Hpseb Supervisory Accounts ... vs . Manoj Kumar
2022 Latest Caselaw 3884 HP

HPSEB Supervisory Accounts Services Association vs. Manoj Kumar

.

COPC No. 78 of 2022.

27.05.2022 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Dhananjay Sharma, Advocate, for the petitioner.

Ms. Ruma Kaushik, Advocate, for the

respondent.

Learned counsel for the respondent has placed

on record order dated 26th May, 2022, issued by the

Executing Director (Personnel) of HPSEBL. As per this

order, the respondent-board has finally decided to

implement the judgment.

Learned counsel for the respondent has

submitted that since there are numerous persons, who will

be entitled to the benefit of this judgment, it will take some

time to trace out the records and grant them actual

benefits of the judgment.

Considering the prayer made on behalf of the

respondent, let this matter be listed on 29th July, 2022.

Learned counsel for the respondent assures

this Court that the judgment will be fully implemented on

or before the next date of hearing.

(Satyen Vaidya) Judge.

27th May, 2022.

(jai)