H.P. STATE ELECTRICITY BOARD Vs. HEM RAJ

JUDGEMENT

(1.) H. P. State Electricity Board is in appeal against a common judgment dated 06. 03. 2014, passed by learned Single Judge in CWP No. 3546 of 2010 and connected CWPs No. 3622, 4102 & 4106 of 2010, whereby these writ petitions were allowed. Since all the LPAs involve similar questions of law and facts, therefore, the same are being taken up together for disposal. Parties hereinafter are being referred to as they were before learned Single Judge.

(2.) For convenience, facts of CWP No. 3622 of 2010, resulting into LPA No. 89 of 2015, may be noticed hereinunder:- Facts:

(3.) Feeling aggrieved against the judgment passed by learned Single Judge, the appellant-Board has preferred the instant LPAs. We have heard Mr. Tara Singh Chauhan, learned counsel for the appellant-Board and Mr. Sanjeev Bhushan, learned senior counsel for the respondents and also gone through the record. Observations: Regularization from the date of out of turn-adhoc promotion: