Himachal Pradesh High Court
Vinod Singha vs Roshan Lal on 11 October, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 11th DAY OF OCTOBER, 2022
.
BEFORE
HON'BLE MR. JUSTICE A.A. SAYED,
CHIEF JUSTICE
&
HON'BLE MS. JUSTICE JYOTSNA REWAL DUA
1.
LPA No.64 of 2022
LETTERS PATENT APPEAL Nos.64 & 65 OF 2022
Between:-
1. VINOD SINGHA, S/O SH. DIWAN
CHAND SINGHA (RETIRED
DEPUTY MANAGER (P&A), HP
POWER CORPORATION LTD),
AGED ABOUT 59 YEARS, R/O
VILLAGE MANGSU, PO
THANEDHAR, SUB-TEHSIL
KOTGARH, TEHSIL
KUMARSAIN, DISTRICT SHIMLA
(H.P.).
2. RAJESH MAMGAIN, S/O LATE
SH. G.D. MAMGAIN DEPUTY
MANAGER (P&A), HP POWER
CORPORATION LTD., AGED
ABOUT 56 YEARS, R/O
PUSHAP VILLA, RAM NAGAR,
SHIMLA-4, (H.P.)
.....APPELLANTS
(BY MR. DILIP SHAMRA,
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2
SENIOR ADVOCATE WITH MR.
MANISH SHARMA, ADVOCATE)
AND
.
1. ROSHAN LAL S/O SH. KESHAV
RAM, R/O VILLAGE FARSH, PO
NAGWAIN, SUB TEHSIL AUT,
DISTRICT MANDI, HP.
2. POWER CORPORATION LTD.,
HIM FED BHAWAN, PANJARI,
(BELOW OLD MLA QUARTERS)
SHIMLA-1, (H.P.). THROUGH ITS
MANAGING DIRECTOR.
3. HIMACHAL PRADESH STATE
ELECTRICITY BOARD LIMITED
THROUGH ITS SECRETARY
(EXECUTIVE DIRECTOR
PERSONNEL), VIDYUT
BHAWAN, CHAURA MAIDAN,
SHIMLA-5.
.....RESPONDENTS
(MR. DUSHYANT DADWAL,
ADVOCATE, FOR R-1
MR. ANKUSH DASS SOOD,
SENIOR ADVOCATE WITH MR.
ISHAN KASHYAP, ADVOCATE,
FOR R-2
MR. VIKRANT THAKUR,
ADVOCATE, FOR R-3)
2. LPA No.65 OF 2022
HIMACHAL PRADESH POWER
CORPORATION LTD., HIMFED
BHAWAN, PANJRI, BELOW OLD
MLA QUARTERS, SHIMLA - 5
THROUGH ITS DIRECTOR.
.....APPELLANT
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(BY MR. ANKUSH DASS SOOD,
SENIOR ADVOCATE WITH MR.
ISHAN KASHYAP, ADVOCATE)
.
AND
1. ROSHAN LAL, S/O SHRI
KESHAV RAM, R/O VILLAGE
FARSH, P.O. NAGWAIN, SUB
TEHSIL AUT, DISTT. MANDI
2. HIMACHAL PRADESH STATE
ELECTRICITY BOARD,
THROUGH ITS SECRETARY,
(EXECUTIVE DIRECTOR-
PERSONNEL), VIDYUT
BHAWAN, CHAURA MAIDAN,
SHIMLA-5
3. SHRI VINOD SINGHA, S/O
DIWAN CHAND SINGHA,
VILLAGE MANGSU, P.O.
THANADHAR, TEHSIL
KUMARSAIN, DISTRICT SHIMLA
(H.P.)
4. RAJESH MAMGAIN, S/O G.D.
MAMGAIN, DEPUTY MANAGER
(P&A), H.P. POWER
CORPORATION LTD., HIM FED
BHAWAN, PANJRI, BELOW OLD
MLA QUARTERS, SHIMLA -5
.....RESPONDENTS
(MR. DUSHYANT DADWAL,
ADVOCATE, FOR R-1
MR. VIKRANT THAKUR,
ADVOCATE, FOR R-2
MR. DILIP SHAMRA,
SENIOR ADVOCATE WITH MR.
MANISH SHARMA, ADVOCATE,
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for R-3 and R-4)
_____________________________________________________
These appeals coming on for orders this day, Hon'ble
.
Mr. Justice A.A. Sayed, passed the following:
JUDGMENT
The statement of Mr. Ankush Dass Sood, learned
Senior Counsel appearing for the appellant in LPA No.65 of 2022
that the petitioner would be appointed as Personnel Officer (E-II)
within two weeks from today, is taken on record.
2. In view of the above statement, Mr. Dushyant Dadwal,
learned counsel for respondent No.1, namely, Roshan Lal (original
petitioner) on instructions, withdraws the original CWP No.4729 of
2019. Accordingly, the impugned order shall now no more operate.
3. Pending application(s), if any, also to stand disposed of.
( A.A. Sayed )
Chief Justice
( Jyotsna Rewal Dua )
October 11, 2022 Judge
(vt)
