__________________________________________________________________ vs Hpseb Ltd. And Others
2021 Latest Caselaw 1229 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                  CWP No.1758 of 2020




                                                                             .
                                  Decided on: 24th February, 2021





    __________________________________________________________________
    Balbir Singh
                                                                                  ....Petitioner
                        Versus





    HPSEB Ltd. and others
                                                                         ......Respondents
    __________________________________________________________________
    Coram





    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
    The Hon'ble Mr. Justice Ravi Malimath, Judge
    1 Whether     approved for reporting?
    ______________________________________________________
    For the petitioner:
                        r                  Mr. Kul Bhushan Khajuria, Advocate.

    For the respondents:                   Mr. Vikrant Thakur, Advocate, for
                                           respondents No.1 and 2-HPSEBL.
                                           Mr. Ramakant Sharma, Advocate, for
                                           respondent No.3.



    Ravi Malimath, Judge                (Oral)

After arguing the matter for some time, learned

counsel for the petitioner seeks leave to make a

representation to the respondent/competent authority,

seeking to annul the impugned order dated 11.06.2020

(Annexure P-4).

2. In view of the submission made, the prayer of the

petitioner is accepted. The petitioner is granted liberty to

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

make a representation to the respondent/competent

authority, with regard to the cancellation of his transfer order

.

dated 11.06.2020. The respondent/competent authority is

directed to pass an appropriate order on the representation,

within two weeks, from the date of receipt of such a

representation. Till then, the interim order dated 15.06.2020

shall continue.

The writ petition is disposed off accordingly, so

also the pending miscellaneous application(s), if any.

(L. Narayana Swamy) Chief Justice

(Ravi Malimath) Judge

February 24, 2021 (V.Himalvi)