Himachal Pradesh High Court
Rashpal Singh vs Hrtc & Anr on 23 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 7410 of 2022
.
Decided on: 23.11.2022
Rashpal Singh ...Petitioner
Versus
HRTC & Anr. ...Respondents
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting? 1 No.
For the Petitioner : Mr. S. P. Chatterji, Advocate.
For the Respondents : Mr. Vikas Rajput, Advocate.
Tarlok Singh Chauhan, Judge (Oral)
Notice. Mr. Vikas Rajput, Advocate, appears and waives service of notice on behalf of the respondents.
2. The instant petition has been filed for grant of the following substantive relief:-
i. To direct respondents to grant two additional increments, on completion of twenty years service by the petitioner as Conductor w.e.f. 01.07.2000 on notional basis, and on actual basis w.e.f. 01.07.2015 with consequential benefits, including retiral.
3. Learned counsel for the petitioner states that the issue in question is squarely covered by the judgment rendered by this Court in CWP No. 4167 of 2019 titled as Himachal Road 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 24/11/2022 20:32:38 :::CIS 2 Transport Corporation vs. Suresh Kumar and others, decided on 29.11.2021 which judgment, in turn, has been affirmed by the .
Hon'ble Supreme Court with the dismissal of the SLP (C) Diary No(s). 21537/2022 vide order dated 16.08.2022. This is a matter which is required to be considered by the employer/respondents.
4. Accordingly, without going into the merits of the case, we deem it appropriate to dispose of the instant petition by directing the respondents to consider and decide the case of the petitioner in light of the judgment in Suresh Kumar's case (supra) and in case the claim of the petitioner is found to be covered by the said judgment, then same and similar benefits, as granted in Suresh Kumar's case (supra) be also granted in favour of the petitioner within a period of six weeks from today. Ordered accordingly. Pending application(s), if any also stands disposed of.
5. For compliance, to come up on 04.01.2023.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
23rd November, 2022 Judge
(sanjeev)
::: Downloaded on - 24/11/2022 20:32:38 :::CIS