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Himachal Pradesh High Court

At Hrtc Tara Devi Shimla vs Lekh Ram on 8 July, 2022

Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua

     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                  ON THE 8th DAY OF JULY 2022
                          BEFORE




                                                         .
       HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                            &
          HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





            CIVIL WRIT PETITION No. 3626 of 2022





      Between:-

      SMT. POONAM W/O LATE SHRI GOPI CHAND
      RESIDENT OF VILLAGE GAYAAOURY POST
      OFFICE SADHUPUL TEHSIL AND DISTRICT

      SHIMLA H.P. WORKING AS JUNIOR ASSISTANT

      AT HRTC TARA DEVI SHIMLA.
                                        .....PETITIONER

      (BY SH. MEHAR CHAND ADVOCATE)



      AND




1.    HIMACHAL ROAD TRANSPORT CORPORATION
      SHIMLA-3 THROUGH ITS MANAGING DIRECTOR.





2.    DIVISIONAL MANAGER (ADMN.) HRTC, HRTC
      SHIMLA-171003.





3.    DIVISIONAL MANAGER (TECH.) HRTC
      TARA DEVI, SHIMLA.
                                     .....RESPONDENTS

      (BY SH. VIKAS RAJPUT, ADVOCATE)

____________________________________________________




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                                2



           This petition coming on for admission this day,

    Hon'ble Mr. Justice Tarlok Singh Chauhan, passed the




                                                                .
    following:





                         ORDER

Notice. Mr. Vikas Rajput, Advocate, appears and waives service of notice on behalf of the respondents.

2. Learned counsel for the petitioner states that the issue in question is squarely covered by a judgment rendered by the Hon'ble Supreme Court in Civil Appeal No. 1557-1564 of 2019, titled 'H.R.T.C. vs. Lekh Ram etc.' decided on 08.02.2019 and the respondents be directed to consider the case of the petitioner in light of the aforesaid judgment. The prayer being innocuous is allowed.

3. Consequently, the present petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in light of the judgment rendered by the Hon'ble Supreme Court in Lekh Ram's case (supra) and in case the same is covered, then same and similar benefits be extended to the petitioner. Needful be done within six weeks.

4. However, before parting, we make it clear that we have not observed anything on the merits of the case.

5. For compliance to come up on 25.08.2022.

.

( Tarlok Singh Chauhan ) Judge ( Jyotsna Rewal Dua ) Judge 08th July 2022 (rohit/mk) r to ::: Downloaded on - 08/07/2022 20:04:00 :::CIS