Himachal Pradesh High Court
Kewal Krishan vs Hrtc & Another on 26 October, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP Nos. 2721 and 2722 of 2016
Date of decision: 26.10.2016
1. CWP No.2721 of 2016
.
Kewal Krishan ..Petitioner
Versus
HRTC & another . Respondents
2. CWP No.2722 of 2016
Budhi Singh ..Petitioner
Versus
of
HRTC & another . Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge
rt
Whether approved for reporting?
For the petitioner(s): Mr.Shivendra Singh, Advocate.
For the respondents: Mr.B.N. Sharma, Advocate.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
It is contended by the learned Counsel for the petitioner(s) that the cases of the petitioner(s) are covered by the judgment dated 03.03.2015, made by a Division Bench of this High Court in CWP No.1555 of 2015, titled Anil Kumar Sharma versus Himachal Road Transport Corporation and another. His statement is taken on record.
3. Issue notice. Mr. B.N. Sharma, Advocate, waives the same on behalf of the respondents.
4. Learned Counsel for the respondents stated at the Bar that the respondents have already released all the retiral benefits in favour of the petitioner(s) except interest.
::: Downloaded on - 15/04/2017 21:26:48 :::HCHP 25. In view of the above, these writ petitions are disposed of by directing the respondents to comply with the aforesaid judgment, in letter and spirit, within a period of eight weeks from .
today. The judgment, supra, shall form part of this judgment also.
6. All pending applications also stand disposed of.
Copy dasti.
( Mansoor Ahmad Mir )
Chief Justice
of
October 26, 2016 ( Sandeep Sharma )
(hemlata/vt) Judge
rt
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