Fixation) Section Vidyut vs Bhupinder Singh)
2022 Latest Caselaw 5329 HP

                                                             .
    IN   THE   HIGH     COURT     OF   HIMACHAL          PRADESH,           SHIMLA





                       ON THE 6th DAY OF JULY, 2022
                                   BEFORE





                       HON'BLE MR. JUSTICE A. A. SAYED,
                                CHIEF JUSTICE
                                       &
                HON'BLE MR. JUSTICE SANDEEP SHARMA




         Between:
                       r         to
                    CIVIL WRIT PETITION NO. 3683 of 2022

         SANTOSH KUMAR,
         S/O LATE SH. PREM SINGH
         VILL. SHANTHA, PO DEOT.
         TEH. CHOPAL, DISTRICT


         SHIMLA, H.P., PRESENTLY
         POSTED AS SR. ASSISTANT IN
         THE OFFICE OF ACCOUNTS
         OFFICER, F&A WING (PAY




         FIXATION) SECTION VIDYUT
         BHAWAN SHIMLA-4, HP





                                                                 ....PETITIONER


         (MR. DHEERAJ KANWAR,





         ADVOCATE)

         AND

    1.   STATE OF HP
         THROUGH PRINCIPAL SECRETARY
         (POWER) TO THE GOVERNMENT OF
         HIMACHAL PRADESH, HP




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                                              2




          SECRETARIAT CHOTTA SHIMLA,




                                                                  .
          SHIMLA-2 HP.





    2.    HIMACHAL PRADESH ELECTRICITY
          BOARD, LIMITED THROUGH ITS
          UNDER SECRETARY (NGE) VIDYUT
          BHAWAN, SHIMLA-4.





    3.    THE EXECUTIVE DIRECTOR (PERS)
          HPSEBL VIDYUT BHAWAN, SHIMLA-
          4.





    4.    ACCOUNTS OFFICER, F&A WING
          (PAY FIXATION) SECTION VIDYUT
          BHAWAN SHIMLA-4, HP
                                                                   ....RESPONDENTS

          ( MS. RITA GOSWAMI,

          ADDITIONAL ADVOCATE GENERAL,
          FOR R-1/STATE)

          (MR. SURINDER SAKLANI,
          ADVOCATE, FOR R-2 TO R-4)


          Whether approved for reporting?.

                This petition coming on for admission this day, Hon'ble Mr. Justice




    A.A. Sayed, passed the following:
                                        ORDER

The learned counsel for the petitioner submits that the issue

raised in the petition is squarely covered by the decision of this Court,

dated 29.5.2017, in LPA No. 515 of 2011 (HPSEB & another versus

Bhupinder Singh).

2. This has not been disputed by the learned counsel for the

respondents.

3. Hence, we dispose of the petition by directing respondent No.

.

2-Under Secretary (NGE), Himachal Pradesh Electricity Board Limited, to

decide the representation dated 31.3.2022 (Annexure P-8) in terms of

aforesaid judgment dated 29.5.2017, expeditiously and in any event, within

four weeks from today.

4. Pending miscellaneous applications, if any, shall also stand

disposed of accordingly.

( A.A. Sayed ), Chief Justice

( Sandeep Sharma ), Judge 6th July, 2022 manjit