PRAKASH CHAND Vs. HP STATE ELECTRICITY BOARD LTD

JUDGEMENT

(1.) HEARD counsel for the parties. Rule. Rule made returnable forthwith, by consent. Counsel for the respondents waives notice. As short question is involved, the petition is taken up for final disposal forthwith, by consent.

(2.) THIS petition can be disposed of by re-iterating the direction given by the Division Bench of this Court in Bilu Ram vs. State of HP and others, CWP No. 9440 of 2012, and connected cases decided on 20th December, 2012. The operative order in the said judgment reads thus: