Mukul Chandel & Anr vs Hrtc And Anr
2021 Latest Caselaw 57 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                    CWP No. 5859 of 2020
                                                    Date of Decision: 01.01.2021




                                                                                      .
           Mukul Chandel & anr.                                        .....Petitioners
                                             Versus





           HRTC and anr.                                               ......Respondents
           Coram
          The Hon'ble Mr. Justice Sureshwar Thakur, Judge.





          The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
           Whether approved for reporting?1
           For the petitioners:              Mr. Shashi Bhushan, Advocate.
           For the respondents:              Mr. Sanjeev Kumar Motta and Mr. Vikas Rajput,
                                             Advocates.





                                             (Through video conference)

           Sureshwar Thakur, Judge (oral)

Since, the apposite representation, borne in Annexure P-17,

is sub judice, before the authorities concerned, thereupon, the

respondents concerned, are directed to, within the ambit of the verdict,

pronounced by the learned Single Judge of this Court, on 18.12.2019, in

CWPOA No. 1517 of 2019, titled as Prem Singh vs. Himachal Road

Transport Corporation & another, hence, make a decision thereon.

However, in case a decision adversarial, to the petitioners, becomes

recorded by the respondents concerned, upon the afore representation,

of, the writ petitioners, they are, at liberty to access the appropriate

Court, in accordance with law. All pending applications stand disposed of.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) 1st January, 2021. Judge (CS/raman)

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