Sh. Jagdish Chand Verma vs Unknown
2022 Latest Caselaw 8979 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

ON THE 2nd DAY OF NOVEMBER, 2022

.

BEFORE

HON'BLE MR. JUSTICE AJAY MOHAN GOEL

CIVIL WRIT PETITION (ORIGINAL)APPLICATION NO. 1478

OF 2019

Between

1. SH. JAGDISH CHAND VERMA S/O SH.

MEHLAR VERMA R/O VILLAGE LAGYAR POST OFFICE TIHRA, TEHSIL SARKAGHAT, DISTRICT MANDI, H.P. PRESENTLY WORKING AS ASSISTANT ENGINEER IN THE OFFICE OF MUNICIPAL CORPORATION, SHIMLA.

2. SH. BENI PARSHAD S/O SH. RAGHUNATH

R/O VILLAGE THAMBA, POST OFFICE GUGA SALOH, TEHSIL PALAMPUR, DISTRICT KANGRA, PRESENTLY WORKING AS ASSISTANT ENGINEER IN THE H.P. PWD SUB DIVISION

DHARAMPUR, UNDER H.P. PWD DIVISION DHARAMPUR TEHSIL SARKAGHAT, DISTRICT MANDI, H.P.

3. SH. NARENER SINGH, S/O SH. PARMA

NAND, R/O VILLAGE BHADDU POST OFFICE SAJAO PIPLU, TEHSIL SARKAGHAT, DISTRICT MANDI, H.P. RETIRED AS

ASSISTANT ENGINEER FROM HPPWD DIVISION DHARAMPUR, TEHSIL SARKAGHAT, DISTRICT MANDI, H.P.

....PETITIONERS.

(BY MR. ONKAR JAIRATH, ADVOCATE)

AND

1. STATE OF HIMACHAL PRADESH THROUGH PRINCIPAL SECRETARY (PW) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA;

2. THE STATE OF HIMACHAL PRADESH THROUGH PRINCIPAL SECRETARY (FINANCE) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA;

3. ENGINEER-IN-CHIEF, HP PWD NIRMAN BHAWAN, NIGAM VIHAR SHIMLA, HP;

4. THE ACCOUNTANT GENERAL (A&E) HIMACHAL PRADESH.

....RESPONDENTS.

.

(SH. SANJEEV SOOD & SH. DINESH THAKUR,

ADDITIONAL ADVOCATES GENERAL FOR R-1 TO R-3,

SH. BAL RAM SHARMA, DEPUTY SOLICITOR

GENERAL OF INDIA FOR R-4.)

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

__________________________________________

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

the following: r ORDER

Heard. Admittedly issue involved in the present writ petition

has already been decided by Division Bench of this Court in Letters Patent

Appeal No. 259 of 2012, decided on 22.09.2022, arising out of CWP(T)

No. 11579 of 2008, titled Gian Chand and others Vs. State of H.P., decided

on 12.05.2011. 3. Accordingly, the writ petition is disposed of in terms of

the decision given by Division Bench of this Court in Letters Patent Appeal

No. 259 of 2012, titled State of H.P. and ors. Vs. Gian Chand and ors.,

decided on 22.09.2022. Consequently, impugned orders are quashed.

(Ajay Mohan Goel) Judge 2nd November, 2022 (Guleria)