Chaman Lal vs H.R.T.C
2021 Latest Caselaw 181 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No 6301 of 2020.

Date of Decision : 5 th January, 2021 .

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Chaman Lal                                                      .......Petitioner.

                                     Versus





H.R.T.C.                                                        ......Respondent.

Coram:

The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice The Hon'ble Mr. Justice Anoop Chitkara, Judge.

Whether approved for reporting?1 No. For the petitioner(s) : Mr. Sanjeev Kumar Motta, Advocate. For the respondent(s) : Mr. Vikas Rajput, Advocate

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Judge (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 authority is directed to consider the same in light of

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

the aforesaid judgment of Hon'ble Supreme Court and take a conscious

decision in the matter within two months thereafter.

.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

(L. Narayana Swamy) Chief Justice.

(Anoop Chitkara)

Judge 5 th January , 2021 ( ps )