Sahil vs Himachal Road Transport ...
2021 Latest Caselaw 802 HP

                                                 1




         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                    CWP No.657 of 2021
                                    Date of Decision: February 3, 2021.




                                                                            .

    Sahil
                                                                    ...Petitioner.





                                    Versus
    Himachal Road Transport Corporation and another
                                                                   ...Respondents.
    Coram:





    The Hon'ble Mr. Justice Anoop Chitkara, Judge.

    Whether approved for reporting?1 NO

    For the petitioner :     Mr. Vinay Sharma, Advocate.

    For the respondents: Mr. Vikas Rajput, Advocate.


    Anoop Chitkara, Judge (oral)

The petitioner, who is working as Piece Meal Worker with the

respondent-Corporation, has come up before this Court seeking a direction to the

respondents to convert his services on contract basis. In this regard the petitioner has

already made representations, which is still pending before the authorities concerned.

2. Learned counsel submits that the case of the petitioner is covered by

the judgment delivered by the learned Single Judge of this Court in CWPOA

No.1517 of 2019, titled Prem Singh versus Himachal Road Transport

Corporation & Another decided on 18.12.2019.

3. Notice. Mr. Vikas Rajput, Advocate, appears and accepts service of

notice on behalf of the respondents. He does not dispute the prayer being made by

learned counsel for the petitioner, at this stage.

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

4. In view of the nature of the order, this Court proposes to pass, no

response is required from the respondents.

.

5. Consequently, the petition is disposed of with a direction to the

respondents/authorities to decide the representation of the petitioner, in accordance

with law, within one month. While deciding the petitioner's representation, the

respondents/authorities shall also take into consideration the judgment delivered by

this Court in Prem Singh (supra) Liberty is reserved to the petitioner to approach

this Court again, in case he still feels aggrieved and dissatisfied with the outcome of

the representation. Pending application(s), if any, are closed.

Copy Dasti.

Anoop Chitkara, Vacation Judge.

February 3, 2021 (ks).