_____________________________________________________________________ vs Himachal Pradesh State Electricity ...
2025 Latest Caselaw 1254 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs Himachal Pradesh State Electricity ... on 5 June, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No.9341 of 2025
                                         Date of Decision: 5.6.2025
_____________________________________________________________________
Sh. Ravi Singh
                                                  .........Petitioner
                                  Versus
Himachal Pradesh State Electricity Board Ltd. and Anr.
                                                .......Respondents

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

For the Petitioners:      Mr. A.K. Gupta and Ms. Babita Chauhan,
                          Advocates.

For the respondents:      Mr. Virender Singh, Advocate.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)

Learned counsel for the petitioner states that his client

would be content and satisfied in case direction is issued to the

respondents to consider and decide case of the petitioner in light of

judgment dated 16.4.2025, rendered by Hon'ble Apex Court in Special

leave to Appeal (C) Nos. 10719-10720 of 2025, titled as "The

Himachal Pradesh State Electricity Board Ltd. and Anr. v. Nanak

Chand and Ors. (alongwith connected matters)" Learned counsel

for the respondents is not averse to the aforesaid innocuous prayer

made by the petitioner.

2. Having perused aforesaid judgment sought to be relied

upon vis-à-vis issue raised in the petition at hand, this Court finds

that issue raised in the instant petition already stands adjudicated in

the aforesaid judgment rendered by Hon'ble Apex Court and as such,

no prejudice would be caused to either of the parties in case

respondents are directed to consider and decide case of the petitioner

in light of the aforesaid judgment.

3. Consequently, in view of the above, present petition is

disposed of with direction to the respondents to consider and decide

case of the petitioner in light of Nanak Chand (supra), expeditiously,

preferably, within four weeks. In case, petitioner is found to be

similarly situate to the petitioner in the aforesaid judgment, he would

be extended similar benefits. Needless to say, authority concerned

while doing the needful in terms of the instant order shall afford an

opportunity of hearing to the petitioner and pass speaking order

thereupon. All pending applications stand disposed of.

June 5, 2025                                   (Sandeep Sharma),
     (manjit)                                          Judge