Date Of Decision: 24Th February vs Hpsebl Ltd. & Ors
2021 Latest Caselaw 1281 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 5702 of 2020.

Date of Decision: 24th February, 2021.

           Jiwa Nand                                                  .....Petitioner.
                                             Versus
           HPSEBL Ltd. & ors.                                          ......Respondents.




                                                                                         .
           Coram

The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1

For the petitioner: Ms. Ruchika Khachi, Advocate vice Mr. C.D.

Negi, Advocate.

For the respondents: Mr. Lakshay Thakur, Advocate, for respondents No.1 and 2.

Sureshwar Thakur, Judge (oral).

The learned vice counsel, for the writ petitioner, on

instructions meted to her, by the learned original counsel, submits

that, an employee has superannuated from HPSEBL Rampur. In this

view of the matter, the respondents concerned, may forthwith consider

the posting of the writ petitioner, at the afore station.

2. In view of the above, the extant writ petition is disposed

of, so also pending applications, if any.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) th 24 February, 2021. Judge (raman/CS)

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