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Himachal Pradesh High Court

Nagender Kumar vs H.P.S.E.B. Ltd. & Another on 10 September, 2020

Bench: L. Narayana Swamy, Anoop Chitkara

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 3546 of 2020-E .

Date of Decision: September 10, 2020 Nagender Kumar ...Petitioner Versus H.P.S.E.B. Ltd. & another ...Respondents Coram:

The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No. For the petitioner : Mr. Dushyant Dadwal, Advocate. For the respondent : Mr. Vikrant Thakur, Advocate.
COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Per: Anoop Chitkara, Judge(oral) The father of the petitioner who is working as T-mate with the respondent/Board met with an accident while on duty and suffered serious injuries. The petitioner in the year 2018, applied for compassionate appointment on medical grounds as the condition of his father did not improve even after 13 years of treatment, but till date nothing has been done by the respondents in this regard. Hence the present petition to issue directions to the respondents to consider his case for compassionate appointment.
1
Whether reporters of Local Papers may be allowed to see the judgment?
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2. Notice. Mr. Vikrant Thakur, learned Counsel appears and waives service of notice on behalf of the respondents.

.

3. In view of the nature of the order, we propose to pass, no response is required from the respondents.

4. Having gone through the contents of the petition and the submissions made by learned counsel for the parties, this writ petition is disposed of with liberty to the petitioner to make a fresh representation to the respondent/authorities, within two weeks from today. On receipt of such representation, the respondent/authorities shall decide the same and pass appropriate orders, within two months thereafter. Pending application(s), if any, are closed.

Copy dasti.

(L. Narayana Swamy), Chief Justice.

(Anoop Chitkara), Judge.

    September      10 , 2020    (PK)




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