Decided On: 28.10.2024 vs Himachal Road Transport Corporation ...
2024 Latest Caselaw 15853 HP

Himachal Pradesh High Court

Decided On: 28.10.2024 vs Himachal Road Transport Corporation ... on 28 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                    2024:HHC:10376
       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No.          10651 of 2023
                                                       Decided on: 28.10.2024
Om Prakash                                                                      ... Petitioner

                            Versus

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

For the respondents                  :        Mr. Rahul Gathania, Advocate.
Ajay Mohan Goel, Judge                        (Oral)

By way of this writ petition, the petitioner has prayed for

the following reliefs:-

"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. 22.09.2004, with all consequential

benefits, alongwith 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 i.e. in 2005, by modifying

regularization order dated 22.05.2013 with all consequential

benefits."

2. Today, learned Counsel for the respondents submits

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

2024:HHC:10376 that the issue raised by way of this petition by the petitioner, in fact,

is covered by the judgment being relied upon by the petitioner, copy

whereof is appended with the petition as Annexure P-5.

3. Accordingly, this writ petition is disposed of with the

direction that all the benefits given to the petitioners by Hon'ble

Division Bench of this Court in CWPOA No. 2343 of 2020, titled as

Vikram Singh vs. Himachal Road Transport Corporation and others

and other connected matters, decided on 09.11.2023, shall be

construed to have been granted to the present petitioner also and

the petitioner is held entitled for regularization from the date of

completion of one year contractual service after initial appointment,

with all consequential benefits from the due date. Consequential

benefits be extended to the petitioner within two months from today.

Arrears be paid within a period of three months from today, failing

which the same shall entail interest @ 6% per annum from the date

of judgment. Pending miscellaneous application(s), if any also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge October 28, 2024 (Rishi)