LAGAN DASS Vs. H.P.STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) AS short question is involved, appeal is taken up for final disposal forthwith by consent.

(3.) THE argument proceeds that the Court, having accepted the grievance of the appellant that the junior persons to the appellant have been reappointed and allowed to work while the claim of the appellant was ignored by the Authority, it should have issued directions to the respondent-Authority to appoint the appellant by giving notional benefit in anterior time or at least simultaneously alongwith his juniors. However, there could be no direction of appointing the appellant on fresh terms only, as is noted in paragraph 7 of the impugned decision.