H.P.STATE ELECTRICITY BOARD Vs. PAWAN KUMAR

JUDGEMENT

(1.) THE petition has been filed on the following prayer: It is, therefore, most humbly and respectfully prayed that this Civil Writ Petition may kindly be allowed and the impugned award dated 18.5.2010 passed by Respondent No. 2 in Ref. No. 79 of 2005 (Annexure P -4) may kindly be quashed and set aside, in the interest of justice and fair play.

(2.) THERE is no reply as yet. However, with the consent of the parties the petition is taken up for final disposal.

(3.) IN view of the above, the petition is disposed of in terms of judgment dated 23.12.2010, referred to here -in -above in CWP No. 6337 of 2010 and the batch matters.