Regional Manager vs Lekh Ram Etc.'
2022 Latest Caselaw 2549 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                       ON THE 2nd DAY OF MAY, 2022




                                                             .

                                   BEFORE

              HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                                    &

           HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA

                  CIVIL WRIT PETITION NO. 2252 OF 2022


     Between:-

     SH. RAVINDER SINGH SON OF
     LATE   SHRI

                    AMAR

                             SINGH,
     RESIDENT OF VILLAGE PHAGOT,

     POST   OFFICE    RAIPUR    AND
     TEHSIL    BHATIYAT,      DISTT.
     CHAMBA,     H.P.    PRESENTLY
     WORKING AS CONDUCTOR WITH


     REGIONAL MANAGER, HRTC UNIT,
     CHAMBA, DISTT. CHAMBA, H.P.
                                                            ...PETITIONER
     (MS.   KAMLESH           SHANDIL,




     ADVOCATE)

     AND





1.   HIMACHAL ROAD TRANSPORT
     CORPORATION,        SHIMLA-3,





     THROUGH     ITS    MANAGING
     DIRECTOR.
2.   THE REGIONAL MANAGER, HRTC
     UNIT, CHAMBA, DISTT. CHAMBA,
     H.P.

                                               ...RESPONDENTS
     (SH. V. B. VERMA, ADVOCATE)

     This Petition coming on for orders this day, the Hon'ble Mr.
     Justice Tarlok Singh Chauhan, passed the following:-

                                  ORDER

Notice. Ms. Shubh Mahajan, Advocate, appears and

.

waives service of notice on behalf of the respondents.

2. Learned counsel for the petitioner states that the

issue in question is squarely covered by a latest judgment

rendered by the Hon'ble Supreme Court in Civil Appeal No.

1557-1564 of 2019, titled 'H.R.T.C. vs. Lekh Ram etc.'

decided on 08.02.2019 and the respondents be directed to

consider the case of the petitioner in light of the aforesaid

judgment. The prayer being innocuous is allowed.

3. Consequently, the present petition is disposed of

with a direction to the respondents to consider and decide the

case of the petitioner in light of the judgment rendered by the

Hon'ble Supreme Court in Lekh Ram's case (supra) and in case

the same is covered, then same and similar benefits be extended

to the petitioner. Needful be done within six weeks.

4. However, before parting, we make it clear that we

have not observed anything on the merits of the case.

5. For compliance to come up on 27.06.2022.

                                               (Tarlok Singh Chauhan)
                                                         Judge


                                            (Chander Bhusan Barowalia)
    2nd May, 2022                                     Judge
         (sanjeev)