Paras Ram vs Hrtc & Anr
2024 Latest Caselaw 17361 HP

Himachal Pradesh High Court

Paras Ram vs Hrtc & Anr on 14 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP Nos.12816, 12818, 12820 & 12822 of 2024 Date of decision: 14.11.2024

1. CWP No.12816 of 2024 Paras Ram. ...Petitioner.

                                       Versus
HRTC & Anr.                                                      ...Respondents.

2. CWP No.12818 of 2024
Balbir Singh.                                                         ...Petitioner.

                                       Versus
HRTC & Anr.                                                      ...Respondents.

3. CWP No.12820 of 2024
Anil Chauhan.                                                        ...Petitioner.

                                       Versus
HRTC & Anr.                                                      ...Respondents.

4. CWP No.12822 of 2024
Kahan Singh.                                                         ...Petitioner.

                                       Versus
HRTC & Anr.                                                      ...Respondents.

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting? No

For the petitioner : Mr. Abhishek Sharma, Advocate. For the respondent(s) : Mr. Rahul Thakur, Advocate.

Whether reporters of Local Papers may be allowed to see the judgment? Yes

Jyotsna Rewal Dua, Judge

Though, the respondents have not filed reply to

the writ petitions, however, with the consent of learned

counsel for the parties, matters are heard at this stage.

2. These writ petitions have been filed for grant of

following common substantive reliefs: -

"(i) That the respondents may kindly be directed to regularize the services of the petitioner from his initial date of appointment with all consequential benefits, alognwith interest at market rate till such time the payment is made.

(ii) That or in alternative, the respondent corporation may kindly be directed to regularize the services of the petitioner immediately after one year by modifying regularization order, with all consequential benefits."

3. Learned counsel for the petitioners submitted

that the reliefs prayed for by the petitioners are covered by

the decision dated 09.11.2023, rendered in CWPOA No.2343

of 2020 (Vikram Singh Vs. Himachal Road Transport

Corporation) along with other connected matters. Learned

counsel for the petitioners states that the petitioners would

be content if the cases of the petitioners are considered by

the respondents in light of the aforesaid judgment. Learned

counsel for the respondents has no objection to this prayer.

4. Having regard to above submissions but without

examining the merits of the matter, these petitions are

disposed of by directing the respondents to consider the

respective cases of the petitioners in light of the aforesaid

judgment and pass appropriate orders in accordance with

law within a period of six weeks from the date of receipt of

copy of this order. The decision so arrived at, shall be

communicated to the petitioners.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua 14 November, 2024 th Judge (Pardeep)