Himachal Pradesh High Court
Rakesh Kumar vs Hrtc. & Another on 25 May, 2023
Bench: Vivek Singh Thakur, Sushil Kukreja
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 2001 of 2023
.
Date of decision: 25.5.2023
Rakesh Kumar. ...Petitioner.
Versus
HRTC. & Another ...Respondents.
Coram
Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Hon'ble Mr. Justice Sushil Kukreja, Judge.
Whether approved for reporting?1
For the Petitioner. Mr.Himanshu Kapila, Advocate, vice
Mr.Manaohar Lal Sharma, Advocate, for the
petitioner.
For the Respondents: Ms.Shubh Mahajan, Advocate.
Vivek Singh Thakur, Judge (Oral)
Notice. Ms.Shubh Mahajan, Advocate waives service and accepts notice on behalf of respondents.
2. Grievance of the petitioner is that representation dated 20.9.2022 (Annexure P-6) submitted by him to Managing Director, HRTC has not been decided till date.
3. At this stage, learned counsel for the petitioner submits that petitioner would be satisfied in case time bound direction is issued to competent authority to decide representation dated 20.9.2022 (Annexure P-
6), submitted by him to Managing Director, HRTC.
4. Learned counsel for the respondents submits that respondent-
authority shall decide the representation as expeditiously a possible in terms of order.
5. In view of above, respondent-Authority, i.e. Managing Director, HRTC is directed to decide the representation of the petitioner on or before Whether the reporters of the local papers may be allowed to see the Judgment? Yes ::: Downloaded on - 26/05/2023 20:35:46 :::CIS 2 CWP No. 2001 of 2023 30th June, 2023, by passing a speaking and reasoned order in accordance with law, after affording opportunity of hearing to the petitioner, if desired so.
Order so passed shall be communicated to the petitioner and in case .
petitioner is still aggrieved, he will be at liberty to avail appropriate remedy.
6. The petition is disposed of in the aforesaid terms, so also pending miscellaneous applications, if any.
Parties are permitted to use copy of this order downloaded from the website of High Court of Himachal Pradesh, before the authorities concerned, and the said authorities shall not insist for production of a certified copy, but if required, may verify passing of order from website of the High Court.
(Vivek Singh Thakur), Judge.
(Sushil Kukreja), Judge.
25th May, 2023 (Keshav) ::: Downloaded on - 26/05/2023 20:35:46 :::CIS