Achhar Singh vs Himachal Road Transport ...
2023 Latest Caselaw 16183 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.6699 of 2023 Date of Decision: 12.10.2023

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_______________________________________________________

Achhar Singh .......Petitioner Versus

Himachal Road Transport Corporation & Anr. ... Respondents

_______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner: Mr. S.P.Chatterji, Advocate.

For the Respondents: Mr. Dheeraj K. Vashisht, Advocate. __________________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner states that

his client would be content and satisfied in case directions are issued

to the respondents to consider and decide the case of the petitioner in

light of judgment dated 29.11.2021 passed by Division Bench of this

Court in CWP No.4167 of 2019, titled Himachal Road Transport

Corporation vs. Suresh Kumar and others, in a time bound

manner. Learned counsel representing the respondents is not averse

to aforesaid innocuous prayer made on behalf of the petitioner.

2. Having perused the averments contained in the petition

as well as relief prayed therein vis-à-vis judgment sought to be relied

upon, this Court finds that the issue raised in the instant petition

Whether the reporters of the local papers may be allowed to see the judgment?

already stands adjudicated by Division Bench of this Court in the

aforesaid judgment and as such, no prejudice, if any, would be

caused to either of the parties, if the respondents are directed to

.

consider and decide the case of the petitioner in light of judgment

supra.

3. Consequently, in view of the above, the present petition

is disposed of with a direction to the respondents to consider and

decide the case of the petitioner in light of aforesaid judgment

expeditiously, preferably within a period of four weeks. Needless to

say, authority concerned while doing the needful in terms of instant

order shall afford an opportunity of being heard to the petitioner and

pass detailed speaking order thereupon. Liberty is reserved to the

petitioner to file appropriate proceedings in appropriate Court of law, if

he still remains aggrieved. Pending application(s), if any, also stands

disposed of.

(Sandeep Sharma), Judge October 12, 2023 (shankar)