Iqbal Singh vs Hrtc And Anr
2023 Latest Caselaw 14661 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 5242 of 2023
                                                 Decided on: 26.09.2023




                                                                     .

     Iqbal 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 Thakur,
                                                 Advocate.

     For the respondents                 :       Mr. Shyam Singh Chauhan.


     Satyen Vaidya, Judge (Oral)

Notice. Mr. Shyam Singh Chauhan, learned

Standing Counsel, appears and waives service of notice

on behalf of the respondents.

2. Learned counsel for the petitioner has

submitted that the petitioner shall be contended at this

stage in case the petition is disposed of by directing the

respondents to pay dues to the petitioner as per the

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

provisions of Motor Transport Workers Act, 1961. He has

also placed on record a copy of order passed by this

.

Court in CWP No. 5179 of 2022 a/w connected

matters, titled as Dhani Ram vs. HRTC & Anr., on

16th March, 2023 and has stated that the case of the

petitioner is also similar to the petitioner in the aforesaid

case.

3.

Learned counsel for the respondents has not

denied the factual position.

4. Accordingly, the petition is disposed of with a

direction to the respondents to pay to the petitioner all

the admissible dues as per the provisions of Motor

Transport Workers Act, 1961 after scrutinizing the

records. The entire exercise shall be completed within six

weeks from today. Ordered accordingly.

5. Pending miscellaneous application(s), if any,

shall also stand disposed of.

                                               (Satyen Vaidya)
    26th September,2023                             Judge
         (sushma)