_____________________________________________________________________ vs Himachal Pradesh State Electricity ...
2025 Latest Caselaw 2297 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs Himachal Pradesh State Electricity ... on 21 July, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                   CWP No.7673 of 2024




                                                                 .
                                             Date of Decision: 21.7.2025





    _____________________________________________________________________
    Bhupinder Pal
                                                      .........Petitioner





                                      Versus
    Himachal Pradesh State Electricity Board Ltd. and Anr.
                                                    .......Respondents

    Coram





    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? Yes.

    For the Petitioner:       Mr. Munish Datwalia, Advocate.

    For the Respondents: Mr. Anil Kumar, Advocate.

    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

While placing on record communication dated 8.1.2025,

issued under the signature of Executive Director (Pers.), Himachal

Pradesh State Electricity Board Ltd., Vidyut Bhawan, Shimla, Mr. Anil

Kumar, learned counsel for the respondents, states that case of the

petitioner has been considered in light of judgment dated 9.5.2022

passed by this Court in CWP No. 6443 of 2021, titled Babu Ram v.

State of Himachal Pradesh and connected matters and taking note of

the same, competent authority has decided to grant benefits of

approved military services in the pay fixation to all the Ex-Servicemen,

who have been appointed before the amendment made by the

Government of Himachal Pradesh in Rule-5(1) of the Demobilized

Armed Forces Personnel (Reservation of Vacancies in Himachal

Pradesh State Non-Technical Services) Rules, 1972, vide notification

.

dated 29.1.2018.

2. Consequently, in view of the above, nothing remains to be

adjudicated in the instant petition and as such, same is disposed of as

having rendered infructuous.

    July 21, 2025                                     (Sandeep Sharma),





         (manjit)                                            Judge