Kamlesh Kumar vs H.P. Road Transport Corporation Ltd.& ...
2025 Latest Caselaw 549 HP

Himachal Pradesh High Court

Kamlesh Kumar vs H.P. Road Transport Corporation Ltd.& ... on 7 May, 2025

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                   CWPOA No.6775 of 2020 a/w connected
                   matters.
                   Decided on: 07.05.2025
1. CWPOA No. 6775 of 2020

Kamlesh Kumar
                                                                 ....Petitioner

                                    Versus

H.P. Road Transport Corporation Ltd.& anr.

                                                               ...Respondents.
2. CWPOA No.6777 of 2020

Rakesh Kumar
                                                                ....Petitioner
                                    Versus

H.P. Road Transport Corporation Ltd.& anr.
                                                               ....Respondents.

3. CWPOA No.6781 of 2020
Rakesh Kumar                                                    ....Petitioner
                                    Versus

H.P. Road Transport Corporation Ltd.& anr.                  ......Respondents.

4. CWPOA No.6787 of 2020
Ashok Kumar                                                      ......Petitioner

Versus

H.P. Road Transport Corporation Ltd.& anr                    ......Respondents.

Coram

The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1




1
      Whether reporters of the local papers may be allowed to see the judgment?
                                     2
                                                          ( 2025:HHC:13248 )

For the petitioner(s)   :   Mr. Naresh Kumar Tomar,Mr. Vinay Sharma
                            & Mr. Parveen Thakur, Advocate.
For the respondents     :   Ms. Shubh Mahajan, Advocate.

Satyen Vaidya, Judge (Oral)

All these petitions are being decided by a common order in

view of the involvement of identical question of fact in all these

petitions.

2. The petitioner(s) have prayed for directions against the

respondent(s) to appoint them on the post of Transport Multi purpose

Assistants (Conductors) on the basis of written examination and

interview conducted in the year 2003 and 2004 by the respondent-

Corporation. The prayer has also been made for consequential relief.

3. The claim of the petitioner(s) has been contested by the

respondents-Corporation.

4. The question as raised in the instant petition has already

been adjudicated upon by a Division Bench of this Court vide

judgment dated 11.03.2025 passed in CWP No. 3744 of 2019, titled as

Jai Kumar and others vs. HRTC and others.

5. In view of the adjudication so made, this Court is bound

by the same and for such reason no different orders can be passed in

these petitions.

6. Accordingly, these petitions are dismissed in the light of

what has been held by the Division Bench of this Court vide judgment

dated 11.03.2025, passed in CWP No. 3744 of 2019, titled as Jai

Kumar and others vs. HRTC and others. The reasons given in said

( 2025:HHC:13248 )

judgment shall apply mutatis mutandis to the facts of the instant

petition. Petitions are accordingly, disposed of.

Pending application(s), if any also stand disposed of.

(Satyen Vaidya) th 07 May, 2025 Judge (veena)