Sh. Hira Lal vs Hpsebl & Anr
2025 Latest Caselaw 10571 HP

Himachal Pradesh High Court

Sh. Hira Lal vs Hpsebl & Anr on 23 December, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                  CWP No.20203 of 2025
                                           Date of Decision: 23.12.2025
    _____________________________________________________________________




                                                               .
    Sh. Hira Lal                                                .........Petitioner





                                           Versus
    HPSEBL & Anr.                                             .......Respondents





    Coram
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?
    For the Petitioner:       Mr. Sunil Dutt Gautam, Advocate.




                                      of
    For the respondents:      Mr. V.S. Kanwar, Advocate.
    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

rt Before reply, if any, from the respondents could be

received, learned counsel representing the petitioner, while inviting

attention of this Court to judgment passed by Coordinate Bench of

this Court in CWP No. 1638 of 2024 titled Mohit Sharma & Anr. Vs.

State of Himachal Pradesh & Ors., states that issue raised in the

instant proceedings already stands adjudicated by Coordinate Bench

of this Court in Mohit Sharma (supra) and as such, petitioner would

be content and satisfied in case directions are issued to the

respondents to consider and decide his representation in light of

aforesaid judgment in a time bound manner.

2. While putting in appearance on behalf of respondents, Mr.

V.S. Kanwar, Advocate, states that he is not averse to aforesaid

innocuous prayer made on behalf of the petitioner with regard to

disposal of his representation.

3. Consequently, in view of the above, this Court, without

.

going into the merits of the case, deems it fit to dispose of the present

petition with a direction to the respondents to consider and decide the

representation of the petitioner (Annexure P-6) in light of Mohit

Sharma (supra), expeditiously, preferably within a period of six weeks

of from today. Ordered accordingly. Needless to say, authority concerned,

while doing the needful in terms of instant order, shall afford an rt opportunity of being heard to the petitioner and pass speaking order

thereafter. Pending applications, if any, stand disposed of.

    December 23, 2025                                (Sandeep Sharma),


         (sunil)                                          Judge