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Judgment
Sandeep Sharma, J
Learned counsel representing the petitioner on instructions states that the petitioner would be content and satisfied in case respondents are directed
to consider the case of the petitioner in terms of judgment dated 10.9.2014, passed by Division Bench of this Court in CWP No.179 of 2014, titled as
Beg Dass and others versus HPSEB Limited and another within stipulated time.
Mr. T.S.Chauhan, learned counsel representing the respondents is not averse to aforesaid innocuous prayer made on behalf of the petitioner and as
such, there appears to be no impediment in accepting the prayer made on behalf of the petitioner. Otherwise also, this Court finds from the record that
judgment rendered in Beg Dass case supra has attained finality on account of dismissal of SLP filed by the respondents in Hon’ble Apex Court.
Consequently, in view of the above, the present petition is disposed of with a direction to the respondents to consider and decide the case of the
petitioner in terms of aforesaid judgment dated 10.9.2014 rendered by Division Bench of this Court in Beg Dass case supra within a period of four
weeks and in case petitioner is found to be similarly situate, consequential benefits may be released expeditiously. Needless to say, authority
concerned while doing the needful would not only afford an opportunity of being heard to the petitioner, rather would also pass speaking order. Liberty
is reserved to the petitioner to file appropriate proceedings in appropriate Court of law, if he still remains aggrieved. Pending application(s), if any, also
stands disposed of.