Decided On: 31.07.2024 vs The Himachal Pradesh Transport
2024 Latest Caselaw 10797 HP

Himachal Pradesh High Court

Decided On: 31.07.2024 vs The Himachal Pradesh Transport on 31 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                              2024:HHC:6113

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    7505 of 2024
                                                     Decided on: 31.07.2024
    Madan Lal                                    ... Petitioner
                       Versus




                                                                          .
    The Himachal Pradesh Transport





    Corporation, Shimla & others                 ... Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1
    ___________________________________________________                                        _
    For the petitioner      :     Mr. Tarun K. Sharma, Advocate.
    For the respondents     :     Mr. Rahul Gathania, Advocate.





    Ajay Mohan Goel, Judge (Oral)

Mr. Rahul Gathania, learned counsel, 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 referred to in

the representation dated 21.02.2024 (Annexure P-4) and this

petition be disposed of by directing the competent authority to take

appropriate decision thereupon within some time bond period.

3. This writ petition is accordingly disposed of with the

direction that the representation filed by the petitioner be decided in

light of the averments made therein and the judgment being relied

upon by the petitioner in the representation, within a period of four

weeks from today by passing a speaking and reasoned order. Pending

miscellaneous application(s), if any also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge July 31, 2024 (Rishi)

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