Rukmani vs The State Of H.P
2021 Latest Caselaw 5072 HP

                                                       .
       IN   THE    HIGH   COURT OF   HIMACHAL           PRADESH,





                             SHIMLA
                 ON THE 27th DAY OF OCTOBER, 2021





                              BEFORE
               HON'BLE MR. JUSTICE AJAY MOHAN GOEL
                CIVIL WRIT PETITION NO.2952 OF 2019

    Between:

    1. RUKMANI, WIFE OF LATE
    SH. NARESH KUMAR AGED
    ABOUT 40 YEARS, RESIDENT

    OF VILLAGE KANSHI PATTA,


    POST OFFICE DHAYAWLA,
    TEHSIL MAMLEEG, DISTT.
    SOLAN, H.P.
                                                     ....PETITIONER.



    (BY SHRI KULBHUSHAN KHAJURIA, ADVOCATE)

    AND




    1. THE STATE OF H.P.,





    THROUGH           PRINCIPAL
    SECRETARY      (TRANSPORT)
    GOVT. OF H.P. SHIMLA­2.





    2.  HIMACHAL    PRADESH
    TRANSPORT CORPORATION,
    THROUGH ITS MANAGING
    DIRECTOR, SHIMLA, 171001.


                                                ....RESPONDENTS.

    (BY SHRI ASHOK SHARMA, ADVOCATE GENERAL, WITH MR.
    ADARSH SHARMA, MR. SANJEEV SOOD, ADDITIONAL
    ADVOCATES GENERAL, FOR RESPONDENT NO.1.
    Mr. VIKAS RAJPUT, ADVOCATE, FOR RESPONDENT NO.2.




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                                                               .
    Whether approved for reporting?1 No





           This petition coming on for admission this day, the Court passed the

    following:





                                 JUDGMENT

In compliance to the previous order, learned counsel for

the respondent­corporation, on instructions, informs the Court that

offer of Class­IV appointments on compensate basis in the year 2021

rather up to 15.03.2021 is lastly with regard to the kins of employee,

who died on 17.06.2006.

2. Having heard learned counsel for the parties, as it is a

categorical stand of the respondent­corporation that the petitioner

will be offered compensate appointment in terms of her seniority

subject to her fulfilling the eligibility criteria, nothing further is

required to be stated by this Court in the present petition and the

same is accordingly ordered to be closed with the observation that

the stand taken by the respondent­corporation before the Court be

honoured by it.

3. Pending miscellaneous applications, if any, also stand

disposed of.

    October 27, 2021                                 (Ajay Mohan Goel)
        (rishi)                                             Judge