Anup Singh & Ors vs Hrtc & Ors
2024 Latest Caselaw 13195 HP

Himachal Pradesh High Court

Anup Singh & Ors vs Hrtc & Ors on 5 September, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.9354/2024.

Date of Decision: 05th September, 2024. Anup Singh & Ors. .....Petitioners.

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                                           Versus





      HRTC & Ors.                                            .....Respondents.
      Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Vikas Rajput, Advocate.

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

Bipin Chander Negi, Judge (oral).

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

appears and waives service of notice on behalf of the

respondents.

2. Petitioners in the present case were appointed as Driver

in the years, 2004-2005 on contract basis. The services of the

petitioners were regularized in the year, 2012.

3. The present writ petition has been filed by the

petitioners seeking following substantive reliefs:-

" i. The respondent may kindly be directed to regularize

the services of petitioners 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 petitioners may kindly be granted same treatment which has been given to petitioners of CWPOA No.2343/2020 along with all consequential benefits."

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

4. Learned counsel for the petitioners has placed reliance

upon the judgment dated 09.11.2023, passed in CWPOA

No.2343 of 2020, titled Vikram Singh vs. Himachal Road

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Transport Corporation, along with connected matters.

5. According to learned counsel for the petitioners, the

case of the petitioners is squarely covered by the judgment

referred supra.

6. Learned counsel for the respondent-Corporation fairly

submits that the case of the present petitioners is squarely

covered by the judgment relied upon by the present petitioner

in Vikram Singh's case (supra).

7. Accordingly, the petitioners are held entitled to

regularization from the date of completion of one-year

contractual service after initial appointment, with all

consequential benefits from the due date.

8. The consequential benefits of the same shall be paid to

the petitioner, on or before 31.12.2024, failing which the

respondent/Corporation shall also be liable to pay interest

thereon @ 6% per annum.

In view of the above terms, present petition stands

disposed of, so also the pending application(s), if any.

(Bipin Chander Negi) Judge

05th September, 2024 (Gaurav Rawat)