Karam Singh vs Hrtc And Another
2023 Latest Caselaw 10556 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.3869 of 2023 Decided on: 28th July, 2023

-------------------------------------------------------------------------------------

    Karam Singh                                                       .....Petitioner




                                                                                     .

                                                  Versus

    HRTC and another                                              .....Respondents

-------------------------------------------------------------------------------------

Coram Ms. Justice Jyotsna Rewal Dua Whether approved for reporting? 1

For the Petitioner: Mr. Rohit, Advocate vice Mr. Sat Prakash, Advocate.

For the Respondents: Mr. Vikas Rajput, Advocate.

------------------------------------------------------------------------------------

Jyotsna Rewal Dua, Judge

Notice. Mr. Vikas Rajput, learned Standing

Counsel, appears and waives service of notice on behalf of

the respondents.

2. This writ petition has been filed for the grant of

following substantive relief:-

"i) Issue a writ of mandamus directing the Respondent authorities to release the pay arrears to the petitioner w.e.f. 07-07-2007 alongwith interest @ 9% from the date

his services are entitled to be regularized."

3. Learned vice counsel appearing for the petitioner

submitted that the case of the petitioner is squarely covered

by the judgment dated 08.02.2019 passed by the Hon'ble

Apex Court in Civil Appeal Nos.1557-1564 of 2019

Whether reporters of print and electronic media may be allowed to see the order? Yes.

(Himachal Road Transport Corporation Versus Lekh

Ram Etc. Etc.). Learned vice counsel further submitted

that the petitioner would be content in case a direction is

issued to the respondents/competent authority to consider

.

and decide the case of the petitioner for redressal of his

grievances raised in the writ petition in light of the

aforesaid judgment within a fixed time schedule. Learned

Standing Counsel for the respondents is not averse to this

prayer.

4. Having regard to the afore-submissions, but

without examining the merits of the matter, this writ

petition is disposed of by directing the respondents/

competent authority to consider and decide the case of the

petitioner for redressal of his grievances raised in the writ

petition, in accordance with law and taking into

consideration the above judgment in the case of Lekh Ram,

supra, within a period of six weeks from today. The decision

so arrived at shall also be communicated to the petitioner.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

                                                 Jyotsna Rewal Dua
    July 28, 2023                                      Judge
         Mukesh