Roop Singh vs . Hrtc & Another
2023 Latest Caselaw 12798 HP

Roop Singh vs. HRTC & another

.

CWP No. 1907 of 2023

1.9.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for the respondents.

Learned counsel for the respondents has placed

on record instructions, according to which, the case of the

petitioner has been considered and rejected on the ground

that notification in terms of which the benefits were allowed

in favour of eligible persons vide judgment passed by a

Division Bench in CWP No. 4167 of 2019 has been

withdrawn on 17.10.2022.

The instructions placed on record prima-facie

do not show the compliance to the judgment passed by this

Court. The petitioner had become eligible for grant of

increments on completion of twenty years of service. In this

view of the matter, it is not understandable that how any

subsequent notification can take away a right already

accrued to the petitioner.

Learned counsel for the respondents seeks time

to have fresh instructions in view of the observations made

by this Court.

List on 21.9.2023.

(Satyen Vaidya) Judge 1st September, 2023 (kck)