Rakesh Kumar vs H.R.T.C. & Ors
2023 Latest Caselaw 5501 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.2652 of 2023

.

Decided on: 10.05.2023

Rakesh Kumar ........PETITIONER Versus

H.R.T.C. & ORS.

.......RESPONDENTS Coram HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN,

ACTING CHIEF JUSTICE

HON'BLE MR. JUSTICE VIRENDER SINGH, JUDGE WHETHER APPROVED FOR REPORTING?

For the petitioner : Mr. Abhishek Sharma,

Advocate.

For the respondents : Mr. Ajeet Singh Saklani, Advocate.

Tarlok Singh Chauhan, ACJ, (oral) Notice. Mr. Ajeet Singh Saklani, 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 the judgment

dated 1.4.2015 rendered in CWP No. 3097/2014, titled as

Devender Chauhan vs. HRTC & anr. This is a matter,

which is required to be considered by the employer.

3. Accordingly, the instant petition is disposed of with a

direction to the respondents to consider and decide the

.

case of the petitioner, in light of the averments made in

this petition and, more particularly, the judgment rendered

in Devender Chauhan's case. Needful be done within four

weeks and in case the petitioner is similarly situated to

Devender Chauhan's case, then consequential action be

taken within two weeks thereafter. Pending application(s),

if any, also stands disposed of.

For compliance, to come up on 12.06.2023.

(Tarlok Singh Chauhan) Acting Chief Justice

(Virender Singh)

Judge

May 10, 2023

(pathania)