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[Cites 1, Cited by 3]

Himachal Pradesh High Court

Sh. Mangat Ram vs The Himachal Pradesh Road Transport ... on 17 September, 2015

Bench: Sanjay Karol, Sureshwar Thakur

                    IN THE HIGH COURT OF HIMACHAL PRADESH
                                    SHIMLA
                                         CWP No.3841 of 2015
                                         Date of Decision: 17.09.2015
    Sh. Mangat Ram                                                          ...Petitioner.




                                                                                .

                                         Versus
    The Himachal Pradesh Road Transport Corporation & others





                                                                           ..Respondents.
    Coram:
    The Hon'ble Mr. Justice Sanjay Karol, Judge.




                                                     of
    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    Whether approved for reporting?1No.
    For the Petitioner:   rt             Mr. Bhupender S. Thakur & Mr.Varun
                                         Thakur, Advocates.
    For the Respondents: Mr. Raman Jamalta, Advocate, for the

                         respondents/Corporation.

    Sanjay Karol, J (oral)

In view of the provisions of Administrative Tribunal Act, learned counsel for the petitioner does not press the present petition, reserving liberty to seek recourse to appropriate remedy in accordance with law, including filing a representation to appropriate authorities, bringing out the circumstances, under which, his case is allegedly covered by the judgment rendered by a Coordinate Bench of this Court in CWP No.3050 of 2014, titled as Nek Ram Versus State of Himachal Pradesh and others, on 17.07.2014.

2. Liberty granted.

1

Whether reporters of the local papers may be allowed to see the judgment?

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3. As such, petition is disposed of with a direction that as and when any request is received by respondent/competent authority, the same shall be .

considered and decided, on its merits, in accordance with law, expeditiously within a period of six weeks, by affording adequate opportunity of hearing/representation to the petitioner. Needless to add, the authorities shall of pass a reasoned order, which shall be communicated to all concerned, including the petitioner. Liberty is reserved to rt the petitioner to approach the appropriate forum on the same cause of action, if need so arises subsequently. In the event of matter being decided in favour of the petitioner, all consequential benefits shall follow in terms of Nek Ram (supra).

Pending application(s), if any, also stand disposed of.

Copy dasti.






                                                         (Sanjay Karol),
                                                             Judge


                                                       (Sureshwar Thakur),
    September 17, 2015                                       Judge.
           (Purohit)




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