Between vs Lekh Ram Etc. Etc.(Annexure P-4). ...
2021 Latest Caselaw 3865 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                   ON THE 12th DAY OF AUGUST, 2021
                                  BEFORE




                                                                    .
            HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN,





                                      &
                 HON'BLE MR. JUSTICE SATYEN VAIDYA





                 CIVIL WRIT PETITION NO. 2660 OF 2021
Between:-
     SMT. RAMESHWARI
     WIFE OF LATE SH. KESAV RAM,





     RESIDENT OF VILLAGE BHIJANU, POST OFFICE
     NANDPUR, TEHSIL JUBBAL,
     DISTRICT SHIMLA, H.P. PRESENTLY WORKING
     AS PEON WITH REGIONAL MANAGER HRTC,
     ROHROO, DISTRICT SHIMLA, H.P.
                                                                 ....PETITIONER


(BY SH. MANOHAR LAL SHARMA, ADVOCATE)
                                    AND

1.    HIMACHAL ROAD TRANSPORT CORPORATION,


      SHIMLA-3 THROUGH ITS
      MANAGING DIRECTOR.

2.    THE DEPUTY DIVISIONAL MANAGER,




      HRTC, ROHROO, SHIMLA, H.P.
                                                              ..RESPONDENTS





(MR. VIKAS RAJPUT, ADVOCATE)
____________________________________________________________________________

      This petition coming on for orders this day, Hon'ble Mr. Justice





Tarlok Singh Chauhan, passed the following:

                                  ORDER

Notice. Mr. Vikas Rajput, learned counsel appears and waives service

of notice on behalf of the respondents.

2. Learned counsel for the petitioner states that the issue in question is

squarely covered by the judgment rendered by the Hon'ble Apex Court in

Civil Appeal Nos. 1557-1564 of 2019 titled as Himachal Road

Transport Corporation vs. Lekh Ram etc. etc.(Annexure P-4). This matter

is required to be seen and gone into by the respondents.

.

3. Therefore, without going into the merits of the case, we deem it

proper to dispose of this writ petition by directing the respondents to consider

and decide the case of the petitioner in the light of the aforesaid decision as

the husband of the petitioner was serving with the respondent-Corporation, if

the case of the petitioner is covered by the aforesaid judgment, then the

same and similar benefits as extended in Civil Appeal Nos. 1557-1564 of

2019, be also extended to the petitioner herein. This entire exercise shall be

completed within eight weeks. Pending application(s), if any, shall also stand

disposed of.

For compliance, list on 7th October, 2021.

                                                    ( Tarlok Singh Chauhan )


                                                              Judge


August 12, 2021                                          ( Satyen Vaidya )




     (naveen)                                                  Judge