Decided On 21St October vs Himachal Pradesh Transport ...
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Himachal Pradesh High Court

Decided On 21St October vs Himachal Pradesh Transport ... on 21 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

2024:HHC:9974


     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                  CWP No. 5349 of 2024
                                  Decided on 21st October, 2024
Nagender
                                                           ...Petitioner
                          Versus
Himachal Pradesh Transport Corporation and another
                                             ...Respondents
Coram

Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
Whether approved for reporting?
For the petitioner:         Mr. Bhishm Sharma, Advocate.

For the respondents:        Mr. Rahul Thakur, Advocate.

Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Rahul Thakur, Advocate, accepts

notice on behalf of the respondents.

2. With the consent of learned counsel for the parties, the

matter is heard at this stage.

3. As per averments made in the writ petition, the

petitioner was appointed as driver on contract basis against the

sanctioned post in the year 2004. His services were regularized in

the year 2012.

4. The prayer made in the petition is for modifying the

regularization order of the petitioner and to regularize his services

from the previous date in light of the decision rendered in CWPOA

No.2343/2020 (Vikram Singh & HRTC alongwith connected matters)

2024:HHC:9974

decided on 09.11.2023. 4. Learned counsel submitted that the

petitioner would be content, in case, respondents/competent

authority are directed to consider and decide the case of the

petitioner, in light of the law laid down in the aforesaid judgment, in a

time bound manner. Prayer is not opposed by learned Additional

Advocate General for the respondents.

5. Taking into consideration the above submissions, but

without examining the merits of the matter, this writ petition is

disposed of by directing the respondents/competent authority to

consider and decide the case of the petitioner in light of the

aforesaid judgment and in accordance with law within six weeks

from today. The decision so arrived at shall also be communicated to

the petitioner.

The instant petition is disposed of, in above terms, so

also the pending application(s), if any.

(Ajay Mohan Goel) Judge

October 21, 2024 (Vinod)

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

BHUPENDE OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone=04d8bcd7412dcb18b7b081df02fb3b89ecc4a0c8f8a66ab9 7285dc56e62d41fe, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=2ccc91b5122501da0ce3678b0e2b7bd5fa9b09 937769da5501e1f4e7ad448bc5, CN=BHUPENDER KUMAR

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

Date: 2024-10-21 16:35:09