Sh. Vyom Prakash vs H.P. State Electricity Board
2021 Latest Caselaw 4538 HP

    IN    THE      HIGH     COURT        OF    HIMACHAL           PRADESH,            SHIMLA




                                                                       .
                      ON THE 15th DAY OF SEPTEMBER, 2021





                                   BEFORE
                     HON'BLE MR. JUSTICE SANDEEP SHARMA





      CIVIL WRIT PETITION (ORIGINAL APPLICATION) No. 4094 OF 2019

          Between:

          SH. VYOM PRAKASH,





          S/O SH. JHARU RAM,
          VPO SARAH, TEHSIL DHARAMSHALA,
          DISTRICT KANGRA, H.P.
                         r                                                 ....PETITIONER
          (BY MR. VINEET VASHISHTA,
          ADVOCATE)

          AND


          H.P. STATE ELECTRICITY BOARD
          LTD. VIDYUT BHAWAN,
          SHIMLA-171004,
          THROUGH ITS SECRETARY.




                                                                          ....RESPONDENT
          (BY MR. VIKRANT THAKUR,





          ADVOCATE)

    Whether approved for reporting?.





    This petition coming on for orders this day, the Court passed the following:

                                          ORDER

Learned counsel for the petitioner, on instructions, states that

his client would be content and satisfied in case prayer made in the instant

petition is ordered to be considered and decided in light of judgment dated

.

2.12.2009, passed by a Division Bench of this Court in CWP No. 155 of

2007, titled HPSEB v. Sh. Pawan Kumar, respectively, in a time bound

manner. Learned counsel for the respondent is not averse to the aforesaid

innocuous prayer having been made on behalf of the petitioner.

2. Consequently, in view of the above, present petition is disposed

of with direction to the respondent to consider and decide the case of the

petitioner in light of the aforesaid judgment, expeditiously, preferably

within four weeks.

r Needless to say, respondents/competent authority,

while doing the needful, shall afford an opportunity of hearing to the

petitioner and pass a speaking order thereupon. In case, petitioner is

found to be similarly situate to the petitioners in light of the aforesaid

judgment, he shall be entitled to similar relief from the date he filed the

representation (Annexure P-1). Liberty is also reserved to the petitioner to

approach appropriate court of law at appropriate time, if he still remains

aggrieved. All pending applications also stand disposed of.

    15th September, 2021                            (Sandeep Sharma),
         (manjit)                                          Judge