Smt. Hanumati Raina vs Himachal Pradesh State ...
2021 Latest Caselaw 592 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 399 of 2021 Date of Decision: 11.01.2021

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Smt. Hanumati Raina ...Petitioner

Versus

Himachal Pradesh State Electricity Board, Ltd. ..Respondent

Coram:

The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.

Whether approved for reporting?1No

For the petitioner: Mr. Dushyant Dadwal, Advocate.

For the respondent: Mr. Vishal Singh Thakur, Advocate vice Mr. Vikrant Thakur, Advocate, through Video Conference.

Ajay Mohan Goel, Judge(Oral):

By way of this writ petition, the limited prayer of the

petitioner is with regard to issuance of a direction to the

respondent-Board to decide the representation, which has been

made by her with regard to her adjustment, copy of which has

been annexed with the petition as Annexure P-3.

2. The case of the petitioner is that she is presently

serving with respondent-Board as Superintendent Grade-II and

keeping in view her health condition, she has been adjusted in

the office of respondent-Board at Jassure, District Kangra, H.P.

against the post of Head Draftsman. By way of representation

Annexure P-3, she has stated that, as a post of Superintendent

1 Whether reporters of the local papers may be allowed to see the judgment?

Grade-II is likely to fall vacant on 28.02.2021, at Jassure itself,

therefore, she be adjusted agaisnt the said post, especially

keeping in view the fact that she is a widow and is to

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superannuate within a period of one year and five months as

from today.

3. Having heard learned counsel for the parties, this

petition is disposed of with the direction that the authority(s)

concerned may pass appropriate order on the representation

(Annexure P-3) so made by the petitioner on or before

10.02.2021. If so desired, personal hearing may also be given to

the petitioner.

4. Though, the respondent-Board obviously will be at

liberty to take into consideration its administrative exigency

before passing any order, but in case, it is possible to adjust the

petitioner at the present station, then, the same be done

keeping in view the fact, as stated at bar, that the petitioner

happens to be a widow and has to superannuate within a period

of less than two years.

With these observations, the petition stands disposed

of, so also pending miscellaneous application(s), if any.

Copy dasti.

(Ajay Mohan Goel), Vacation Judge.

January 11,2021 (narender)