PARBHAT KUMAR Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Aggrieved by the order of retrenchment passed by the respondent-Board on April 6, 1990 (Annexure P.5) the petitioner had approached this Court through the present writ petition. During the pendency of the writ petition, the Board passed an order dated June 24, 1991 ordering the re-appointment of the petitioner. However, while ordering re-appointment, it was inter alia ordered that "you are required to withdraw any pending litigation against the Board on account of retrenchment referred to above." Aggrieved by the condition imposed in the order of re-appointment, the petitioner had approached this Court through C.M. No. 4492 of 1991. When the Misc. application came up for hearing before me, I had directed that the main case be listed for hearing on July 15, 1991.

(2.) Today Mr. Mittal, appearing on behalf of the respondent-Board had requested for a short adjournment. Mr. Khehar, learned counsel for the petitioner submits that by the orders dated June 24, 1991, the petitioner has to join service today. He further submits that delay in his joining as also the decision of the case can prejudice his interest.

(3.) After hearing learned counsel for the parties, it is directed that the petitioner shall be permitted to join service today without insisting on his withdrawal of the writ petition. The writ petition shall come up for hearing on July 29, 1991.