Ram Lal vs Hrtc & Another
2023 Latest Caselaw 15686 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 5728 of 2023
                                   Date of decision : 7.10.2023.




                                                                        .

    Ram Lal                                                           ...Petitioner.
                                   Versus





    HRTC & another                                                   ...Respondents.

    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1
    For the petitioner

    For the respondents
                                   :

                                       :

                                           Mr. Ashok Kumar, Advocate.

                                           Mr.   Dheeraj                K.         Vashishat,

                                           Advocate.

    Satyen Vaidya, Judge (Oral):

Notice. Mr. Dheeraj K. Vashishat, Advocate accepts

notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by the judgment

passed by the Division Bench of this Court in CWP No. 2108 of

2023, titled as, Bhagat Ram vs. Himachal Road Transport

Corporation and others, on 31.5.2023. He further submits

that petitioner shall be content in case the respondents are

directed to consider the case of the petitioner in a time bound

manner in light of judgment ibid.

Whether reporters of Local Papers may be allowed to see the judgment?

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 petitioner in light of judgment passed by the

Division Bench of 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 petitioner is found similarly

situated as petitioner in CWP No. 2108 of 2023, he will also be

granted the same benefits as granted to petitioner in above

referred case. Pending miscellaneous application, if any, also

stand disposed of.

                                               (Satyen Vaidya)
    7th October, 2023                              Judge




         (kck)