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Himachal Pradesh High Court

Amrit Lal vs Hrtc & Another on 18 May, 2016

Bench: Chief Justice, Sandeep Sharma

         IN THE HIGH COURT OF HIMACHAL PRADESH,
                      SHIMLA
                                       CWP Nos. 1294, 1295, 1296, 1297
                                       & 1298 of 2016
                                       Date of decision: 18.05.2016




                                                                   .
    1.     CWP No.1294 of 2016





           Amrit Lal                                               ..Petitioner
                                Versus
           HRTC & another                                        . Respondents





    2.     CWP No.1295 of 2016
           Dhian Singh                                             ..Petitioner




                                          of
                                Versus
           HRTC & another                                        . Respondents

    3.     CWP No.1296 of 2016
           Subash Chand
                    rt                                             ..Petitioner
                                Versus
           HRTC & another                                        . Respondents

    4.     CWP No.1297 of 2016
           Ramesh Chand                                            ..Petitioner
                                Versus
           HRTC & another                                        . Respondents



    5.     CWP No.1298 of 2016
           Om Parkash                                              ..Petitioner




                                Versus
           HRTC & another                                        . Respondents





    Coram:
    The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice





    The Hon'ble Mr. Justice Sandeep Sharma, Judge
    Whether approved for reporting?

    For the petitioner(s):      Mr. Shivendra Singh, Advocate.

    For the respondents:        Mr. B.N. Sharma, Advocate.
    ________________________________________________________________________________

    Mansoor Ahmad Mir, Chief Justice (oral)

CMP No.3819 of 2016 in CWP No.1294 of 2016 CMP No.3821 of 2016 in CWP No.1295 of 2016 CMP No.3823 of 2016 in CWP No.1296 of 2016 CMP No.3825 of 2016 in CWP No.1297 of 2016 CMP No.3828 of 2016 in CWP No.1298 of 2016 Leave granted. The applications are disposed of.

CWP Nos. 1294, 1295, 1296, 1297 & 1298 of 2016

2. It is contended by the learned Counsel for the petitioner(s) that the cases of the petitioner(s) are covered by the .

judgment dated 03.03.2015, made by a Division Bench of this High Court in CWP No.1555 of 2015, titled Anil Kumar Sharma versus Himachal Road Transport Corporation and another. His statement is taken on record.

of

3. Issue notice. Mr. B.N. Sharma, Advocate, waives the same on behalf of the respondents.

4. rt Learned Counsel for the respondents stated at the Bar that the respondents have already released all the retiral benefits in favour of the petitioner(s) except interest.

5. In view of the above, these writ petitions are disposed of by directing the respondents to comply with the aforesaid judgment, in letter and spirit, within a period of eight weeks from today. The judgment, supra, shall form part of this judgment also.

6. All pending applications also stand disposed of.

Copy dasti.

                                                      ( Mansoor Ahmad Mir )
                                                           Chief Justice


    May 18, 2016                                       ( Sandeep Sharma )
         (tilak/vt)                                          Judge




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