Sanjay Kumar vs Hrtc
2023 Latest Caselaw 15716 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 5558 of 2023
                                   Date of decision : 7.10.2023.




                                                                        .

    Sanjay Kumar                                                      ...Petitioner.
                                   Versus





    HRTC                                                             ...Respondent.

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

    Whether approved for reporting?1
    For the petitioner

    For the respondents
                                   :

                                       :

                                           Mr. Dheeraj Kanwar, Advocate.

                                           Mr.   Shyam              Singh          Chauhan,

                                           Advocate.

    Satyen Vaidya, Judge (Oral):

Notice. Mr. Shyam Singh Chauhan, Advocate

accepts notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that the

matter in the instant petition is squarely covered by the

judgment passed by this Court in CWP No. 2570 of 2013, titled

as, Lekh Ram vs. HRTC. He further submits that the above

mentioned judgment was upheld by the Division Bench of this

Court in LPA No. 42 of 2015 along with connected matters vide

judgment dated 27.2.2016. The matter was further assailed

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