REGENT COMPUTRONICS PVT. LTD.

INDER SINGH Appellant

V/S

H.P. STATE ELECTRICITY BOARD Respondents

Referred Judgements :-

MR. INDERJIT KUMAR DHIR V/S. STATE OF H.P. AND OTHERS,DECIDED ON 17TH SEPTEMBER [REFERRED TO]
SHRI SATIJA RAJESH N. V/S. STATE OF HIMACHAL PRADESH AND OTHERS [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHAILAL BHAI:BHIKABHAI:CHHAGANBHAI:GOVINDBHAI:RATILAL:BHIKABHAI:SHIVABHAI:RAICHANDBHAI:HAZARILAL:MAGANBHAI:SANABHAI:MANSUKHLAL:KASTURCHAND:VENIBHAI:KALIDAS:CHHOTABHAI DEAD AFTER HIM DHAI BEN:AMARCHAND:BHAILAL BHAI:KHODABHAI A [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
S VS. TIMUDU ORAM [REFERRED TO]
NADIA DISTT PRIMARY SCHOOL COUNCIL VS. SRISTIDHAR BISWAS [REFERRED TO]
GHULAM RASOOL LONE VS. STATE OF J AND K [REFERRED TO]
SRINIVASA BHAT VS. A SARVOTHAMA KINI [REFERRED TO]
BHAKRA BEAS MANAGEMENT BOARD VS. KRISHAN KUMAR VIJ [REFERRED TO]
DELHI ADMINISTRATION VS. KAUSHILYA THAKUR [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
STATE OF UTTAR PRADESH VS. ARVIND KUMAR SRIVASTAVA [REFERRED TO]

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dated 22.11.2010, made by the learned single Judge of this Court in CWP(T) No. 5668 of 2008 (OA No. 87/1999) : (2011 Lab. IC (NOC) 303 (HP)) titled Sh. Inder Singh Guleria v/s. H.P.S.E. B. & Anr., whereby the writ petition came to be dismissed for short "the impugned judgment", on the grounds taken in the memo of appeal. It appears that the appellant was an employee of the respondent -Board, reached the age of superannuation on 31.10.1996. He invoked the jurisdiction of the H.P. State Administrative Tribunal in the year 1999, by the medium of Original Application No. 87 of 1999 with the following prayers:

(2.) The respondents resisted the Original Application on the grounds taken in the reply.

(3.) The said Original Application, on the abolition of the H.P. State Administrative Tribunal, was transferred to this Court and came to be registered as CWP (T) No. 5668 of 2008.

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INDER SINGH Vs. H.P. STATE ELECTRICITY BOARD

Referred Judgements :-

JUDGEMENT

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