MAN SINGH Vs. STATE ELECTRICITY BOARD AND OTHERS

JUDGEMENT

(1.) The Original Application No.(D) 237 of 2000, filed by the petitioner before the erstwhile H.P. Administrative Tribunal, Shimla, transferred to this Court and registered as CWP(T) No.7220 of 2008, has been dismissed by learned Single Judge, vide judgment dated 25.11.2010. Appellant (hereinafter referred to as 'the petitioner') being aggrieved has preferred the instant appeal.

(2.) Shorn of unnecessary details, facts are:-

(3.) Contentions: