SUSHEEL KUMAR Vs. HPSEBL, VIDYUT BHAWAN

JUDGEMENT

(1.) The respondent- Board advertised 605 posts of Junior T- Mate Vide notification No. 1 of 2018 dtd. 17/7/2018. The petitioner participated in the selection process under the category of SC(UR) and was awarded 67.03 marks excluding marks for experience and non employment. Aggrieved thereby, the petitioner has filed the instant petition for the grant of following substantive relief(s):

(2.) On 6/11/2020, a formal notice of the petition was issued and the standing counsel Mr. Tara Singh Chauhan, Advocate has put in appearance on behalf of respondents- Board. The matter thereafter came up for consideration on 16/9/2021, on which date learned counsel for the respondents- Board stated that the grievance of the petitioner was being redressed, inasmuch as the entire records of the selection process were being re- assessed and looked into by a committee constituted for the said purpose and the same is likely to submit its report within a period of two weeks.

(3.) Thereafter, the case came up for consideration on 30/9/2021 and the Court was informed that the committee had submitted its report and the same was pending consideration before the Board of Directors of the respondent- Board. Later on, Code of Conduct came to be imposed on account of elections. Consequently, much progress could not be achieved even though the petitioner was in the zone of consideration.