SHANTI SWARUP BALI Vs. HPSEB AND ANOTHER

JUDGEMENT

(1.) BY means of the present petition, the petitioner sought the following reliefs:

(2.) THE petitioner informed the Chairman of the respondent -Board in writing to implement the judgment/order passed by this Court. The perusal of the record reveals that the matter was never taken up by the Disciplinary Authority as directed but however, the respondent Board took up the appeal, which was non -existent in view of the judgment/order (Annexure A6) passed by this Court and vide order dated 19.1.2011 (Annexure P7) reproduced the entire facts and rejected the appeal which is wrong and illegal.

(3.) THE petition stands disposed of with the above directions, so also the pending application(s), if any.