Between vs Lekh
2021 Latest Caselaw 4085 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                   ON THE 24th DAY OF AUGUST 2021

                                 BEFORE




                                                            .

                HON'BLE MR. JUSTICE RAVI MALIMATH,

                         ACTING CHIEF JUSTICE





                                     &
             HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

                 CIVIL WRIT PETITION No. 4737 of 2021





    Between:-
    RAJ KUMAR
    S/O LATE SH. KARAM CHAND,

    R/O H.NO. 206, KURARI MOHALLA,

    P.O. AND TEHSIL KALKA,
    DISTT. PANCHKULLA, HARYANA
                                                            ......PETITIONER
    (BY SH. H.R. BHARDWAJ, ADVOCATE)



    AND

    HRTC THROUGH ITS MANAGING




    DIRECTOR, SHIMLA-1
                                                         ......RESPONDENT





    (BY SH. VIRBAHADUR VERMA, ADVOCATE)

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





    Ravi Malimath, passed the following:

                                 ORDER

Notice. Mr. Virbahadur Verma, learned Standing Counsel,

takes notice on behalf of the respondent.

2. Learned counsel for the petitioner states that the issue raised

in the instant petition is squarely covered by the judgment rendered

by the Hon'ble Supreme Court in Civil Appeal Nos.1557-1564 of

.

2019, titled as Himachal Road Transport Corporation versus Lekh

Ram Etc. Etc., decided on February 08, 2019 (Annexure P-2). This

is a matter to be considered and decided by the employer.

3. In view of the nature of the order we propose to pass, there is

no need to call upon the respondent to file the reply.

4. Accordingly, without going into the merit of the case, the

petition is disposed off, with a direction to the respondent to consider

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

judgment. In case, the same is found to be covered with the

aforesaid judgment, then the same and similar benefits be extended

to the petitioner, within a period of six weeks from today.

( Ravi Malimath ) Acting Chief Justice

( Jyotsna Rewal Dua ) Judge August 24, 2021 Bhardwaj/Mukesh