Ajay Kumar vs & Another
2021 Latest Caselaw 344 HP

                                                                          .
        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA





                                            CWP No. 2932 of 2020
                                            Decided on: 06.01.2021





    Ajay Kumar                                                        ...Petitioner.
                  Versus
    Himachal Road Transport Corporation





    & another                                                         ... Respondents.

    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.

    Whether approved for reporting?1 No

    For the petitioner :           Mr. Manohar Lal Sharma, Advocate.

    For the respondents : Mr. Ajay Chauhan, Advocate.


                          (Through Video Conferencing).

    Ajay Mohan Goel, Judge (Oral)

When this case was taken up for consideration,

learned counsel for the petitioner is at ad-idem that the

present case is squarely covered by the judgment passed by

this Court in CWPOA No.1517 of 2019, titled as Prem Singh

Whether reporters of the local papers may be allowed to see the judgment?

.

Versus Himachal Road Transport Corporation and another, on

18.12.2019.

2. Accordingly, this petition is disposed of with the

observation that the directions, which stand passed by this

Court in CWPOA No.1517 of 2019 (supra), shall be read to

r to have been passed in the present petition also and the petition

stands allowed in said terms. Needful shall necessarily be

done by the respondents by 31.03.2021. Pending

miscellaneous applications, if any, stand disposed of.

(Ajay Mohan Goel)

Judge January 06, 2021

(Rishi)