In Hpseb Ltd. Killer vs Resident Commissioner
2022 Latest Caselaw 9120 HP

THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

ON THE 7th DAY OF NOVEMBER, 2022

BEFORE HON'BLE MR. JUSTICE SANDEEP SHARMA

EXECUTION PETITION NO. 89 of 2022 Between:

GURBACHAN SINGH, S/O SH. SRI RAM, VILLAGE PHINDRO, P.O. SACH

(PANGI), TEHSIL PANGI, DISTRICT CHAMBA, H.P. AT THE TIME OF FILING WORKING AS CHOWKIDAR ON DAILY WAGER CHOWKIDAR IN MHEP SACH (PANGI) DISTRICT CHAMBA,

H.P., PRESENTLY WORKING AS PEON

IN HPSEB LTD. KILLER, TEHSIL PANGI, DISTRICT CHAMBA, H.P.

....PETITIONER

(MR. VIKAS RAJPUT, ADVOCATE)

AND

1. RESIDENT COMMISSIONER, PANGI

AT KILLAR, DISTRICT CHAMBA, H.P.

2. CHIEF EXECUTIVE OFFICER,

HIMURJA, URJA BHAWAN, KASUMPTI, SHIMLA-9.

3. DIRECTOR HIMURJA, URJA BHAWAN, KASUMPTI, SHIMLA-9,

4. PROJECT DIRECTOR-CUM-DY-CEO,

.

HIMURJA, URJA BHAWAN,

KASUMPTI, SHIMLA-9.

....RESPONDENTS (MR. SUDHIR BHATNAGAR,, ADDITIONAL ADVOCATE GENERAL, FOR THE STATE)

(MS. KAMLESH SHANDIL, ADVOCATE, FOR R-2 TO R-4).

Whether approved for reporting?.

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

                         r                  ORDER
                 Pursuant    to     order   dated   15.10.2022,     respondent        NO.2-CEO

    Himurja,   has come present.        While placing on record communication dated

7.11.2022, issued under the signature of Chief Executive Officer, Himurja, Urja-

Bhawan Kasumpti, Shimla, Ms. Kamlesh Shandil, Advocate, states that judgment

sought to be executed in the instant proceedings stands duly complied with

subject to the outcome of the LPA.

2. Perusal of aforesaid communication, which is taken on record,

reveals that department has regularized the services of the petitioner as

Chowkidar in the pay scale of the State government applicable to the post

retrospectively on supernumerary basis w.e.f. 1.3.2012 on completion of eight

years of daily wages services as Chowkidar w.e.f. February, 2004 to 2012, subject

to final outcome of LPA No. 176 of 2022 which is pending adjudication before the

Division Bench of this Court.

3. Having taken note of the aforesaid compliance, nothing remains to

.

be adjudicated in the instant proceedings and accordingly, same are closed,

reserving liberty to the petitioner to file appropriate proceedings before the

appropriate court of law qua the surviving grievance, if any.

    7th November, 2022                                        (Sandeep Sharma),
         (manjit)                                                  Judge


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