Decided On: 14.10.2024 vs Himachal Road Transport Corporation ...
2024 Latest Caselaw 14968 HP

Himachal Pradesh High Court

Decided On: 14.10.2024 vs Himachal Road Transport Corporation ... on 14 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                                2024:HHC:9673
                             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                                                             CWP No.    11338 of 2024
                                                                                             Decided on: 14.10.2024
               Parshotam Ram                                                                                 ... Petitioner

                                                                        Versus

               Himachal Road Transport Corporation (HRTC)
               and another                                                                                 ... Respondents
               Coram
               Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
               Whether approved for reporting?1
               _____________________________________________________
               For the petitioner      :     Mr. Ashok Kumar, Advocate.

               For the respondents                                            :     Mr. Virender Singh Kanwar, Advocate.
               Ajay Mohan Goel, Judge                                               (Oral)

Notice. Mr. Virender Singh Kanwar, learned Counsel,

accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioner submits that interest

of justice would be served, in case, the representation made by the

petitioner, appended with the petition as Annexure P-1 with regard

to his grievance, is directed to be decided by the competent

Authority within some reasonable time.

3. This writ petition is accordingly disposed of with the

direction that the representation made by the petitioner, appended

with the writ petition as Annexure P-1, shall be decided by the

competent Authority, in light of the averments made therein within a

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

DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA,

BHUPENDE Phone=04d8bcd7412dcb18b7b081df02fb3b89ecc4a0c8f 8a66ab97285dc56e62d41fe, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=2ccc91b5122501da0ce3678b0e2b7bd 5fa9b09937769da5501e1f4e7ad448bc5,

R KUMAR CN=BHUPENDER KUMAR Reason: I am approving this document with my legally binding signature Location:

Date: 2024-10-15 11:18:07

2024:HHC:9673

period of six weeks from today, by passing a speaking order, in

accordance with law. Pending miscellaneous application(s), if any

also stand disposed of accordingly.

(Ajay Mohan Goel) Judge October 14, 2024 (narender)