HARDEV SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) Prima facie, the issue in question is squarely covered by the judgment rendered by the Division Bench of this Court in CWP No.4654 of 2013, titled Avtar Singh Versus H.P. State Electricity Board Limited and CWP No.4708 of 2013, titled Salinder Singh Versus H.P. State Electricity Board Limited, decided on 26/11/2014 and lastly by the judgment of the learned Single Judge in a batch of petitions, lead being CWPOA No.231 of 2019, titled Amar Nath and others Vs. State of Himachal Pradesh and others, decided on 15/7/2020 (Annexure P-7).

(3.) Respondents have not filed any reply.