MAHENDER SINGH MAKTA Vs. MANAGING DIRECTOR PERSONNEL, HPSEBL

JUDGEMENT

(1.) HEARD counsel for the parties. Rule.

(2.) RULE made returnable forthwith by consent. Counsel for the respondentsBoard waives notice. Taken up for final disposal by consent.

(3.) TH August, 2010, in HPSEB and others versus Sumitra Devi. Counsel for the respondents, in all fairness, accepts that the said decision has attained finality.