SH. JAGDISH CHAND, S/O SH. BHAG CHAND, V.P.O. KHILLIAN, TEHSIL NALAGARH, DISTT. SOLAN, H.P Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD (THROUGH ITS SECRETARY), SHIMLA-4, CHIEF ENGINEER OPERATION SOUTH, HPSEB, SHIMLA-4

JUDGEMENT

(1.) PETITIONERS have prayed for the following reliefs: -

(2.) THESE writ petitions are also disposed of in terms of the directions as above, with a further direction to do the needful in the case of the petitioner(s) within three months from the date of copy of the judgment alongwith a copy of the writ petition by the petitioner concerned.

(3.) THE fact that the judgment dated 5.3.2011 in Rajesh Kumar (supra) has been implemented, is not in dispute, though SLP arising out of the said proceedings is pending, in which also there is no stay against implementation of the said judgment. Consequently, the present petitions are being disposed of in terms of earlier decision of this Court. The directions issued in Rajesh Kumar (supra) shall mutatis mutandi apply to the cases of the instant petitioners also. This however shall be subject to the result of the S.L.P. filed by the State. All consequential action be taken within a period of three months from the date of production of certified copy of the order. The pending application(s), if any, are also disposed of.