HP STATE ELECTRICITY BOARD LTD Vs. BHUPINDER SINGH

JUDGEMENT

(1.) Cmp(M) No.331/2019

(2.) Instant Review Petition under Order 47, Rule 1 of the Code of Civil Procedure has been filed by the review petitionersH.P. State Electricity Board (for short 'Electricity Board') seeking therein review of judgment dated 29.06.2017, passed by this Court in LPA No.515 of 2011, whereby LPA having been filed by the Electricity Board laying therein challenge to judgment dated 24.06.2011, passed by learned Single Judge in CWP(T) No.14671/2008, came to be dismissed.

(3.) In nutshell, case of the Electricity Board, as emerges from the pleadings, is that since the respondent-petitioner (hereinafter referred to as the 'petitioner') came to be appointed on compassionate ground in the year 2006, he was entitled for appointment on daily wage basis as per policy in vogue.