Unknown vs Electricity Board And Anr.
2021 Latest Caselaw 3166 HP

CWPOA No.3321 of 2020

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15.7.2021 Present: Mr. Vivek Singh Thakur, Advocate, for the petitioner.

Mr. Arvind Sharma, Additional Advocate General with Ms. Svaneel Jaswal, Deputy Advocate General, for the respondent/ State.

Mr. Lokender Thakur, Senior Panel Counsel, for respondent No.2.

Through video-conferencing

Learned counsel representing the petitioner states

that his case is squarely covered under the judgment dated

21.011.2014, passed by Division Bench of this Court in CWP

No. 5400 of 2014 titled as Veena Devi versus H.P. State

Electricity Board and Anr., wherein respondents have

counted the services, rendered on contract basis for the

purpose of qualifying service for pensionary benefits.

Ld. Deputy Advocate General prays for and is

granted one week time to have instructions.

List on 23.07.2021

(Sandeep Sharma), Judge July 15,2021 (Shankar)