Decided On: October 13 vs Himachal Road Transport ...
2023 Latest Caselaw 16357 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                CWP No. 6969 of 2023
                                          Decided on: October 13, 2023
    ________________________________________________________
    Tilak Raj                                        ........... Petitioner




                                                                                .
                                   Versus





    Himachal Road Transport Corporation and others      .. 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. Vashishta, Advocate.
    ________________________________________________________





    Sandeep Sharma, Judge (oral):

By way of present petition filed under Art. 226 of the Constitution

of India, the petitioner has prayed for following main reliefs:

"(a) That the respondents may kindly be directed to pay arrears on account of revision of pay scale w.e.f.01.01.2016 to 31.03.2019 with interest from due date till the date of its payment.

(b) That the directions may kindly be issued to the respondent- corporation to pay pension arrears; gratuity and leave encashment on revised pay as per order dated 03.09.2022 (Annexure (P-1) along with

interest."

2. Learned counsel for the petitioner fairly states that the issue

raised in the instant petition has been decided by this Court in Bhagat

Ram v. Himachal Road Transport Corporation and others, CWP

No. 2108 of 2023, decided on 31.5.2023., and his client shall be

content and satisfied, in case a direction is issued to the respondents

to consider and decide the case of the petitioner in light of Bhagat

Ram, supra, in a time bound manner.

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

3. Mr. Rajan Kahol, learned Additional Advocate General is not

averse to the innocuous prayer made on behalf of the petitioner.

4. Consequently, in view of above, present petition is disposed of

.

with a direction to the respondents to consider and decide the case of

the petitioner in light of Bhagat Ram, supra, within a period of four

weeks. Needless to say, authority concerned, while doing the needful

in terms of this order, shall afford opportunity of hearing to the

petitioner and pass a speaking order thereafter. Liberty is reserved to

the petitioner to file appropriate proceedings in appropriate court of law,

if he still remains aggrieved.

5.

The petition stands disposed of in the afore terms, alongwith all

pending applications.

(Sandeep Sharma) Judge October 13, 2023 Vikrant