Prem Singh Thakur vs H.P.T.D.C. & Anr
2023 Latest Caselaw 16221 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 6196 of 2023.

Date of decision: 12th October, 2023.

.

Prem Singh Thakur ...Petitioner.

Versus

H.P.T.D.C. & Anr. ....Respondents.

Coram:

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

Whether approved for reporting?1

For the Petitioner: Mr. Om Prakash Goel, Advocate.

For the Respondents: Mr. Shivank Singh Panta, Advocate.

Satyen Vaidya, Judge (Oral).

Notice. Mr. Shivank Singh Panta, Advocate,

appears and waives service of notice on behalf of the

respondents.

2. Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by the judgments

already rendered by this Court in CWP No. 2783 of 2020,

titled as Rulia Ram vs. H.P.T.D.C. & Anr. decided on 11th

August, 2020, and CWP No. 2740 of 2022 along with

connected matters, titled as Mudit Kumar vs. HPTDC,

decided on 30th December, 2022.

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

...2...

3. On the strength of aforesaid judgments, learned

.

counsel for the petitioner has made further submission that

his client will be content in case the directions are issued to

respondent to consider the prayers made in the instant

petition within a time bound manner in light of aforesaid

judgments.

4. Accordingly, the instant petition is disposed of with

direction to the respondents/competent authority to consider

and decide the prayers made in the petition by the petitioner

in light of above referred judgments passed by this Court in

CWP No. 2783 of 2020, titled as Rulia Ram vs.

H.P.T.D.C. & Anr. decided on 11th August, 2020, and CWP

No. 2740 of 2022 along with connected matters, titled

as Mudit Kumar vs. HPTDC, decided on 30th December,

2022 within a period of eight weeks from today. In case, the

petitioner is found similarly situated to the petitioners in the

afore-mentioned petitions, he shall also be granted all the

reliefs as have been made permissible to the petitioners in

CWP Nos. 2783 of 2020 and 2740 of 2022.

...3...

5. Pending miscellaneous application(s), if any, also stand

.

disposed of.

(Satyen Vaidya) Judge 12th October, 2023.

(jai)