ARVIND SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) After having heard learned Counsel for the parties, facts which emerge from the record are, and on which they were not at variance by and large are as under:

(2.) Selection Committee constituted under Section 18 of the Act that was headed by Shri Justice Mahajan (Retd.), prepared a panel of two names as per provisions of the Act. Respondent No. 3 figured at Sr. No. 1, whereas the other person was at Sr. No. 2.

(3.) After receipt of recommendations from the Selection Committee, Respondent No. 1 made an offer vide Annexure R-2/E on 30.12.2000 to the Respondent No. 3. Alongwith this offer, terms and conditions. of his appointment as one Member H.P. State Electricity Regulatory Commission (HPSERC) were also attached. This offer made by Respondent No. 1 was accepted by Respondent No. 3 vide his communication Annexure R-2/F. For ready reference, contents of this Annexure are extracted herein below: <FRM>JUDGEMENT_115_TLHPH0_2003.html</FRM>