Himachal Pradesh High Court
Rajinder Singh vs Hrtc & Anr on 28 August, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 5755/2023 Decided on: 28.08.2023 .
Rajinder Singh ....Petitioner
Versus
HRTC & Anr. ......Respondents
............................................................................................. Coram Ms. Justice Jyotsna Rewal Dua, Judge.
of Whether approved for reporting?1 For the petitioner : Mr. Sunny Dhatwalia, Advocate.
For the respondents
rt : Mr. Rahul Gathania, Advocate.
Jyotsna Rewal Dua, J
Notice. Mr. Rahul Gathania, learned counsel, appears and waives service of notice on behalf of the respondents.
2. This writ petition has been filed for the grant of following substantive relief:-
"i. to grant two additional increments, on completion of twenty years service by the petitioner as conductor w.e.f. 31.11.2002, on notional basis consequently revising pension w.e.f. 31.03.2003 and pay arrears of enhanced pension w.e.f. 31.03.2003 from which date benefit has been allowed on actual basis."
3. Learned counsel for the petitioner submitted that the case of the petitioner is squarely covered by the judgment dated 29.11.2021 passed in CWP No.4167 of 2019 (Himachal Road Transport Corporation Vs. Suresh Kumar & ors.). Learned counsel further 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 28/08/2023 20:34:21 :::CIS 2 submitted that the petitioner would be content in case a direction is issued to the respondents/competent authority to consider and decide .
the case of the petitioner for redressal of his grievances raised in the writ petition in light of the aforesaid judgment within a fixed time schedule. Learned counsel for the respondents is not averse to this prayer.
of
4. Having regard to the afore-submissions, but without examining the merits of the matter, this writ petition is disposed of by rt directing the respondents/competent authority to consider and decide the case of the petitioner for redressal of his grievances raised in the writ petition, in accordance with law and taking into consideration the above judgment in the case of Suresh Kumar, supra, within a period of six weeks from today. The decision so arrived at shall also be communicated to the petitioners.
The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.
Jyotsna Rewal Dua Judge 28th August 2023 (Rohit) ::: Downloaded on - 28/08/2023 20:34:21 :::CIS