Himachal Pradesh High Court

Ram Kumar vs Hrtc & Anr on 1 July, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.10458 of 2025 Decided on: 01.07.2025

_________________________________________________________________

Ram Kumar ....Petitioner

Versus

HRTC & Anr. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Ms. Anchal Sharma, Advocate vice r Mr. Balwant Singh Thakur, Advocate.

For the respondents: Mr. Raman Jamalta, Advocate. ________________________________________________________________ Jyotsna Rewal Dua, Judge

Notice. Mr. Raman Jamalta, learned Counsel,

accepts service of notice on behalf of the respondents.

2. This petition has been filed for grant of following

reliefs: -

"a). That a writ in the nature of mandamus may kindly be issued directing Respondent Corporation regularize services of the petitioner from his initial date of appointment and treat petitioner as appointee on regular appointee with all consequential benefits in the interest of justice.

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

b) That or in alternative, the respondent corporation may kindly be directed to regularize the services of the petitioners immediately after one year, by modifying regularization order Annexure P-2, with

all consequential benefits in view of judgment by

this Hon'ble Court in case CWPOA No. 2343 of 2020 titled as Vikram Singh and others versus HRTC."

3. Learned counsel for the petitioner submitted that

the issue involved and the reliefs prayed for by the petitioner

have already been adjudicated in Vikram Singh Vs.

Himachal Road Transport Corporation 2. 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.

4. Having regard to above submissions, but without

examining the merits of the matter, this writ 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

CWPOA No.2343 of 2020, decided alongwith connected matters on 09.11.2023.

petitioner.

Pending miscellaneous application(s), if any, also

to stand disposed of.


                                                  Jyotsna Rewal Dua
                                                        Judge
    July 1, 2025





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