Labh Singh & Another vs Bhakra Beas Management Board Through ...
2024 Latest Caselaw 7986 P&H

Punjab-Haryana High Court

Labh Singh & Another vs Bhakra Beas Management Board Through ... on 16 April, 2024

                                                                                   2024:PHHC:050730


              107+222
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

              1.                                               CWP-3339-2018 (O&M)
                                                               Date of Decision: 16.04.2024

              LABH SINGH & ANR                                                    ...Petitioners
                                   Versus
              BHAKRA BEAS MANAGEMENT BOARD THROUGH ITS CHAIRMAN
              & ORS                               ...Respondents

              2.                                                     CWP-2622-2021

              LABH SINGH & ANR                                                        ...Petitioners
                                                            Versus

              BHAKRA BEAS MANAGEMENT BOARD & ORS                                      ...Respondents

              CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
              Present:-                Mr. Kanwal Goyal, Advocate and
                                       Ms. Shikha Dahiya, Advocate
                                       for the petitioners.

                                       Mr. Sachin Mittal, Advocate with
                                       Mr. Parth Sharma, Advocate
                                       for the respondents.
                                              *****

              JAGMOHAN BANSAL, J. (Oral)

1. By this common order CWP-3339-2018 and CWP-2622-2021

are disposed of since issues involved in the captioned petitions and prayers

sought are inter-connected. With the consent of parties and for the sake of

brevity, facts are borrowed from CWP-3339-2018.

2. The petitioners through instant petition under Article 226/227

of Constitution of India are seeking setting aside of order dated 10.01.2018

whereby they have been repatriated to their parent department i.e. Rajasthan

Rajya Vidyut Prasaran Nigam Limited (respondent No.5).

authenticity of this order/judgment.

3. Petitioner No.1 during the pendency of present petition has

passed away.

4. Petitioner No.2 during the pendency of petition has been further

promoted from the post of technical helper to Lineman-II. The promotion

was made by Parent Department which has been accepted by respondent-

Bhakra Beas Management Board. He is continuing with the respondent on

the higher post i.e. Lineman-II.

5. Mr. Sachin Mittal, Advocate on being confronted with

aforesaid fact expressed his inability to controvert the same.

6. The petitioner No.1 who is father of petitioner No.2 has passed

away and petitioner No.2 uninterruptedly is working with Bhakra Beas

Management Board. He has been further promoted and he is working on the

promoted post.

7. Without commenting upon merits of the case, both the petitions

with the consent of parties are hereby disposed of with a direction to

respondent-Bhakra Beas Management Board to release dues of petitioner

No.2, if any. The respondent shall be at liberty to pass fresh order with

respect to his repatriation, if at any subsequent stage, need arises.

8. In view of the above, the petitions stand disposed of.

9. Pending misc. application(s), if any, shall also stand disposed

of.

                                                                       (JAGMOHAN BANSAL)
              16.04.2024                                                    JUDGE
              himanshu

                                       Whether speaking/reasoned              Yes/No

                                       Whether reportable                     Yes/No







authenticity of this order/judgment.