Himachal Pradesh High Court
Naginder Singh vs Hrtc & Anr on 5 November, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 4008 of 2020
Decided on: 05.11.2020
.
Naginder Singh ...Petitioner
Versus
HRTC & Anr. ...Respondents
__________________________________________________________________________
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
No.
Whether approved for reporting? 1
For the Petitioner : Mr. Manohar Lal Sharma, Advocate.
For the Respondents : Ms. Reeta Thakur, Advocate.
r (Through Video Conferencing)
Tarlok Singh Chauhan, Judge (Oral)
Notice. Ms. Reeta Thakur, learned Advocate, appears and waives service of notice on behalf of the respondents.
2. Learned counsel for the petitioner states that the issue in question is squarely covered by the judgment rendered by learned Single Judge in CWPOA No. 1517 of 2019, titled as Prem Singh vs. HRTC & Anr., decided on 18.12.2019. His statement is taken on record. This is a matter to be considered by the respondents.
3. In view of the above, the petition is accordingly disposed of with a direction to the respondents to consider and decide the case of the petitioner in light of the aforesaid judgment, by passing a speaking order, within a period of six 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 05/11/2020 20:22:44 :::HCHP weeks from today and in case the petitioner herein is found to be similar to that of in the aforesaid judgment, then same and .
similar benefits alongwith all consequential benefits, if any, be granted to the petitioner within a period of four weeks thereafter, without driving him to another round of litigation.
Pending application(s), if any, also stands disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 5th November, 2020. Judge (sanjeev) ::: Downloaded on - 05/11/2020 20:22:44 :::HCHP