Tamber Lal vs Himachal Pradesh State ...
2022 Latest Caselaw 10211 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                       CWP No.8290 of 2022




                                                                          .
                          Decided on: 1st December, 2022





    __________________________________________________________

    Tamber Lal
                                                                                 ....Petitioner





                                               Versus





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

    The Hon'ble Mr. Justice A.A. Sayed, Chief Justice

    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

    1 Whether approved for reporting?



    For the petitioner:                        Ms. Salochna Rana, Advocate.

    For the respondents:                       Mr. Vikrant Thakur, Advocate.




    A.A. Sayed, Chief Justice (oral)

The petitioner, who is working as a Lineman with the

respondents, is seeking his transfer from his present place of

posting in H.P. State Electricity Board Limited ('HPSEBL' for

short) Division Manali, District Kullu.

2. The learned counsel for the petitioner states that the

petitioner would make a fresh representation to respondent No.1-

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

Executive Director (Personnel), HPSEBL, and directions may be

issued to decide the proposed representation in a time bound

.

manner.

3. Without going into the merits of the case or

otherwise, we permit the petitioner to make a fresh

representation to respondent No.1-Executive Director

(Personnel), HPSEBL. If such representation is made, the same

shall be decided by the said Authority not later than six weeks

from the date of receipt of the copy of the representation.

4. The petition to stand disposed of, so also pending

miscellaneous application(s), if any.

(A.A. Sayed) Chief Justice

(Jyotsna Rewal Dua) Judge

December 01, 2022 (Bhardwaj)