_________________________________________________________________ vs Hrtc & Anr
2024 Latest Caselaw 18000 HP

Himachal Pradesh High Court

_________________________________________________________________ vs Hrtc & Anr on 25 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.353 of 2024 Decided on:25th November, 2024 _________________________________________________________________ Naresh Kumar ....Petitioner

Versus HRTC & anr ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua 1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Sat Prakash, Advocate.

For the respondents: Ms. Aashima Premy, Advocate vice Mr. Raman Jamalta, Advocate.

Jyotsna Rewal Dua, Judge

Though the respondents have not filed the reply,

however, with the consent of learned counsel for the parties,

matter is heard at this stage.

2. This writ petition has been filed for grant of

following substantive relief: -

"(i) That the respondents may kindly be directed to regularize the services of the petitioner from his initial date of appointment i.e. w.e.f 04-10-2004, with all consequential benefits, alongwith upto date interest.

(ii) That or in alternative, the respondent corporation may kindly be directed to regularize the services of the petitioner immediately after one year i.e. in 2005, by modifying regularization order dated 05-01-2013 with

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

all consequential benefits."

3. Admittedly, the petitioner has invoked extra

ordinary jurisdiction of this Court under Article 226 of the

Constitution of India without even preferring any

representation to the competent authority for the redressal of

her grievances raised in the writ petition.

4. Confronted with above, learned counsel for the

petitioner submitted that the petitioner would be preferring

representation within two weeks from today. In case such a

representation is so made, the same shall be decided by the

competent authority in accordance with law within a period of

six weeks thereafter. The order so passed shall also be

communicated to the petitioner.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

Jyotsna Rewal Dua Judge November 25, 2024 R.Atal