Bimla Devi vs Himachal Road Transport ...
2021 Latest Caselaw 1917 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.1463 of 2021

.

                                         Date of Decision : 9th March, 2021





    Bimla Devi                                            ......Petitioner





                                  Versus

Himachal Road Transport Corporation                       .....Respondent

Coram:

Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice Hon'ble Mr. Justice Anoop Chitkara, Judge Whether approved for reporting?1 No.

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

For the respondent : Mr. Virbahadur Verma, Advocate.

Anoop Chitkara, Judge (oral).

Learned counsel for both the parties, submit that the case of

the petitioner is squarely covered by the judgment rendered by Hon'ble

Supreme Court, in Civil Appeal Nos.1557-1564 of 2019 (Arising out of

SLP(C)Nos.16158-16165/2016), titled Himachal Road Transport

Corporation versus Lekh Ram and others and pray that the instant writ

petition may be disposed of in terms of the aforesaid judgment.

2. In view of the above submissions, we deem it proper to dispose of

the present writ petition with a direction to the petitioner to make detailed

representation, to the respondent-competent authority, highlighting the

aforesaid judgment rendered by Hon'ble Supreme Court, within a period of

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

one week from today. On making such representation by the petitioner, the

respondent-competent authority is directed to consider the same in light of

.

the aforesaid judgment of Hon'ble Supreme Court and take a conscious

decision in the matter within three months thereafter.

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

disposed of.

(L. Narayana Swamy) Chief Justice.

                       r          to          (Anoop Chitkara)
                                                  Judge

March 09, 2021
    (R.Atal)