Himachal Pradesh High Court
Lekh Raj vs Hrtc & Another on 26 May, 2016
Bench: Chief Justice, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.1381 of 2016
Date of decision: 26.05.2016
.
Lekh Raj ..Petitioner
Versus
HRTC & another . Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
of
The Hon'ble Mr. Justice Sandeep Sharma, Judge
Whether approved for reporting?
For the petitioner: Mr. Shivendra Singh, Advocate.
rt
For the respondents: Mr. B.N. Sharma, Advocate.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
It is contended by the learned Counsel for the petitioner that the case of the petitioner is 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.
3. Issue notice. Mr. B.N. Sharma, Advocate, waives the same on behalf of the respondents.
4. Learned Counsel for the respondents stated at the Bar that the respondents have already released all the retiral benefits in favour of the petitioner except interest.
5. In view of the above, this writ petition is disposed of by directing the respondents to comply with the aforesaid judgment, in ::: Downloaded on - 15/04/2017 20:27:02 :::HCHP 2 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.
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Copy dasti.
( Mansoor Ahmad Mir )
Chief Justice
May 26, 2016 ( Sandeep Sharma )
(hemlata/vt) Judge
of
rt
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