Anoopa Devi vs H.R.T.C
2021 Latest Caselaw 32 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No 6424 of 2020 with CWP Nos.6429, 6430 & 6454 of 2020.

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Date of Decision : 1 st January, 2021 .

1. CWP No. 6424 of 2020.

Anoopa Devi .......Petitioner.

                                   Versus
H.R.T.C.                                                     ......Respondent.
2.         CWP No. 6429 of 2020.





Kapil Rana & Others                                          ......Petitioners

                                   Versus

HRTC                                                         .....Respondent.


3.         CWP No. 6430 of 2020

Mahender Singh & Others                                      ......Petitioners

                                   Versus



HRTC                                                         .....Respondent

4.         CWP No. 6454 of 2020




Satish Kumar                                                 ......Petitioner





                                   Versus

HRTC                                                         .....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. Peeyush Verma & Mr. H.R. Bhardwaj, Advocates.

For the respondent(s) : Mrs. Shubh Mahajan, Advocate

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

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

Anoop Chitkara, Judge (oral).

Learned counsel for both the parties, submit that the cases of

.

the petitioners are 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 petitions 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 petitions with a direction to the petitioners to make detailed

representation(s), 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(s) by the petitioners,

the respondent-competent 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 three months thereafter.

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

disposed of.

(L. Narayana Swamy)

Chief Justice.

(Anoop Chitkara) Judge 1 st January , 2021 ( ps )