Vinod Kumar vs Himachal Road Transport ...
2021 Latest Caselaw 438 HP

THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No. 218 of 2021
                                              Decided on: 07.01.2021




                                                                          .

       Vinod Kumar                                                    .......Petitioner
                                            Versus





       Himachal Road Transport Corporation                         ......Respondent


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





       The Hon'ble Mr. Justice Ravi Malimath, Judge.
       Whether approved for reporting?1
       For the petitioner:                 Mr.  Rakesh            Kumar          Dogra,
                              r            Advocate.
       For the respondent:                 Ms. Shubh Mahajan, Advocate.

                                           (Through video conferencing)
       L. Narayana Swamy, Chief Justice. (Oral)

Learned counsel for the parties submit that the case of

the petitioner is covered by the judgment passed by the Hon'ble Apex

Court in Civil Appeal Nos. 1557-1564 of 2019 titled Himachal Road

Transport Corporation Vs. Lekh Ram Etc. on February 08, 2019.

2. In view of the submissions of learned counsel for the

parties, this petition is disposed of by directing the respondent to

examine the case of petitioner with reference to the prayer made

within three months from today. Pending application(s), if any, shall

also stand disposed of.

                                                      (L. Narayana Swamy)
                                                           Chief Justice


       January 07, 2021                                  ( Ravi Malimath )
             (naveen)                                          Judge

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