Upinder Singh vs Hrtc And Anr
2023 Latest Caselaw 16367 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No.          : 6680 of 2023




                                                                     .
                                                 Decided on: 13.10.2023





     Upinder Singh                                               ....Petitioner.

                                         Versus





     HRTC and Anr.                                               ...Respondents.

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





     Whether approved for reporting? 1


     For the petitioner         :        Mr. Hemant Kumar, Advocate.

     For the respondents            :
                                 Mr. Raman Jamalta,

                                 Advocate.
     __________________________________________________________
     Satyen Vaidya, Judge (Oral)

Notice. Mr. Raman Jamalta, learned

counsel, appears and waives service of notice on

behalf of respondents.

2. Learned counsel for the petitioner submits

that the case of the petitioner is squarely covered by

the judgment passed by Division Bench of this Court

in CWP No. 4167 of 2019, titled Himachal Road

Transport Corporation Vs. Suresh Kumar and

Ors., decided on 29.11.2021. He further submits 1 Whether reporters of the local papers may be allowed to see the judgment?

that the petitioner shall be content in case the

respondents are directed to consider the case of the

.

petitioner in time bound manner in light of judgment

ibid.

3. Accordingly, the petition is disposed of

without making any comments on the merits of the

case of the petitioner. It is directed that respondents

shall consider the case of the petitioner in light of

judgment passed by Division Bench of this Court in

CWP No. 4167 of 2019, within eight weeks from today

and will decide the same by passing a speaking

order. In case, the petitioner is found similarly

situated as respondents in CWP No. 4167 of 2019, he

will also be granted the same benefits as granted to

respondents in above referred case.

4. Pending miscellaneous application(s), if

any, shall also stand disposed of.

                                              (Satyen Vaidya)
    13th October, 2023                            Judge
         (sushma)