Chander Kant vs Hrtc & Another
2023 Latest Caselaw 16910 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                       CWPOA No. 6644 of 2020.
                                       Date of Decision: 19.10.2023




                                                                       .
Chander Kant                                                .....Petitioner.





                                  Versus
HRTC & another                                             .....Respondents.





Coram
Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Hon'ble Mr. Justice Bipin Chander Negi, Judge.
Whether approved for reporting?
    For the petitioner:          Mr. Mandeep Chandel, Advocate.





    For the respondents:         Mr. Ajay Chauhan, Advocate.

    Vivek Singh Thakur, Judge (oral)

Undisputedly, present matter is covered by judgment dated

23.06.2023, passed in CWP No.434 of 2020 titled Satish Kumar and

others vs. HRTC and another, alongwith connected matters,

whereby similar claim of the petitioners therein has been rejected and

petitions have been dismissed.

2. The grounds stated and reasons assigned for dismissing CWP

No.434 of 2020, shall be mutatis mutandis applicable in the present

matter.

3. Accordingly, present petition is dismissed in the above terms.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

                                               (Vivek Singh Thakur)
                                                    Judge


      October 19, 2023                        (Bipin Chander Negi)
        (Nisha)                                     Judge