Om Prakash Sharma vs Hpseb Ltd
2023 Latest Caselaw 17209 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 8108 of 2023
                                   Date of decision : 30.10.2023.




                                                                        .

    Om Prakash Sharma                                                 ...Petitioner.
                                   Versus





    HPSEB Ltd.                                                        ...Respondent.

    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1
    For the petitioner

    For the respondent
                      r            :

                                   :
                                       to  Mr. Mandeep Chandel, Advocate.

                                           Mr. Anil Kumar, Advocate.

    Satyen Vaidya, Judge (Oral):

Notice. Mr. Anil Kumar, Advocate accepts notice on

behalf of the respondent.

2. Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by the judgment

passed by the Division Bench of this Court in CWP No. 2108 of

2023, titled as, Bhagat Ram vs. Himachal Road Transport

Corporation and others, on 31.5.2023. He further submits that

petitioner shall be content in case the respondent is directed to

consider the case of the petitioner in a time bound manner in

light of judgment ibid.

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

3. Accordingly, the petition is disposed of without

making any comments on the merits of the case of the

.

petitioner. It is directed that respondent shall consider the case

of the petitioner in light of judgment passed by the Division

Bench of this Court in CWP No. 2108 of 2023, within eight

weeks from today and will decide the same by passing a

speaking order. In case, the petitioner is found similarly

situated as petitioner in CWP No. 2108 of 2023, he will also be

granted the same benefits as granted to petitioner in above

referred case. Pending miscellaneous application, if any, also

stand disposed of.

                                                 (Satyen Vaidya)
    31st   October, 2023                             Judge




           (tarun)