Hrtc Unit vs Lekh Ram Etc. Etc
2022 Latest Caselaw 166 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA




                                                        .

               ON THE 7th DAY OF JANUARY, 2022

                            BEFORE





         HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN


                     CIVIL WRIT PETITION No.2962 of 2021.





         Between:-

         SANJAY KUMAR SON OF LATE SHRI MAST RAM,
         RESIDENT OF VILLAGE BHATI, POST OFFICE

         KUTHERA, TEHSIL HAMIRPUR, DISTT. HAMIRPUR,
         H.P. PRESENTLY WORKING AS CONDUCTOR IN

         HRTC UNIT, HAMIRPUR, DISTT. HAMIRPUR, H.P.

                                                  ......PETITIONER.



         (BY SH. MANOHAR LAL SHARMA, ADVOCATE)

         AND




    1.   HIMACHAL ROAD TRANSPORT CORPORATION





         SHIMLA-3, THROUGH ITS MANAGING DIRECTOR.

    2.   THE REGIONAL MANAGER, HRTC UNIT,





         HAMIRPUR, DISTT. HAMIRPUR, H.P.
                                         ......RESPONDENTS.

         (BY SH. AJAY KUMAR CHAUHAN, ADVOCATE)




               This petition coming on for orders this day, the

    Court passed the following:




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                        ORDER

.

CMP No. 355 of 2022.

Heard. Taking into consideration the peculiar

facts and circumstances of the case, the application for

early hearing is allowed. The application stands disposed of.

CIVIL WRIT PETITION No.2962 of 2021.

According to the petitioner, the issue in question

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

Supreme Court in Civil Appeal Nos.1557-1564/2019

titled as Himachal Road Transport Corporation vs.

Lekh Ram etc. etc.

2. This is a matter which is required to be

considered by the respondents.

3. In the given facts and circumstances of the case

and without going into the merits of the case, I deem it

proper to dispose of this petition by directing the

respondents to consider and decide the case of the

petitioner in light of the aforesaid judgment and in case the

case of the petitioner is found to be covered, then same

and similar benefits be extended to him by 30.06.2022.

Ordered accordingly.

4. Pending application, if any also stands disposed

of.

.

5. For compliance, to come up on 01.07.2022.

(Tarlok Singh Chauhan) Judge 7th January, 2022.

    (krt)



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