Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Decided On: 14.10.2024 vs Himachal Road Transport Corporation ...
2024 Latest Caselaw 14969 HP

Citation : 2024 Latest Caselaw 14969 HP
Judgement Date : 14 October, 2024

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:9671
       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No.          11377 of 2024
                                                       Decided on: 14.10.2024
Vinod Kumar                                                            ... Petitioner

                            Versus

Himachal Road Transport Corporation (HRTC)                                      ... 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                  :        Ms. Shrutika Chauhan, Advocate vice
                                              Mr. Dheeraj K. Vashisht, Advocate.
Ajay Mohan Goel, Judge                        (Oral)

Notice. Ms. Shtrtika Chauhan, learned Counsel

appearing vice Mr. Dheeraj K. Vashsiht, 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

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

2024:HHC:9671

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

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)

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

BHUPEND Phone=04d8bcd7412dcb18b7b081df02fb3b89ecc4a0 c8f8a66ab97285dc56e62d41fe, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=2ccc91b5122501da0ce3678b0e2b

ER KUMAR 7bd5fa9b09937769da5501e1f4e7ad448bc5, CN=BHUPENDER KUMAR Reason: I am approving this document with my legally binding signature Location:

Date: 2024-10-15 11:20:43

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter