_______________________________________________________ vs Himachal Road Transport Corporation & ...
2025 Latest Caselaw 202 HP

Himachal Pradesh High Court

_______________________________________________________ vs Himachal Road Transport Corporation & ... on 1 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.6355 of 2025 Date of Decision: 01.05.2025 _______________________________________________________ Dinesh Singh .......Petitioner

Versus Himachal Road Transport Corporation & others ... Respondents _______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner: Mr. Loveneesh Thakur, Advocate. For the Respondents: Mr. Deepak Sharma, Advocate. ____________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner, on

instructions, states that the petitioner's case is squarely covered by

the judgment dated 17.07.2014 passed by Division Bench of this

Court in CWP No.3050 of 2014, tilted Nek Ram vs. State of

Himachal Pradesh and others and as such, he would be content

and satisfied in case directions are issued to the respondents to

consider and decide his pending representation dated 17.02.2025

(Annexure P-5) in light of aforesaid judgment, in a time bound

manner.

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

2. Mr. Deepak Sharma, Advocate, while putting appearance

on behalf of the respondents, fairly states that representation of the

petitioner, if not already decided, shall be decided expeditiously.

3. Consequently, in view of the above, this Court without

going into the merits of the case deems it fit to dispose of the present

petition with a direction to the respondents to consider and decide

representation dated 17.02.2025 (Annexure P-5) of the petitioner

expeditiously, preferably within a period of four weeks in light of Nek

Ram's case (supra). Ordered accordingly. Needless to say, authority

concerned, while doing the needful in terms of instant order, shall

afford an opportunity of hearing to the petitioner and pass a speaking

order thereupon. Since, it is quite apparent from communication dated

01.02.2025 (Annexure P-4) that petitioner is suffering from high blood

sugar and is unable to afford medical treatment due to financial

hardship, this Court hopes and trusts that arrears, if any, on account

of compliance of instant order in light of Nek Ram's case (supra) shall

be released expeditiously, preferably within a period of four weeks.

Liberty is reserved to the petitioner to file appropriate proceedings in

appropriate court of law, if he still remains aggrieved. Pending

applications, if any, also stand disposed of.

(Sandeep Sharma), Judge May 01,2025 (shankar)