RANJEET SINGH Vs. HPSEBL

JUDGEMENT

(1.) Notice. Mr. Deepak Sharma, learned counsel, accepts notice on behalf of the respondents.

(2.) This writ petition has been filed for grant of following substantive relief: -

(3.) Considering all these aspects, there is no reason to take a different view from the case of Surajmani (supra). The operative portion of the judgment of Surajmani is reproduced for ready reference :