Himachal Pradesh High Court
Romesh Chand vs Hrtc & Another on 8 March, 2017
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP Nos.362, 363, 364 and 365 of
2017
Date of decision: 08.03.2017
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1. CWP No.362 of 2017
Romesh Chand ..Petitioner
Versus
HRTC & another . Respondents
2. CWP No.363 of 2017
of
Dhyan Singh ..Petitioner
Versus
HRTC & another
rt . Respondents
3. CWP No.364 of 2017
Ram Naresh ..Petitioner
Versus
HRTC & another . Respondents
4. CWP No.365 of 2017
Kishore Singh ..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)
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 ::: Downloaded on - 15/04/2017 21:59:16 :::HCHP 2 Court in CWP No.1555 of 2015, titled Anil Kumar Sharma versus Himachal Road Transport Corporation and another. His statement is taken on record.
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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 of 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 rt 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
March 8, 2017 ( Sandeep Sharma )
(cm/vt) Judge
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