Smt. Narkali vs Hrtc And Others
2021 Latest Caselaw 1246 HP

THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No. 449 of 2021
                                              Decided on: 24.02.2021




                                                                          .

       Smt. Narkali                                                  .......Petitioner

                                            Versus





       HRTC and others                                          ......Respondents


       Coram





       The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
       The Hon'ble Mr. Justice Ravi Malimath, Judge.
       Whether approved for reporting?1
       For the petitioner:
                            r              Mr. Sanjeev Kumar, Advocate.

       For the respondents:                Mr. Vikas Rajput, Advocate.
       L. Narayana Swamy, Chief Justice. (Oral)

Learned counsel for both the parties, submit that the

case of the petitioner is squarely covered by the judgment rendered

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

2019 (Arising out of SLP (C) Nos.16158-16165/2016), titled

Himachal Road Transport Corporation versus Lekh Ram and

others and pray that the instant writ petition may be disposed of in

terms of the aforesaid judgment.

2. In view of the above submissions, we deem it proper to

dispose of the present writ petition with a direction to the petitioner

to make detailed representation to the respondent-competent

authority, highlighting the aforesaid judgment rendered by Hon'ble

Supreme Court, within a period of one week from today. On making

such representation by the petitioner, the respondent-competent

Whether the reporters of Local Papers may be allowed to see the judgment? Yes.

authority is directed to consider the same in light of the aforesaid

judgment of Hon'ble Supreme Court and take a conscious decision

.

in the matter within two months thereafter.

3. Pending miscellaneous application(s), if any, shall also

stand disposed of.

                                               ( L. Narayana Swamy )
                                                     Chief Justice





    February 24, 2021                              ( Ravi Malimath )
         (naveen)                                        Judge