. (Oral)
Feeling aggrieved against the impugned order dated 3.3.1992 (Annexure P-2) promoting respondent No.4 alongwith others and also the impugned order dated 1.1.1993 (Annexure P-4) promoting respondent Nos. 2 and 3, petitioner has approached this Court by way of present writ petition seeking a writ in the nature of certiorari for quashing the impugned orders.
While issuing notice of motion on 5.7.1993, the Division Bench of this Court passed the following order:-
"Learned counsel for the petitioner states that the juniors to the petitioner have been promoted.
Notice of motion for 28-7-1993.
To come up along with CWP No.6557 of 1993. Summons Dasti."
Learned counsel for the petitioner, at the very outset, fairly states that the above-said CWP No.6557 of 1993 was allowed by this Court and respondent-board challenged the order by way of LPA No.657 of 1997, which came to be dismissed by a Division Bench of this Court vide order Saluja Mukesh Kumar CWP NO.7803 of 1993 2 2013.10.24 09:46 I attest to the accuracy and integrity of this document dated 17.12.2004. He further submits that another similar writ petition bearing CWP No.9270 of 1994 (Ish Kumar v. Haryana State Electricity Board and another) was disposed of by this Court in terms of the above-said order dated 17.12.2004 passed by the Division Bench in LPA No.657 of 1997. The respondent-board filed LPA No. 1806 of 2011 (Haryana State Electricity Board and another v. Ish Kumar) but that was also dismissed by a Division Bench of this Court vide order dated 19.12.2012. Respondent Board filed Special Leave to Appeal (C) (CC No.11959 of 2013) and the same was dismissed by the Hon'ble Supreme Court vide order dated 10.7.2013.
Learned counsel for the petitioner submits that the present writ petition is squarely covered by the above-said order dated 17.12.2004 passed by the LPA Bench in LPA No.657 of 1997 as well as the order dated 19.12.2012 passed by the Division Bench in LPA No.1806 of 2011, which had attained finality in view of the above-said order passed by the Hon'ble Supreme Court. He further submits that the present case being squarely covered may be disposed of in terms of the Division Bench judgment dated 17.12.2004 passed by this Court in LPA No.657 of 1997.
Having heard the learned counsel for the petitioner and after careful perusal of the record of the case, this Court has found that the present case is covered by the judgment dated 17.12.2004 passed by the LPA Bench of this Court in LPA No.657 of 1997. In this view of the matter, the present writ petition stands disposed of in terms of order dated 17.12.2004 passed in LPA No.657 of 1997.
22.10.2013 (RAMESHWAR SINGH MALIK) mks JUDGE