Yadvinder Kumar vs Himachal Road Transport ...
2021 Latest Caselaw 404 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.205 of 2021.

Decided on: 07.01.2021

.

Yadvinder Kumar .............Petitioner Versus

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

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

Hon'ble Mr. Justice Ravi Malimath, Judge.

Whether approved for reporting?1

For the petitioner : Mr. Sudhanshu Jamwal, Advocate.

For the respondents : Mr. Ajay Chauhan, Advocate.

(Through video conferencing) ________________________________________________________

L. Narayana Swamy, Chief Justice (Oral).

By way of this writ petition, the petitioner, who is

working as Piece Meal Worker with the respondent-Corporation,

has approached this Court, seeking a direction to the respondents

to convert his services on contract basis.

2. It is seen that without making representation to the

respondent-Corporation, the petitioner has directly approached this

Court.

3. In view of the nature of the case and prayer made

therein, no response is required from the respondents.

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

4. Considering the averments and prayer made in the

writ petition, with the consent of learned counsel for both the

.

parties, the present writ petition is disposed of with a direction to

the petitioner to make a detailed representation to the

respondent/competent authority for redressal of his grievances,

within a week from today. On making such representation, the

respondent/competent authority is directed to consider and decide

the same, in accordance with law, within a period of one month

thereafter. While deciding the petitioner's representation, the

respondent/competent authority shall also take into consideration

the judgment delivered by 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.

Liberty is also reserved to the petitioner to approach this Court

again, in case he still feels aggrieved and dissatisfied with the

outcome of the representation.

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

stand disposed of.

                                          (L. Narayana Swamy)
                                               Chief Justice



                                             (Ravi Malimath)
    January 07, 2021                             Judge
    (Yashwant/Himalvi)