Himachal Pradesh High Court
Maan Singh vs Himachal Road Transport Corporation & ... on 8 October, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 3178/2020 Reserved on: 28.9.2020 Decided on : 8.10.2020 .
Maan Singh .....Petitioner
Versus
Himachal Road Transport Corporation & ors. .....Respondents
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 No For the Petitioner: Mr. Ajay Sharma, Senior Advocate with Ms. Aanandita Sharma, Advocate.
For the Respondents: Mr. Shyam Singh Chauhan, Advocate, for respondents No. 1 and 2.
Mr. B. C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondent No.3.
(Through Video Conferencing) _____________________________________________________________________ Justice Tarlok Singh Chauhan, Judge It was more than four decades back that the Hon'ble Supreme Court had observed that "it must, therefore, be taken to be the law that where the Government is dealing with the public, whether by way of giving jobs or entering into contracts or issuing quotas or licences or granting other forms of largesses, the 1 Whether reporters of the local papers may be allowed to see the judgment? Yes.
::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 2Government cannot act arbitrarily at its sweet will and, like a .
private individual, deal with any person it pleases, but its action must be in conformity with standard or norm which is not arbitrary, irrational or irrelevant. The power or discretion of the Government in the matter of grant of largesses including award of jobs, contracts quotas, licenses etc., must be confined and structured by rational, relevant and nondiscriminatory standard or norm and if the government departs from such standard or norm in any particular case or cases, the action of the Government would be liable to be struck down, unless it can be shown by the Government that the departure was not arbitrary, but was based on some valid principle which in itself was not irrational, unreasonable or discriminatory (Refer: Erusian Equipment and Chemicals Ltd. vs. State of West Bengal, AIR 1975 SC 26).
2 The principles laid down above would equally apply to the allotment of the government residences to be made by the respondentCorporation in accordance with the Himachal Pradesh Allotment of Government Residencies (General Pool) Rules, 1994.
3 The instant case depicts sordid, despotic and nepotic functioning of respondentCorporation, which unfortunately despite observations made by this Court, as far as back as on ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 3 2.9.2015 in Shashi Bhushan vs. State of Himachal Pradesh & .
ors. 2016(1) Shim.L.C. 302 CWP No. 94922014 does not seem to have learnt its lessons well.
4 While deciding the said case, which pertained to selection for the posts of Transport Multipurpose Assistants (Conductors) in the respondentCorporation, the Court adversely commented on its working and observed as under:
27. It is more than settled that public offices, both big and small, are sacred trusts. Such offices are meant for use and not abuse and in case large scale fraud is committed so as to shock the conscious of the Court, then the law is not that powerless and would step into quash the entire selection.
This was so observed by the Hon'ble Supreme Court in Krishan Yadav and another Vs. State of Haryana and others (1994) 4 SCC 165 as under:
16.Having regard to all the above, the irresistible conclusion is "fraud has reached its crescendo". Deeds as foul as these are inconceivable much less could be perpetrated. We are reminded of the words of Shakespeare: "Thus much of this, will make Black, white; foul, fair; wrong, right; Base, noble; Ha, you gods! why this?"
(Timon of Athens, Act IV, Sc. 3)
17.It may not be too much to draw an inference that all these were motivated by extraneous considerations. Otherwise, how does one account for selection without interview, fake and ghost interviews, tampering with the final records, fabricating documents, forgery? Each of this ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 4 would attract the penal provisions of Indian Penal Code. They have been done with impunity.
.
18.The story does not end here. From out of the "selection list" secret Communications have been sent to the candidates. Selections were made without medical test or verification of antecedents.
19.It is highly regrettable that the holders of public offices both big and small have forgotten that the offices entrusted to them are sacred trusts. Such offices are meant for use and not abuse. From a Minister to a menial everyone has been dishonest to gain undue advantages. The whole examination and the interview have turned out to be farcical exhibiting base character of those who have been responsible for this sordid episode. It shocks our conscience to come across such a systematic fraud. It is somewhat surprising the High Court should have taken the path of least Resistance stating, in view of the destruction of records, that it was helpless. It should have helped itself. Law is not that powerless.
29. Respondent No. 2 being creation of statute is admittedly a State within the meaning of Article 12 of the Constitution of India and cannot therefore, act like a private individual, who can act in a manner whatsoever he likes, unless it is interdicted or prohibited by law. Rather its power as an employer are more limited than that of a private employer inasmuch as it is subject to constitutional limitations and cannot be exercised arbitrarily. It is trite that the State and its instrumentalities have to act strictly within the four corners of law and all its activities are governed by rules, regulations and instructions. It is more then settled that when a statutory authority is required to do a thing in a ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 5 particular manner then the same must be done in that manner or not at all.
.
5 The issue in question relates to allotment of government accommodation and aggrieved by the nonallotment, the petitioner has approached this Court for grant of following substantive reliefs: "a) That impugned office order dated 22.08.2020, Annexure P3, may very kindly be quashed and set aside with directions to respondents No.1 & 2 to allow office order dated 14.08.2020, Annexure P2, remain in force and allotment of Set No.12, BlockA, Divisional Workshop, Taradevi, Shimla 171010 in favour of the petitioner in vogue, to secure the ends of law and justice;
b) That respondents No. 1 & 2 may kindly be directed to post the House Allotment Rules, applications received for allotment of quarters, proceedings of the meetings of the House Allotment Committee and office orders issued consequently on the website of the respondentCorporation so that there is transparency in making allotment of houses to the employees.
c) That respondents No. 1&2 may kindly be directed to produce record pertaining to the allotment of houses in favour of employees of the respondent Corporation posted at Shimla from January, 2014 onwards along with proceedings of the meetings of the House Allotment Committee and consequent orders as issued before this Hon'ble Court for its kind perusal."
::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 66 The petitioner joined respondentCorporation as Driver .
on 31.5.2007 and is working as such since then. On 5.4.2019, he was elected as President of the Himachal Path Parivahan Nigam Drivers' Union, H.P. On 14.5.2020, the petitioner applied for the allotment of government accommodation and vide order, dated 14.8.2020, Set No. 12, BlockA, situated in Divisional Workshop Taradevi, was allotted in favour of the petitioner, however the respondents thereafter issued office order, dated 22.8.2020, whereby aforesaid allotment was cancelled and the same was made in favour of respondent No.3 and aggrieved thereby, the petitioner has filed the instant petition seeking reliefs, as quoted hereinabove.
7 The respondents have contested the petition by filing reply, wherein, apart from raising preliminary objections regarding maintainability, the petitioner having not approached this Court with clean hands, locus standi, it has been specifically stated that no stepmotherly treatment has been meted out to the petitioner on any account and on the contrary, the respondents had given a sympathetic view and alloted the accommodation out of turn to the petitioner, despite the petitioner being at Sr. No. 11, whereas respondent No.3 being at Sr. No.1, however when objections were ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 7 filed by respondent No.3, respondents No. 1 and 2 were under .
obligations to consider those objections and in this background, the respondentCorporation reviewed its earlier decision and cancelled the allotment made in favour of the petitioner and alloted the same to respondent No.3.
8 In the reply, the respondents have annexed list of the
applications received
upto 16.7.2020
accommodation in a tabulated form (Annexure R2), which reads r for residential as under: SN Name (Sh./Smt.) DESIG. PRESENT Date of Date of Grounds POSTED receipt of existing application allotment 1 Ravi Kumar Dvr. DW Tdvi 7.4.2014 Not Allotted 2 Pritam Singh Clerk HO 2.4.2015 Not Allotted 3 Ranvir Singh Condt. Unit-III 4.1.2017 Not Allotted 4 Kuldeep Kumar Condt. Unit-II 15.9.17 Not Allotted 5 Tilak Raj Dvr. DW Tdvi 18.9.17 Not Allotted 6 Daljeet Singh DM DO 27.12.18 Not Allotted 7 Vikram-II Dvr. DW Tdvi 17.4.19 Not Allotted 8 Ramesh Chand-II Dvr. DW Tdvi 17.5.19 Not Allotted 9 Joginder Singh Dvr. DW Tdvi 29.6.19 Not Allotted 10 Ram Krishan Dvr. Unit-1 9.7.19 Not Allotted ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 8 11 Man Singh Dvr. Local 5.8.19 Not Allotted .
12 Hans Raj Sr. Asstt. HO 17.8.19 Not Allotted 13 Bhuteshwar Dvr. Local 29.8.19 Not Allotted 14 Pyare Lal Dvr. Local 22.10.19 Not Allotted 15 Tej Singh Mech. DW Tdvi 13.11.19 Not Allotted 16 Desh Raj Drv. DW Tdvi 18.12.19 Not Allotted 17 Gian Singh Dvr. Unit-I 3.2.2020 Not Allotted 18 Ashok Kumar rDvr. HO 22.5.2020 Not Allotted 19 Chander Prakash Condt. DW Tdvi 4.5.2020 Not Allotted 20 Vivek Mehta Elect. Unit-I 17.6.2020 Not Allotted 21 Pawan Kumar AM DW Tdvi 20.6.2020 Not (Store) Allotted 9 In rejoinder, the petitioner, instead of concentrating on the averments made in the petition and trying to justify the allotment in his favour, contended that stepmotherly treatment has been meted out to him on the ground that in case respondent No.3 had in fact made application for allotment in the year 2014, then why successively he did not object to the allotment of government accommodation in favour of Pawan Guleria, Hem Raj, Shankar Singh, Conductor, Pawan Kumar Sharma, Deputy ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 9 Divisional Manager, Daljeet Singh, Divisional Manager, who had .
applied during the year 2014 and thereafter.
10 On 17.9.2020, the Court directed respondents Corporation to produce records of house allotment committee along with Rules of allotment.
11 On 28.9.2020, arguments in this case were heard and 12 to the judgment was ordered to be reserved.
We perused the records on 28.9.2020 and found that same was not at all maintained properly muchless in accordance with the provisions of Office Manual, which is the Bible of any office insofar as maintenance of the official record is concerned.
13 Accordingly, we directed the respondentCorporation to depute the concerned official/officer, who had been maintaining record. On 29.9.2020, Vijay Kashyap, dealing hand and Pyare Lal, Section Officer, appeared and after trying their level best they failed to justify the names of the employees, as per tabulated chart, Annexure R2 and requested for further time. Thereafter, dealing hand, alone came on 30.9.2020 and after spending few hours, was again not in a position to justify the entires shown in Annexure R2.
::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 1014 It was thereafter on 1.10.2020 that dealing hand along .
with Section Officer again appeared and after spending about three hours sought permission to take back the record and prepare a tabulated chart.
15 It is now on 3.10.2020 that list of the employees to be considered for allotment of government residencies, in a tabulated form, has been handed over to us, duly certified by the Regional Manager (Legal) of the respondentCorporation, which is annexed with this judgment as Annexure I (total pages 8 in number).
16 Noticeably, the respondentCorporation somewhere in the month of August, 2019 prepared list of the employees for allotment of residential accommodation, which reads as under: Sr. No. Name of Emp. DESIG Unit D/o Apply 1 Poonam Thakur Clerk D/W Tdv. 8.10.15 2 Madan Lal Driver DM Office 2.4.18 3 Ram Chand H.M. Tara Devi Unit 29.11.18 4 Daljeet Singh DM, Hzr. Head Office 27.12.18 5 Rajesh Kumar Jr. Tech.Electt. Tdvi Unit 28.3.19 6 Vikram Singh II Driver D/ Tdvi 17.4.19 7 Ramesh Chand II Driver D/W Tdvi 17.5.19 8 Joginder Singh Driver D/W Tdvi 29.6.19 9 Ram Krishan Driver Tara Devi Unit/I 9.7.16 10 Man Singh Driver Local Unit II 5.8.19 11 Tilak Raj Driver D/W Tdvi 18.9.17/9.8.19 12 Hans Raj Sr. Asstt. Head Office 17.8.19 changed 13 Bhutashwer Dutt Driver HIN Tdv 29.8.19 14 Pyare Lal Driver Local Unit 22.10.19 ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 11 15 Tej Singh Mech D/W Tdvi 13.11.19 changed .
16 Raju Sweeper HO 13.9.19 17 Hem Raj Driver Taradevi Unit 23.9.19 18 Pawan Kumar DDM(T) D/W Tdv. 1.2.2020 17 Even though, this list was prepared somewhere in the month of August, 2019, but strangely enough it contains list of employees, who applied in later part of 2019 and 2020, though notings that have been continued further bear date 22.8.2019 however, these entries can best be left to guess work, but what is more shocking is that there is overwriting on these entries over and above the notings of the departmental head.
18 The petitioner, despite being no where even close in the seniority list of employees, who could have been allotted government accommodation, on the sheer strength of his being President of the Himachal Path Parivahan Nigam Drivers' Union, to which he was elected on 5.4.2019, approached the respondent Corporation by writing letter, dated 5.8.2019, which reads as under: "The Divisional Manager, Himachal Road Transport Corporation, Shimla Division, Shimla, H.P. Subject: Regarding allotment of Departmental residence at Taradevi.
::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 12Sir, .
I have the honour to state that a Govt. residence has been allotted in favour of Sh. Rajinder Kumar Regional Manager (Stores), HRTC Head Office Shimla in the HRTC colony (BlockA Set No. 13) at Taradevi and said office stand retired from his services on 31.08.2019.
You are therefore requested the same residence may please be allotted in my favour after vacation of said officer please.
I shall be highly thankful to you.
Yours faithfully Sd/ (Man Singh) Driver HRTC, Local Unit, DhalliShimla."
19 This application appears to have been placed before the Vice Chairman of the respondentCorporation, who made following endorsement: "D.M. please do the needful.
Sd/ 5.8.2019"
20 Obviously, such a course could not have been adopted even by the Vice Chairman of the respondentCorporation and the allotment had to be made strictly in accordance with the Rules.
21 Here it shall be apposite to refer to the observations made in para 1 and 46 of the judgment of the Hon'ble Supreme ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 13 Court in Shiv Sagar Tiwari vs. Union of India and ors. (1997) 1 .
SCC 444, being a land mark judgment qua allotment of government residences on out of turn basis, which read as under:
1. The administrative law has of late seen vast increase in discretionary powers. But then, the discretion conferred has to be exercised to advance the purpose to subserve which the power exists. Even the Minister, if he/she be the repository of discretionary power, cannot claim that either there is no discretion in the matter or unfettered discretion.
This proposition was rejected emphatically by the House of Lords in landmark decision of Padfield 1968 AC 997. This apart, as pointed out in United States v. Wunderlish 342 US 98:
Law has reached its finest moments, when it has freed man from unlimited discretion of some ruler, some...official, some bureaucrat.... Absolute discretion is a ruthless master. It is more destructive of freedom than any of man's other invention.
1A. These high principles of administrative law have been placed at the forefront because, as would appear from what is being stated later, in the present case there was gross misuse of discretionary power relating to allotment of accommodation to government employees. As against the discretionary quota of 10 per cent, it shot up to 70 per cent; and on top of that 8,768 houses were allotted by stating that the same was being done on "Special Compassionate Ground". This naturally led to uproar and serious objection from those who were denied accommodation as per rules. After the present petition was entertained and the Court ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 14 went into the matter in depth, it was found that what had taken place was a scam, and a big scam at that. In the .
present case, we do not propose to say anything regarding the allegation that the allotments were made for extraneous consideration, as investigation relating to that is under progress. What we propose to examine rather is how best we can take care of illegality which had described following outofturn allotments a galore.
46. The arbitrary exercise of power by the authorities in a big way had led almost to the collapse of the whole system of allotment. There was a crisis like situation and this Court had to deal with an extraordinary situation and a special procedure had to be devised to do justice to all concerned.
Natural justice being a flexible principle and we being concerned with the issue of outofturn allotment in thousands, it was felt by us that a collective hearing would meet the requirement of natural justice as the Committee had given individual hearing to those who appeared before it. This view was taken because the basic question to be determined was whether the allotment given to an employee was on outofturn basis or not. In case it were to be so, it is apparent that unless an exception is made, the allottee has no right to stay, no right to occupy the premises. The hearing given by us on two occasions brought eloquently to us that the outofturn allottees were notified and had appeared, had two principal contentions to advancethe same being the plea not to evict either on the ground of serious illness of one or the other close relatives, or to include them in the functional category. Nothing else could have really been pleaded not to evict them. These two ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 15 aspects have been adequately borne in mind by us as would appear from the aforesaid discussion.
.
22 We have also found that certain D.O. notes have been issued by the other politicians, who otherwise have no concern with the respondentCorporation and, thus, could not have been acted upon. Such a course is clearly in violation of the guidelines that have been laid down in Shiv Sagar Tiwari's case (supra).
23 It was observed by Wades Administrative Laws, 5 th Edition at page 347 that "The first requirement is the recognition that all powers have legal limits, the next requirement, no less vital, is that the Court should draw this limit in a way which strikes the most suitable balance between executive efficiency and legal protection of the citizen. Parliament consistently confers upon public authorities powers which on their face seem absolute and arbitrary. But arbitrary power and unfettered discretion are what the Courts refuse to countenance. They have woven a network of restrictive principles which require statutory powers to be reasonable and in good faith and in accordance with the spirit and letter of the empowering Act." At page 359, it was also observed that "Discretion of a statutory body is never unfettered. It is a discretion which is to be exercised according to law. That amounts at least to this that the statutory body must be guided by relevant ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 16 consideration and not irrelevant. If its decision is influenced by .
extraneous consideration which ought not have taken into account, then the decision cannot stand. No matter that the statutory body may have acted in good faith, nevertheless, the decision will be setaside."
24 Here, it shall be apposite to make a reference to the judgment of the Hon'ble Supreme Court in New India Public School vs.Huda (1996) 5 SCC 510, wherein it was observed that when public authority discharges its public duty, it has to be consistent with the public purpose and clear and unequivocal guidelines or rules are necessary and the same cannot be acted at the whim and fancy of the public authorities or under their garb or cloak for any extraneous consideration.
25 The concept of reasonableness and nonarbitrariness pervades the entire constitutional spectrum and is a golden thread which runs through the whole fabric of the Constitution. Thus, Article 14 read with Article 16(1) of the Constitution accords right to an equality or an equal treatment consistent with principles of natural justice. Therefore, any law made or action taken by the employer, corporate statutory or instrumentality under Article 12 ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 17 must act fairly and reasonably. Right to fair treatment is an .
essential inbuilt of natural justice.
26 Thus, what can be deduced from the aforesaid exposition of law is that procedure for allotment has to be fair, reasonable, nondiscriminatory, transparent, noncapricious and should not suffer from favouritism or nepotism and must not be 27 to violative of the mandate of Article 14 of the Constitution.
We could have conveniently disposed of the petition by dismissing the same as the petitioner has failed to substantiate his plea for allotment of government accommodation on out of turn basis, but the mode and manner, in which records so also Annexure R2 have been prepared by the respondentCorporation, constrains us to proceed further in the matter.
28 As observed above, while dealing with cases relating to house allotment, the respondentCorporation has prepared a list of applicants, which has to be based and drawn on the basis of date of application and the records have to be prepared strictly in accordance with the provisions of the Office Manual, more particularly, Chapter IX thereof, which deals with filling system.
The same not only have not been maintained in terms of the aforesaid provisions, but even the list now prepared on the basis of ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 18 so called record does not tally with Annexure R2 or with the list .
prepared in August 2019 and thus, irresistible conclusion that may be drawn by us is that a fraud is being played with the Court when false and fabricated documents, more particularly, Annexure R2, is being placed before the Court for being accepted as the one based on records.
29Deeds as foul as these are inconceivable much less could be permitted to be perpetrated. Shakespeare aptly described such sordid affairs in the following manners: thus much of this, will make Black, white; foul, fair; Wrong, right; Base, noble; Ha, you gods: why this? This is clearly evident from the fact that both the President and Vice President of respondent No. 1 have recently resigned from the office purportedly because of a video widely circulated showing them accepting bribe from the Contractor.
30 As observed earlier, it is highly regrettable that the holders of the office of respondentCorporation have been completely oblivious to the fact that the office entrusted to them is sacred trust and is meant for use and not for abuse.
31 The holders of the office cannot act as despots or monarchs and are obliged to act in accordance with the principles ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 19 of democracy, equity, equality and solidarity and above all, in .
accordance with the Rules governing the field.
32 It is because of sharp and illegal practices being followed by the respondentCorporation that the petitioner, even though had no right to have government accommodation on out of turn basis, was initially allotted accommodation and the order was subsequently superseded. Riding high on power being President of Himachal Path Parivahan Nigam Drivers' Union, the petitioner had managed to push through application and have allotment made in his favour, which act has rightly been rectified by the respondentCorporation by cancelling the allotment.
33 The matter cannot be permitted to rest here because the manner in which the records are being prepared and thereafter submitted to this Court, not only by the respondentCorporation, but the other departments/corporations under the State Government reveals that the records are not being maintained in accordance with the office manual and tabulated information containing data on the basis of so called record is then being submitted to the Court as being authentic, whereas many times these are fudged, fabricated and not even based on the actual record.
::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 2034 We in India inherited a hierarchical system of .
administration from the colonial regime. The aim of the system was to ensure that there are adequate checks and balances at every successive stage, but unfortunately, this Court invariably finds that notings of the dealing hand are dittoed and approved that too without application of mind as it is till the highest authority.
35 to If the decision making is left at hands of the dealing hand alone and approved as such without due application of mind by the higher authority, then the same would play havoc with the entire system.
36 It is here that role of Advocate comes into play.
Lawyers cannot simply be mouth piece of his client and being officer of the Court has to make best efforts to restrain and prevent his client from resorting to sharp or unfair practices.
37 This is so provided in Section 1 of Chapter II of PartVI of the Rules framed by the Bar Council of India lays down therein the standard of professional conduct and etiquette to the Advocates.
::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 2138 It is, thus, duty of each Advocate to check the veracity, .
correctness of the pleading as also every document before filing the same in the Court.
39 As observed above, a deliberate attempt has been made by the respondentCorporation to mislead this Court by filing and creating documents, which are not only fabricated, but not even incorrect as per the actual record, therefore, this Court left with no other option but to issue show cause notice to r Vijay Kashyap, dealing hand and Pyare Lal, Section Officer, so also the deponent of the affidavit, Sh. Madan Sharma, Regional Manager (Legal), as to why they should not be prosecuted and punished under the Contempt of Courts Act for having deliberately and wilfully tried to mislead this Court by submitting fabricated documents to this Court.
40 At the same time, it needs to be reiterated that this is not an isolated or solitary case, where the records are not being maintained properly, therefore, the Chief Secretary to the Government of Himachal Pradesh is directed to issue necessary instructions to all the departments/corporations under the State Government to ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP 22
(i) maintain office files and records strictly in .
accordance with the provisions of Office Manual and other instructions issued from time to time.
(ii) impart training to all officials/officers regarding maintenance of official records and filing of affidavits/replies in the Courts.
(iii) Sufficient copies of office manual be made available to each department offline and online.
41 The petition is dismissed, in the aforesaid terms, so also the pending application(s), if any. Annexure I shall form part of this judgment. Pending application (s), if any, also stands disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 8.10.2020 Judge (pankaj) ::: Downloaded on - 09/10/2020 20:18:14 :::HCHP Name of Applicatio D Sr. Applicant Designati Date of receipt Office Date of n received ch No. S /Shri on of application Name allotment for change Q Smt. of quarter Ravi 07.04.2014 & D/W Alloted on 1 Driver 14.08.2020 22 Kumar 03.07.2020 Taradevi 14.08.2020 05.04.2016 Khem D/W 2 Driver 16.10.2014 05.03.2016 & Singh Taradevi 14.12.2017 .
Shanta D/W
3 Porter 26.11.2014
Devi Taradevi
Pritam
4 Chawkidar 02.04.2015 Head Office
Singh
05.06.2017
Ramesh 21.07.2015 &
5 Chowkidar Head Office 21.02.2017 & 07
Kumar 23.07.2015
08.06.2017
Shankar Unit-1 05
6 Conductor 21.03.2015 28.09.2018
Singh Taradevi
Sanjeev Unit-1
7 Conductor 22.07.2015 21.08.2015 27.08.2015
Kumar Taradevi
22.07.2015 & Unit-1
8 Chet Ram Conductor 20.01.2014 22.07.2015
15.10.2015 Taradevi
Subhash Unit-1
9 Conductor 23.07.2015 20
Verma Taradevi
25.07.2015,
Kuldeep 31.10.2015 &
10 Conductor Local Unit 16.12.2015
Kumar 07.12.2015,15.09.
2017
Unit-1
11 Gurdass Driver 06.08.2015 20.08.2015 20.09.2015
Taradevi
Harbans Unit-1
12 Driver 11.08.2015
Lal Taradevi
Jr.
13 Babita 12.08.2015 Rural Unit
Assistant
14 Raj Kumar Driver 12.08.2015 Local Unit 02.05.2016 19.12.2016
::: Downloaded on - 09/10/2020 20:18:14 :::HCHP
Ajender Unit-1
15 W.M. 13.08.2015
Chaudhary Taradevi
Unit-1
16 Hem Raj Conductor 10.09.2015
Taradevi
Soni
17 Driver 30.09.2015 Local Unit
Kumar
05.03.2016
Jr.
18 Poonam 08.10.2015 Local Unit &
Assistant
16.03.2020
.
Parshotam Unit-1
19 Driver 26.10.2015
Lal Taradevi
Nagender Unit-1
20 Driver 01.11.2015
Kumar Taradevi
Unit-1
21 Het Ram Conductor 03.12.2015 05.03.2016
Taradevi
Pawan D/W
22 Driver 16.02.2016
Kumar 1st Taradevi
28.03.2016
D/W
23 Tej Singh Fitter &
Taradevi
r 13.11.2019
Rajinder Unit-1
24 Conductor 21.02.2016 05.03.2016
Singh 5th Taradevi
Rajinder D/W
25 AM Stores 30.03.2016 21.02.2017
Kumar Taradevi
Naginder
26 Driver 06.05.2016 Rural Unit
Kumar
Sanjay 23.06.2016 &
27 Driver Head Office 07.07.2017
Kumar 29.05.2017
Joginder Unit-1
28 Driver 25.06.2016
Singh 2nd Taradevi
Capt.
D/W
29 Dinesh DM Tech. 18.07.2016
Taradevi
Kapoor
::: Downloaded on - 09/10/2020 20:18:14 :::HCHP
30 Sewa Ram Driver 22.07.2016 Rural Unit
Sandeep
31 Sr. Asstt. 17.11.2016 Head Office
Kumar
Unit-1
32 Mohan Lal Tyreman 16.12.2016 21.02.2017 08.03.2017
Taradevi
Unit-1
33 Kamal Dutt Fitter 19.12.2016
Taradevi
Seema
34 Driver 27.12.2016 Local Unit
Thakur
.
Naresh Unit-1
35 Clerk 28.12.2016
Kumar Taradevi
D/W
36 Balwant Driver 28.12.2016
Taradevi
Ranbir 04.01.2017 &
37 Conductor Rural Unit
Singh 02.06.2020
20.07.2018
,
04.01.2017&
38 Hans Raj Sr. Asstt. Head Office 21.04.2017 17.08.2019
31.03.2017
&
21.08.2019
Dharam D/W
39 Driver 13.02.2017
Dev Taradevi
40
Raghubir
DDM
14.02.2017
D/W
21.02.2017
Singh Taradevi
Ram Head 18.02.2017 & Unit-1
41 21.04.2017
Chand Mech. 05.12.2018 Taradevi
Shkuntla
42 Peon 05.05.2017 Head Office
Devi
Gurbachan
43 T.M. 06.06.2017 Rural Unit 07.07.2017
Singh
44 Desh Raj Sr. Asstt. 05.06.2017 Head Office
Kewal Unit-1
45 Driver 19.06.2017
Singh Taradevi
Chander D/W
46 Inspector 28.06.2017 15.11.2018
Parkash Taradevi
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Arjun Unit-1
47 Driver 11.07.2017
Singh Taradevi
Surjeet Unit-1
48 Driver 11.07.2017
Singh Taradevi
Prem
49 Chowkidar 11.07.2017 BSM&DA
Chand
Ishwar Unit-1
50 Conductor 28.08.2017 16.02.2018
Dutt Taradevi
Pyar D/W
51 Conductor 18.09.2017 16.02.2018
Chand Taradevi
.
D/W
52 Hem Raj Conductor 22.09.2017
Taradevi
Veena
53 Supdt. G-I 06.10.2017 Head Office
Kumari
Bittu Unit-1
54 Clerk 06.10.2017 16.02.2018
Kumar Taradevi
Hem
55 Chowkidar 13.10.2017 Rural Unit
Chand
D/W
56 Leela Ram mali 23.11.2017
Taradevi
Virender Unit-1
57 Driver 25.11.2017
Kumar Taradevi
Dev Raj Sub
58 08.12.2017 Head Office
Thakur Inspectro
Dharam Unit-1
59 Driver 13.12.2017
Pal Taradevi
60 Sohan lal Fitter 14.12.2017 Unit-1
Taradevi
Unit-1
61 Sagar pal Driver 16.01.2018 01.12.2018
Taradevi
Baldev Unit-1
62 Driver 24.01.2018
Singh Taradevi
18.07.2019
,
Santosh Unit-1
63 Conductor 29.01.2018 05.12.2018 21.11.2019
Kumar Taradevi
&
21.12.2019
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64 Madan Lal Driver 02.04.2018 D.M Office 16.03.2020
D/W
65 Tripta Devi Supdt. 02.04.2018
Taradevi
Unit-1
66 Khub Ram Driver 15.04.2018
Taradevi
Keshav Unit-1
67 Conductor 01.05.2018
Ram Taradevi
Manbir Instructor D/W
68 10.05.2018
.
Singh Dvr. Taradevi
Rash Pal D/W
69 Driver 22.05.2018
Singh Taradevi
Ravi 26.05.2018 Unit-1
70 Conductor
Verma &30.5.2018 Taradevi
21.07.2018 &
71 Raju Sweeper Head Office 18.12.2019
13.09.2019
Mahinder D/W
72 Conductor 27.07.2018
Kumar Taradevi
73 Rajesh D.M. 05.09.2018 Head Office 15.11.2018
Chauhan r
Keshva D/W
74 Driver 12.09.2018 01.12.2018
Ram Taradevi
Sandeep Unit-1
75 Conductor 22.09.2018
Sharma Taradevi
Daljeet Head Office
76 DM 27.12.2018
Singh
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Unit-1
Rajesh 28.03.2019 18.12.2019
77 Electrician Taradevi
Kumar
D/W
Vikram Driver 17.04.2019
78 Taradevi
Singh 2nd
.
Ramesh D/W
Driver 17.05.2019
79 Chand 2nd Taradevi
Joginder D/W
80 Driver 29.06.2019
Singh Taradevi
Ram Unit-1
81 Driver 09.07.2019
Kishan Taradevi
r to Allotted
on
14.08.202
0 but
Man allotment
82 Driver 05.08.2019 Local Unit
Singh order
withdraw
n on
22.08.202
0
18.09.2017, D/W
83 Tilak Raj Driver
09.08.2019 Taradevi
Bhuteshwa D/W
84 Driver 29.08.2019
r Dutt Taradevi
Unit-1
85 Hem Raj Driver 23.09.2019 16.03.2020
Taradevi
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15.10.2019,
86 Pyare Lal Driver Local Unit
22.10.2019
D/W
87 Desh Raj Driver 18.12.2019
Taradevi
Dy.
Pawan Divisional D/W
88 01.02.2020 16.03.2020
Kumar Manager Taradevi
(Tech.)
.
Unit-1
89 Gian Singh Driver 03.02.2020
Taradevi
Chander D/W
90 Conductor 04.05.2020
Parkash Taradevi
Ashok
91 Driver 22.05.2020 Head Office
Kumar
Vivek Unit-1
92 Electrician 17.06.2020
Mehta Taradevi
Pawan D/W
93 A.M Stores 20.06.2020
Kumar Taradevi
Amar
94 Driver 22.06.2020 Head Office
Singh
Pawan D/W
95 Driver
03.08.2020
Kumar Taradevi
Dharam Unit-1
96 Driver 07.08.2020
Pal Taradevi
DA House Allotment, Sr. Auditor / Supdt.,
HRTC, Divisional HRTC, Divisional
Workshop, Workshop,
Taradevi, Shimla-10. Taradevi, Shimla-10.
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