Subhash Chand vs H.R.T.C. And Ors
2023 Latest Caselaw 17132 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No.          : 8112 of 2023




                                                                     .
                                                 Decided on: 30.10.2023





     Subhash Chand                                               ....Petitioner.

                                         Versus





     H.R.T.C. and Ors.                                           ...Respondents.

     Coram





     The Hon'ble Mr. Justice Satyen Vaidya, Judge.
     Whether approved for reporting? 1

     For the petitioner         :        Mr. Devender K. Sharma,
                                         Advocate, Proxy Counsel.

     For the respondents            :    Mr. Rahul Gathania, Advocate,
                                         Proxy Counsel.


     Satyen Vaidya, Judge (Oral)

Notice. Mr. Rahul Gathania, 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. 2108 of 2023, titled as Bhagat Ram Vs.

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

Himachal Road Transport Corporation and Ors., on

31.05.2023. He further submits that 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 this Court in CWP No. 2108 of

2023, within eight weeks from today and will decide

the same by passing a speaking order. In case, the

petitioner is found similarly situated as petitioner in

CWP No. 2108 of 2023, he will also be granted the

same benefits as granted to petitioner in above

referred case.

4. Pending miscellaneous application(s), if

any, shall also stand disposed of.

                                              (Satyen Vaidya)
    30th    October, 2023                         Judge
           (sushma)