Ashok Kumar vs Himachal Road Transport ...
2021 Latest Caselaw 1760 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.1327 of 2021 Decided on: 6th March, 2021 __________________________________________________________________

.

Ashok Kumar

.....Petitioner.

Versus

Himachal Road Transport Corporation .....Respondent.

__________________________________________________________________ Coram

Hon'ble Mr. Justice Ravi Malimath, Judge. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. 1 Whether approved for reporting?

______________________________________________________ For the petitioner: Mr. H.R. Bhardwaj, Advocate.

For the respondent: Mr. Vir Bahadur Verma, Advocate.

Ravi Malimath, Judge(Oral) Notice. Mr. Vir Bahadur Verma, learned Standing

Counsel, takes notice on behalf of the respondent.

2. Both the learned counsels submit that the matter

is covered by the judgment of the Hon'ble Supreme Court

passed on February 08, 2019 in Civil Appeal Nos.1557-1564

of 2019, titled Himachal Road Transport Corporation Versus

Lekh Ram Etc. Etc. (Annexure P-2).

3. The learned Standing Counsel appearing for the

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

respondent submits that in pursuance to the said judgment,

if at all, any relief is to be granted to the petitioner, the same

shall be considered in the light of the aforesaid judgment and

.

appropriate orders thereupon shall be passed within a period

of four months from the date of receipt of certified copy of this

order.

4. The writ petition is disposed off accordingly.

                 r          to                   ( Ravi Malimath )
                                                      Judge


                                              ( Jyotsna Rewal Dua )
                                                     Judge



    March 06, 2021
    (Bhardwaj/Mukesh)