Chet Ram vs Hrtc & Ors
2024 Latest Caselaw 15878 HP

Himachal Pradesh High Court

Chet Ram vs Hrtc & Ors on 28 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.6818 of 2023 and connected matters.

Decided on: 28th October, 2024 _________________________________________________________________

1. CWP No. 6818 of 2023

Chet Ram ....Petitioner

Versus HRTC & Ors. ...Respondents _________________________________________________________________

2. CWP No. 9130 of 2023

Yoginder Mahajan ....Petitioner

Versus HRTC & Ors. ...Respondents _________________________________________________________________

3. CWP No. 14 of 2024

Rajesh Kumar ....Petitioner

Versus HRTC & Anr. ...Respondents _________________________________________________________________

Ram Krishan ....Petitioner

Versus HRTC & Ors. ...Respondents _________________________________________________________________

Rash Pal Verma ....Petitioner

Versus HRTC & Ors. ...Respondents

_________________________________________________________________

Sushil Kumar ....Petitioner

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

_________________________________________________________________ For the petitioner(s): Mr. Abhishek Sharma, Advocate.

For the respondents: Mr. Rahul Gathania, Advocate.

Jyotsna Rewal Dua, Judge

Though, the respondents have not filed reply to

the writ petitions, however, with the consent of learned

counsel for the parties, matters are heard at this stage.

3. These writ petitions have been filed for grant of

following common substantive reliefs: -

"(i) That the respondents may kindly be directed to regularize the services of the petitioner from his initial date of appointment with all consequential benefits, alognwith interest at market rate till such time the payment is made.

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

(ii) That or in alternative, the respondent corporation may kindly be directed to regularize the services of the petitioner immediately after one year by modifying regularization order, with all consequential benefits."

4. Learned counsel for the petitioners submitted that

the reliefs prayed for by the petitioners are covered by the

decision dated 09.11.2023, rendered in CWPOA No. 2343 of

2020 (Vikram Singh Vs. Himachal Road Transport

Corporation) alongwith other connected matters. Learned

counsel for the petitioners states that the petitioners would

be content if the cases of the petitioners are considered by the

respondents in light of the aforesaid judgment. Learned

counsel for the respondents has no objection to this prayer.

5. Having regard to above submissions but without

examining the merits of the matter, these petitions are

disposed of by directing the respondents to consider the

respective cases of the petitioners in light of the aforesaid

judgment and pass appropriate orders in accordance with law

within a period of six weeks from the date of receipt of copy of

this order. The decision so arrived at, shall be communicated

to the petitioners.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge October 28, 2024 R.Atal