CourtKutchehry.com
High CourtsDivision Bench(2020) 10 SHI CK 0209

Er. Suresh Pal And Ors vs Himachal Pradesh State Electricity Board Ltd. & Anr

High Court Of Himachal Pradesh · Decided on 28 October 2020

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
CASE NUMBER
CWPOA No. 4323 Of 2020
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 223 words

Tarlok Singh Chauhan, J

1.

The instant petition has been filed for grant of following substantive reliefs:

(i) that respondents may kindly be directed to redetermine the seniority of applicants in the seniority lists of Junior Engineer (Electrical) from the year 2007 as annexure A­6 and subsequently, the seniority list of Assistant Engineer (Electrical) from the year 2009 in light of the judgment lay down by Hon'ble Apex Court in Union of India and others versus N. R. Parmar and other in the interest of law, equity and justice.

(ii) that respondents may kindly be directed to consider the representation/objection raised by the applicants to the office Memorandum vide letter No. HPSEBL (Sectt.)/GE/101­23/Vol­18/2017­40675­700, dated 19.8.2017 as annexure A­5 and amend the seniority list accordingly.

2 It is not in dispute that the judgment in N. R. Parmar's case has been subsequently overruled by the larger bench of the Hon'ble Supreme Court in K. Meghachandra Singh and ors. vs. Ningam Siro and ors., (2020) 5 SCC 689.

3 In this view of the matter, we deem it proper to dispose of the instant petition by directing the respondents to consider the case of the petitioners, in light of the aforesaid judgment, within a period of four weeks from today. Ordered accordingly. Pending application(s), if any, also stands disposed of.

For compliance, list on 25.11.2020.