Mahender Kumar vs Hrtc & Anr
2025 Latest Caselaw 9390 HP

Himachal Pradesh High Court

Mahender Kumar vs Hrtc & Anr on 25 September, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                  CWP No.15533 of 2025
                                           Date of Decision: 25.09.2025
    _____________________________________________________________________




                                                               .
    Mahender Kumar                                                .........Petitioner





                                           Versus
    HRTC & Anr.                                                .......Respondents





    Coram
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?
    For the Petitioner:       Ms. Nandita, Advocate vice Mr. Abhishek
                              Sharma, Advocate.




    Sandeep Sharma, J. (Oral)

r to For the respondents: Mr. Rahul Thakur, Advocate. ___________________________________________________________________________

Before reply, if any, from the respondents could be

received, learned counsel representing the petitioner, on instructions,

states that petitioner would be content and satisfied in case his

representation is considered and decided in the light of judgment

passed by Division Bench this Court in CWPOA No.2343 of 2020 titled

Vikram Singh Vs. Himachal Road Transport Corporation.

2. While putting in appearance on behalf of respondents,

Mr. Rahul Thakur, 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-4) in light of Vikram

Singh (supra), expeditiously, preferably within a period of six weeks

.

from today. 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 speaking order

thereafter. Pending applications, if any, stand disposed of.

    September 25, 2025                               (Sandeep Sharma),
         (sunil)
                      r                                   Judge