_________________________________________________________________ vs Hrtc & Anr
2024 Latest Caselaw 16245 HP

Himachal Pradesh High Court

_________________________________________________________________ vs Hrtc & Anr on 23 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.11080 of 2024 Decided on: 23rd October, 2023 _________________________________________________________________ Rajesh Kumar ....Petitioner

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

_________________________________________________________________ For the petitioner: Mr. Vikas Rajput, Advocate.

For the respondents: Mr. Dheeraj K.Vashisht, Advocate.

Jyotsna Rewal Dua, Judge

Notice. Mr. Dheeraj K. Vashisht, learned Counsel,

appears and waives service of notice on behalf of the

respondents.

2. With the consent of learned counsel for the

parties, matter is heard at this stage.

3. This writ petition has been filed for grant of

following substantive relief: -

"(I) The respondent my kindly be directed to

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

regularize the services of the petitioner after completion of one year with all consequential benefits like seniority, pay fixation and arrears etc. in view of R&P Rules/Policy applicable at the time of their appointments.

(II) That the petitioner may kindly be granted same treatment which has given to the petitioners of CWPOA No. 2343 of 2020 alongwith all consequential benefits."

4. Learned counsel for the petitioner submitted that

the reliefs prayed for by the petitioner 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 petitioner states that the petitioner would be

content if the case of the petitioner is 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, the petition is disposed of

by directing the respondents to consider the case of the

petitioner 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

petitioner.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge October 23, 2024 R.Atal