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Himachal Pradesh High Court

Biri Singh vs Himachal Road Transport Corporation & ... on 16 July, 2020

Bench: L. Narayana Swamy, Anoop Chitkara

                                       1




               IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                               CWP No. 1950 of 2020




                                                                         .

                                               Date of Decision : 16th July, 2020





Biri Singh                                                               ...Petitioner.
                                  Versus

Himachal Road Transport Corporation & others




                                                              ...Respondents.

Coram:

The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
The Hon'ble Mr. Justice Anoop Chitkara, Judge.



Whether approved for reporting?1
For the petitioner        :       Mr. H.R. Bhardwaj, Advocate.




For the respondents           :   Mr. Vikas Rajput, Advocate.





Anoop Chitkara, J. (Oral)

Mr. Vikas Rajput, learned Standing Counsel submits that due to lack of PPO number, the case of the petitioner could not be processed.

He seeks time to pay due and admissible retiral benefits to the petitioner.

2. Given above, due and admissible retiral benefits be paid to the petitioner within two weeks. Liberty is reserved to the petitioner to approach 1 Whether reporters of Local Papers may be allowed to see the judgment?

this Court again, in case he still feels aggrieved and dissatisfied. The petition stands disposed of accordingly, so also the pending application(s), if any.

.

(L. Narayana Swamy) Chief Justice.

(Anoop Chitkara), Judge July 16, 2020 Pritam ::: Downloaded on - 20/07/2020 20:21:06 :::HCHP