Himachal Road Transport ... vs Karam Chand And Another
2021 Latest Caselaw 31 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

CWP No.1111 of 2018

Date of decision : 1st January, 2021

Himachal Road Transport Corporation ... Petitioner Versus

Karam Chand and another ...Respondents Coram:

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

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

Whether approved for reporting?1

For the Petitioners : Mr. Raman Jamalta, Advocate.

For the Respondents : Mr. Janesh Mahajan, Advocate.

PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Judge(oral)

The present petition has been filed by the Himachal

Road Transport Corporation against the respondents for setting

aside judgment dated 30.10.2017, passed by learned

Administrative Tribunal, in O.A. No.3622 of 2017, titled as Karam

Chand vs. HRTC.

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

...2...

2. Although, the relief stands granted by the State

Administrative Tribunal in the impugned judgment dated

.

30.10.2017, we hasten to clarify that even otherwise this matter is

covered by the judgment passed in CWP No.2110 of 2019, titled as

Rajinder Kumar vs. HRTC and another, decided on 22.10.2019,

wherein, after placing reliance on the judgments of Hon'ble

Supreme Court, it was held that a criminal case, when comes in

the way of regularization, in respect of an employee, it has to be

carefully scrutinized by the Head of Officer or Appointing Authority,

unless it is to be held that it is a case of a serious nature.

Given above, the present petition is dismissed, so also,

pending application(s), if any.

(L. Narayana Swamy)

Chief Justice

(Anoop Chitkara), Judge

January 1, 2021 (KS)