Iqbal Khan vs Himachal Pradesh State ...
2021 Latest Caselaw 2916 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                           CWP No. 3373 of 2021
                                       Decided on: June 18, 2021
     _____________________________________________________________




                                                                    .
     Iqbal Khan                                       ....Petitioner





                                 Versus
     Himachal Pradesh State Electricity Board Limited and another
                                                    ..Respondents





     _____________________________________________________________
     Coram
     Hon'ble Mr. Justice Sureshwar Thakur, Judge.
     Hon'ble Mr. Justice Sandeep Sharma, Judge
     Whether approved for reporting1?





     _____________________________________________________________
     For the petitioner     Mr. A.K. Gupta, Advocate.

     For the respondents            Mr. Anil Kumar God, Advocate.

     _____________________________________________________________

     Sandeep Sharma, Judge (Oral)

Learned Counsel appearing for the petitioner states that

the petitioner shall be content and satisfied if a direction is

issued to the respondents to consider the prayer made in the

instant petition in light of judgment rendered by a Division Bench

of this Court in CWP No. 6774 of 2013 titled Durga Bahadur and

others vs. HPSEB and another, decided on 19.9.2013, wherein all

the issues raised in the present petition stand duly settled.

2. Learned counsel for the respondents is not averse to

the aforesaid innocuous prayer made on behalf of the

petitioner.

3. In view of above, present petition is disposed of with a

direction to the respondents to consider the case of the petitioner

in light of the judgment (supra) and if found similarly situate to

Whether reporters of the Local papers are allowed to see the judgment? .

that of the petitioner in the judgment (supra), release admissible

benefits in his favour within four weeks.

.

Petition stands disposed of in the aforesaid terms

alongwith all pending applications.

(Sureshwar Thakur) Judge

(Sandeep Sharma)

Judge June 18, 2021 (Vikrant)