Decided On : 27.12.2022 vs Himachal Road Transport ...
2022 Latest Caselaw 11597 HP

                             1



    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                   CWP No. 8301 of 2022

                                          Decided on : 27.12.2022
    Ashok Kumar




                                                           .

                                                   ...Petitioner
                                 Versus





    Himachal Road Transport Corporation & anr

                                                  ...Respondents
             ____________________________________________________





    Coram
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    Hon'ble Mr. Justice Virender Singh, Judge
    Whether approved for reporting?

    ________________________________________________

    For the petitioner :      Mr. Ashok Kumar, Advocate.

    For the respondents :     Mr.  Ajay       Kumar          Chauhan,
                              Advocate.



    Per Tarlok Singh Chauhan, Judge (oral):

Notice. Mr. Ajay Kumar Chauhan, Advocate

appears and waives service of notice on behalf of

respondents.

2. Learned counsel for the petitioner states that the

issue in question is squarely covered by the judgment

rendered by this Court on 29.11.2021 in CWP No. 4167

of 2019, case titled as "Himachal Road Transport

Corporation versus Suresh Kumar and others", which

judgment in turn has been upheld by Hon'ble Supreme

Court by dismissing the SLP. It is the matter which is

.

required to be considered by the employer.

3. Therefore, without going into the merits of

the case, we deem it proper to dispose of the writ petition

by directing the respondent to consider and decide the

case of the petitioner in the light of the aforesaid decision

and if the case of the petitioner is covered by the aforesaid

judgment, then the same and similar benefits as extended

in the aforesaid judgment be also extended to the

petitioner herein. This entire exercise shall be completed

within eight weeks. Ordered accordingly. Pending

application(s), if any, also stand disposed of.

4. For compliance, list on 29.3.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge 27.12.2022 Kalpana

.