Tehsil Jhandutta vs Unknown
2022 Latest Caselaw 179 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                  ON THE 11TH DAY OF JANUARY, 2022

           BEFORE HON'BLE MR. JUSTICE SANDEEP SHARMA




                                                          .
                  CIVIL WRIT PETITION NO. 335 OF 2022





    BETWEEN:-
    SOHAN SINGH





    (AGED 58 YEARS)
    S/O SH. INDER SINGH,
    VILLAGE GOCHER, P.O. DASLEHRA JATTA





    TEHSIL JHANDUTTA, DISTT. BILASPUR H.P.
    RETIRED AS INSPECTOR FROM
    HRTC DEPOT BILAPUR,
                                                         PETITIONER

    (BY MR. VARUN CHANDEL, ADVOCATE

    AND
    1.     HIMACHAL ROAD TRANSPORT CORPORATION (HRTC)
           THROUGH ITS,


           MANGING DIRECTOR, OLD BUS STAND, SHIMLA-1


    2.     THE FINANCIAL ADVISER-CUM-




           CHIEF ACCOUNTANT OFFICER,
           HIMACHAL ROAD TRANSPORT CORPORATION





           AT OFFICE OLD BUS STAND, SHIMLA





    3.     REGIONAL MANAGER, HRTC DEPOT SARKAGHAT, H.P.
                                                     RESPONDENTS


    (BY MR. AJEET SINGH SAKLANI, ADVOCATE)

    Whether approved for reporting:




                                         ::: Downloaded on - 31/01/2022 23:35:27 :::CIS
        This petition coming on for orders this day, the court passed the
                                   following:

                                   ORDER

.

Parties are ad-idem that the case at hand is squarely covered

by judgment dated 7.7.2014 passed by this Court in CWP No.

3050/2014, titled Nek Ram vs. State of Himachal Pradesh and

others.

2. Careful perusal of the aforesaid judgment rendered by this

Court clearly reveals that the issues raised in the present petition,

already stand adjudicated by the Division Bench in the judgment

(supra), as such, nothing remains to be adjudicated in the present

petition.

3. As such, as mutually agreed, making the directions in the

judgment (supra) applicable mutatis mutandis, insofar as applicable

and relevant, also to the present writ petition, the same is disposed of.

Pending application(s), if any, also stand disposed of accordingly

(Sandeep Sharma)

Vacation Judge January 11, 2022 (Vikrant)