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Himachal Pradesh High Court

Sh. Sarwan Singh vs Hrtc Through Its Managing on 9 December, 2021

Bench: Sabina, Jyotsna Rewal Dua

                                   1


    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
               ON THE 9th DAY OF DECEMBER, 2021
                              BEFORE
                 HON'BLE MS. JUSTICE SABINA




                                                                 .
                                  &





         HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





               CIVIL WRIT PETITION No.7679 of 2021

         Between:-

         NAVEEN KUMAR, SON OF LATE




         SH. SARWAN SINGH,
         RESIDENT OF VILLAGE BANGAL,
         P.O. THIL, TEHSIL KHUNDIAN,
         DISTRICT KANGRA, H.P.                              ....PETITIONER


         (BY SH. H.R. BHARDWAJ,
         ADVOCATE)

         AND


         HRTC THROUGH ITS MANAGING
         DIRECTOR, SHIMLA-3.                             ....RESPONDENT




        (MR. VIR BAHADUR VERMA,
        ADVOCATE)





    ______________________________________________________

                This Civil Writ Petition coming on for admission this day,





    Hon'ble Ms. Justice Sabina, passed the following:
                              ORDER

Petitioner has filed this petition under Article 226 of the Constitution of India, seeking appointment on compassionate basis.

2. Learned counsel for the petitioner has submitted that father of the petitioner, who was working as a Mechanic with the respondent-Corporation, had died on 12.06.2019, while in service.

The petitioner had submitted a representation before the respondent-Corporation on 22.07.2019, seeking compassionate appointment on the basis of Kith and Kin Policy. However, no action .

has been taken on the same so far. He has further submitted that at this stage, the petitioner would be satisfied in case he is permitted to file a fresh representation before the respondent-Corporation by giving additional facts and the same be ordered to be disposed of in a time bound manner.

3. Without adverting to the merits of the case, we deem it appropriate to dispose of the petition by giving liberty to the petitioner to move a fresh representation before the respondent, Managing Director, HRTC, highlighting his grievance with additional facts, within a period of two weeks from today and the respondent/competent authority shall dispose of the same expeditiously in accordance with law, preferably within a period of four weeks thereafter.

4. Pending miscellaneous application(s), if any, shall also stand disposed of.

                                                            (Sabina)
                                                             Judge



                                                   ( Jyotsna Rewal Dua )
          December 09, 2021                              Judge
               (Yashwant)




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