Between vs Lekh Ram Etc. Etc.(Annexure P-4). ...
2021 Latest Caselaw 4186 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                   ON THE 26th DAY OF AUGUST, 2021
                                   BEFORE




                                                                    .
            HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN,





                                      &
                 HON'BLE MR. JUSTICE SATYEN VAIDYA





                 CIVIL WRIT PETITION NO. 4852 OF 2021
Between:-
     SHRI PARAS RAM
     S/O LATE SH. PURAN CHAND,





     R/O VILLAGE KATHYAL, POST OFFICE
     KUMMI, TEHSIL BALH, DISTRICT MANDI
     (H.P.) PRESENTLY WORKING AS
     CONDUCTOR, OFFICE OF THE REGIONAL
     MANAGER, HIMACHAL ROAD TRANSPORT
     CORPORATION, SUNDERNAGAR,

     DISTRICT MANDI (H.P.)

                                                                 ....PETITIONER

(BY SH. RAKESH KUMAR DOGRA, ADVOCATE)
      AND



      HIMACHAL ROAD TRANSPORT CORPORATION,
      THROUGH ITS MANAGING DIRECTOR,
      SHIMLA- 171003 (H.P.)




                                                                ..RESPONDENT





(MRS. SHUBH MAHAJAN, ADVOCATE)
____________________________________________________________________________





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

Tarlok Singh Chauhan, passed the following:

                                  ORDER

Notice. Mrs. Shubh Mahajan, learned counsel appears and waives

service of notice on behalf of the respondent.

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, if

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

same and similar benefits, including consequential 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 1st November, 2021.

                                                   ( Tarlok Singh Chauhan )
                                                             Judge



August 26, 2021                                           ( Satyen Vaidya )
     (naveen)                                                   Judge