Himachal Pradesh High Court
Rekha Devi vs Cskhpkv & Another on 12 July, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 4458 of 2023.
Date of decision : 12.7.2023.
Rekha Devi ...Petitioner.
Versus
CSKHPKV & another ...Respondents
.
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1
For the petitioner : Mr. Tanuj Thakur, Advocate.
For the respondents : Mr. Naresh K. Sharma, Advocate.
r to
Tarlok Singh Chauhan, Judge (Oral)
Issue notice. Mr. Naresh K. Sharma, Advocate appears and waives service of notice on behalf of the respondents.
2. The instant petition has been filed for the grant of the following substantive relief:-
"That the respondents may kindly be directed to allow the petitioner to switch over from "CFP-cum-Gratuity Scheme" and allot him the GPF Account Number on the basis of judgment dated 17.4.2023 in LPA No. 46 of 23 vide Annexure P-5 and respondents may kindly be ordered to consider the case of the petitioner within a time bound period manner with all consequential benefits."
2. Learned counsel for the petitioner states that the issue in question is no longer res-integra and the same is squarely covered by the judgment rendered by the learned Single Judge in batch of petitions lead case being CWPOA No. 6113 of 2020, titled as Dr. 1 Whether reporters of Local Papers may be allowed to see the judgment?
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2.9.20222, which judgment, in turn, has now been affirmed by the learned Division Bench in LPA No. 46 of 2023 alongwith connected matters, leade case being LPA No. 46 of 2023, titled as Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishwavidyalaya, Palampur, vs. Vipan Kumar Gupta, decided on 17.4.2023 (Annexure P-6).
3. In this view of the matter, we deem it appropriate to dispose of this petition by directing the respondents to consider and decide the case of the petitioner in light of the aforesaid judgments and in case the case of the petitioner is found to be covered, then same and similar benefit be extended to the petitioner herein also.
The entire exercise be completed within six weeks from today.
4. The instant petition is disposed of, in the aforesaid terms, so also the pending application(s), if any.
(Tarlok Singh Chauhan) Judge.
(Satyen Vaidya)
12th July, 2023 Judge
(kck)
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