Himachal Pradesh High Court
Kamal Deep vs Hrtc & Another on 29 January, 2021
Author: Anoop Chitkara
Bench: Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 595 of 2021 .
Date of Decision: January 29, 2021
Kamal Deep ...Petitioner
Versus
HRTC & Another ...Respondents
Coram:
The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge.
Whether approved for reporting?1 No. For the petitioner : Mr. Vinay Sharma, Advocate.
For the respondents : Mr. Vikas Rajput, Advocate.
COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Anoop Chitkara, Vacation Judge(oral) The petitioner, who is working as Piece Meal Worker with the respondent-Corporation, has come up before this Court seeking a direction to the respondents to convert his services on contract basis. In this regard the petitioner has already made representation, which is still pending before the authorities concerned.
2. Notice. Mr. Vikas Rajput, Advocate appears and accepts service of notice on behalf of the respondents.
3. In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.
1Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 29/01/2021 20:15:18 :::HCHP 24. Consequently, the petition is disposed of with a direction to the respondents/authorities to decide the .
representation of the petitioner, in accordance with law, within one month. While deciding the petitioner's representation, the respondents/authorities shall also take into consideration the judgment delivered by the learned Single Judge of this Court in CWPOA No.1517 of 2019, titled Prem Singh versus Himachal Road Transport Corporation & Another, on 18.12.2019. Liberty is reserved to the petitioner to approach this Court again, in case he still feels aggrieved and dissatisfied with the outcome of the representation. Pending application(s), if any, are closed.
(Anoop Chitkara), January 29, 2021 (ps) Vacation Judge.
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