Himachal Pradesh High Court
Nitin Kumar Minhas vs Hpsebl. & Ors on 9 August, 2023
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.7053 of 2022 and
connected matters
Decided on: 9th August, 2023
.
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1. CWP No. 7053 of 2022
Nitin Kumar Minhas ....Petitioner
Versus
HPSEBL. & Ors. ...Respondents
_________________________________________________________________
2. CWP No. 7289 of 2022
Sheetal Sood
r to
Versus
CH Sarwan Kumar Himachal Pradesh Krishi
....Petitioner
Vishvavidyala ...Respondent
_________________________________________________________________
3. CWP No. 7961 of 2022
Abhinayak Kaundal ....Petitioner
Versus
State Bank of Indi. & Ors.
...Respondents
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4. CWP No. 8002 of 2022
Shrawan Kumar ....Petitioner
Versus
HRTC & Anr. ...Respondents
_________________________________________________________________
5. CWP No. 8209 of 2022
Amar Singh ....Petitioner
Versus
.
State of H.P. & Ors.
...Respondents
_________________________________________________________________
6. CWP No. 9058 of 2022
Asha Kumari ....Petitioner
Versus
State of H.P. & Ors.
...Respondents
_________________________________________________________________
7. CWP No. 9075 of 2022
Rajesh Kumar ....Petitioner
Versus
State of H.P. & Ors.
...Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua,
1 Whether approved for reporting?
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For the petitioner(s): Mr. Romesh Verma, Sr. Advocate
with Mr. Hitesh Thakur, Advocate,
Mr. Jai Devi, Thakur, Mr.
A.K.Gupta, Advocate, Mr.Vinod
Thakur, Advocate, Ms. Ajnali Soni
Verma, Advocate, Mr.Maan Singh,
Advocate and Mr. Naresh K.
Sharma, Advocate, for the respective
petitioner(s), in the respective
petitions.
Whether reporters of Local Papers may be allowed to see the judgment?
For the respondents: Mr. Anup Rattan, Advocate General
with Mr. Y.P.S.Dhaulta, Additional
Advocate General and Ms. Seema
Sharma, Mr. Sumit Sharma, Deputy
Advocates General and Mr. Rajat
.
Chauhan, Law Officer, for the
respondents-State.
Mr. Anil Kumar, Advocate, Mr. Ajeet
Singh Saklani, Mr. Arvind Sharma,
Advocate and Mr. Naresh K. Sharma,
Advocate, for the respective
respondents in the respective
petitions.
Jyotsna Rewal Dua, Judge
Heard.
2. In all these writ petitions, prayers have been made
for employment on compassionate grounds. It is not disputed
that the respective cases of the petitioners, seeking
employment on compassionate grounds are as yet pending
consideration before the employer. No orders, either rejecting
or allowing the cases of the petitioners for compassionate
employment, have been passed.
3. These writ petitions are, therefore, disposed of
with a direction to the respondents/employer/competent
authority to decide the respective cases of the petitioners in
these petitions, in accordance with law and applicable policy
within a period of six weeks from today. Copy of the order so
passed be communicated to the petitioners.
The pending miscellaneous application(s), if any,
.
also stand disposed of.
Jyotsna Rewal Dua
Judge
August 9, 2023
R.Atal
