LATA SHARMA Vs. H P STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE challenge in this Letters Patent Appeal is to the judgment and order dated 11.5.2009, passed by the learned Single Judge of this Court in CW P(T) No.4371 of 2008, (OA 1053/97) titled Miss Lata Sharma vs. The HP State vs. The Himachal Pradesh State Electricity Board and others, on the grounds taken in the memo of appeal, for short "the impugned judgment."

(2.) WE have gone through the impugned judgment and the petition filed by the petitioner.

(3.) IT appears from the record that the petitioner had invoked the jurisdiction of the Erstwhile Tribunal by filing Original Application and sought reliefs commanding the respondent -Board to reinstate and regularize her services.