_____________________________________________________________________ vs Hrtc & Anr
2025 Latest Caselaw 796 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs Hrtc & Anr on 13 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No.4465 of 2025
                                       Date of Decision: 13.05.2025
_____________________________________________________________________
Nikhil Karol                                             .........Petitioner
                                       Versus
HRTC & Anr.                                            .......Respondents

Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the Petitioner:       Mr. Manohar Lal Sharma, Advocate.

For the respondents: Mr. Rahul Gathania, Advocate.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)

Before reply, if any, from the respondents could be

received, learned counsel representing the petitioner, while inviting

attention of this Court to judgment passed by Principal Division Bench

this Court in CWP No. 2107 of 2023 titled Uma Kant Vs. HRTC &

Anr., states that issue raised in the instant proceedings already

stands adjudicated by Principal Division Bench this Court in Uma

Kant (supra) and as such, petitioner would be content and satisfied

in case directions are issued to the respondents to consider the

representation of the petitioner in light of aforesaid judgment in a time

bound manner.

2. While putting in appearance on behalf of respondents, Mr.

Rahul Gathania, Advocate, states that he is not averse to aforesaid

innocuous prayer made on behalf of the petitioner and representation,

if any, filed by the petitioner shall be considered and 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 the

representation of the petitioner (Annexure P-3) in light of Uma Kant

(supra), expeditiously, preferably within a period of four weeks.

Ordered accordingly. Needless to say, authority concerned, while doing

the needful in terms of instant order, shall afford an opportunity of

being heard to the petitioner and pass appropriate orders thereafter.

Pending applications, if any, stand disposed of.

May 13, 2025                                   (Sandeep Sharma),
     (sunil)                                        Judge