Himachal Pradesh High Court
Tulsi Ram vs Hrtc And Others on 6 October, 2023
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 7232 of 2023 a/w
CWP Nos. 7233, 7234, 7235,
.
7238,7239, 7241, 7242, 7243,
7288, 7299,7300 and 7301 of
2023
Decided on: 06.10.2023
1. CWP No. 7232 of 2023
Tulsi Ram ....Petitioner.
Versus
HRTC and Others
2. CWP No. 7233 of 2023
Dhani Ram
r ...Respondents.
....Petitioner.
Versus
HRTC and Others ...Respondents.
3. CWP No. 7234 of 2023
Khem Chand ....Petitioner.
Versus
HRTC and Others ...Respondents.
4. CWP No. 7235 of 2023
Puran Chand ....Petitioner.
Versus
HRTC and Others ...Respondents.
5. CWP No. 7238 of 2023
Man Singh ....Petitioner.
Versus
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HRTC and Others ...Respondents.
6. CWP No. 7239 of 2023
.
Devi Singh ....Petitioner.
Versus
HRTC and Others ...Respondents.
7. CWP No. 7241 of 2023
Chand Raja ....Petitioner.
Versus
HRTC and Others
r ...Respondents.
8. CWP No. 7242 of 2023
Gian Singh ....Petitioner.
Versus
HRTC and Others ...Respondents.
9. CWP No. 7243 of 2023
Hari Singh ....Petitioner.
Versus
HRTC and Others ...Respondents.
10. CWP No. 7288 of 2023
Roop Ram ....Petitioner.
Versus
HRTC and Others ...Respondents.
11. CWP No. 7299 of 2023
Rajender Kumar ....Petitioner.
Versus
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HRTC and Others ...Respondents.
12. CWP No. 7300 of 2023
.
Atma Ram ....Petitioner.
Versus
HRTC and Others ...Respondents.
13.CWP No. 7301 of 2023
Vijay Kumar ....Petitioner.
Versus
HRTC and Others
r ...Respondents
Coram
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1
For the petitioner(s) : Mr. Ashok Kumar, Advocate.
For the respondents : Mr. Vinod Kumar Gupta, Advocate.
Satyen Vaidya, Judge (Oral)
Notice. Mr. Vinod Kumar Gupta, learned
counsel, appears and waives service of notice on
behalf of respondents.
2. Learned counsel for the petitioners
submits that the case of the petitioners is squarely
1 Whether reporters of the local papers may be allowed to see the judgment?
covered by the judgment passed by Division Bench of
.
this Court in CWP No. 2108 of 2023, titled as
Bhagat Ram Vs. Himachal Road Transport
Corporation and Ors., on 31.05.2023. He further
submits that petitioners shall be content in case the
respondents are directed to consider the case of the
petitioners
judgment ibid.
r to
in time bound manner in light of
3. Accordingly, the petitions are disposed of
without making any comments on the merits of the
case of the petitioners. It is directed that respondents
shall consider the case of the petitioners in light of
judgment passed by this Court in CWP No. 2108 of
2023, within eight weeks from today and will decide
the same by passing a speaking order. In case, the
petitioners are found similarly situated as petitioners
in CWP No. 2108 of 2023, they will also be granted
the same benefits as granted to petitioners in above
referred case.
4. Pending miscellaneous application(s), if
any, shall also stand disposed of.
.
(Satyen Vaidya)
6th October, 2023 Judge
(sushma)
r to
