Himachal Pradesh High Court
Himachal Road Transport Corporation vs Lekh Ram Etc. Etc on 28 October, 2020
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
CWP No. 4482 of 2020 28.10.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
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Ms. Shubh Mahajan, Advocate, for the respondent.
Through Video Conferencing The case of the petitioner is that he has been appointed by the respondent/Corporation on compassionate basis under the kith and kin policy of the respondent/ Corporation on account of death of his father, who was an employee of the respondent/Corporation and died in harness.
His grievance is that his appointment was initially made on contract basis. Though his services were regularized subsequently, however, his services are required to be regularized from the date of his initial appointment on contract basis, in view of the judgment of Hon'ble Supreme Court of India passed in Civil Appeal No. 1557 of 2019, titled as Himachal Road Transport Corporation Vs. Lekh Ram Etc. Etc. and other connected matters. A perusal of the abovesaid judgment of the Hon'ble Supreme Court, copy of which stands appended with the petition, demonstrates that primafacie there is merit in the contention of the petitioner. Accordingly, before any further order is passed in the case, learned counsel for the respondent is directed to have appropriate instructions in this regard.
List on 5.11.2020.
(Ajay Mohan Goel) Judge October 28, 2020 (sushma) ::: Downloaded on - 28/10/2020 20:19:50 :::HCHP