Satish Chand vs Hrtc & Another
2023 Latest Caselaw 16901 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 6711 of 2023
                                   Date of decision : 19.10.2023.




                                                                        .

    Satish Chand                                                      ...Petitioner.
                                   Versus





    HRTC & another                                                   ...Respondents.

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

    Whether approved for reporting?1
    For the petitioner

    For the respondents
                                   :

                                       :

                                           Mr. Ashok Kumar, Advocate.

                                           Mr. Dheeraj K. Vashisht, Advocate.

    Satyen Vaidya, Judge (Oral):

Notice. Mr. Dheeraj Kumar Vashisht, Advocate

accepts notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by the judgment

passed by the Division Bench of this Court in CWP No. 4167 of

2019, titled as, HRTC vs. Suresh Kumar & others, on

29.11.2021 and further affirmed by the Hon'ble Supreme Court

in SLP No. 21537 of 2022. He further submits that petitioner

shall be content in case the respondents are directed to

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

consider the case of the petitioner in a time bound manner in

light of judgments 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 the

Division Bench in CWP No. 4167 of 2019, titled as, HRTC vs.

Suresh Kumar & others, on 29.11.2021 and further affirmed by

the Hon'ble Supreme Court in SLP No. 21537 of 2022, 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, titled as,

HRTC vs. Suresh Kumar & others, on 29.11.2021 and further

affirmed by the Hon'ble Supreme Court in SLP No. 21537 of

2022, he will also be granted the same benefits as granted to

respondents in above referred case. Pending miscellaneous

application, if any, also stand disposed of.

                                                (Satyen Vaidya)
    19th October, 2023                              Judge
         (kck)