LAWS(HPH)-2021-12-16

NAVEEN KUMAR NADDA Vs. STATE OF HIMACHAL PRADESH

Decided On December 01, 2021
Naveen Kumar Nadda Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The instant petition has been filed by the petitioner for the grant of following substantive reliefs:

(2.) Perusal of the petition would go to show that save and except for individual hardship, no other grounds have been taken by the petitioner for claiming the aforesaid reliefs. Moreover, it is settled that as regards individual hardship, same has to be considered by the employer. Reference in this regard can conveniently be made to a judgment of the Hon'ble Supreme Court in Rajendra Roy vs. Union of India & another, (1993) 1 SCC 148, wherein it was observed as under:

(3.) In the given facts and circumstances and without going into the merits of the case, we deem it proper to dispose of the petition by directing the respondents to consider the pending representation (Annexure P-5) sympathetically within a period of three weeks from today.