Himachal Pradesh High Court
Ram Lal Son Of Shri Ishwar Dass vs Hrtc And Another" Has Not Only Been ... on 20 May, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 20th DAY OF MAY, 2022
BEFORE
.
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN, JUDGE
EXECUTION PETITION NO.112 OF 2022 IN
CIVIL WRIT PETITION NO.593 OF 2021
Between:
RAM LAL SON OF SHRI ISHWAR DASS,
VILLAGE KHOPRI, P.O. BHALAYANI,
TEHSIL & DISTRICT KULLU, H.P.
........PETITIONER
( BY SHRI VINAY SHARMA, ADVOCATE)
AND
1. HIMACHAL ROAD TRANSPORT
CORPORATION, THROUGH ITS
MANAGING DIRECTOR.
2. THE REGIONAL MANAGER
HRTC KULLU, DISTRICT
KULLU. H.P.
..........RESPONDENTS
(SHRI AJEET SINGH SAKLANI, ADVOCATE)
This petition coming on for admission this day, Hon'ble
Mr. Justice Tarlok Singh Chauhan, passed the following:-
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ORDER
.
Notice. Mr. Ajeet Saklani, Advocate appears and waives service of notice on behalf of the respondents.
The representation of the petitioner, in terms of judgment dated 29.01.2021, passed by this Court in CWP No. 593 of 2021, titled as "Ram Lal Vs. HRTC and another" has not only been decided, but the services of the petitioner have been converted from piecemeal worker to contract basis, as is evident from letter dated 05.03.2022, copy whereof has been placed on record. Consequently, the instant execution petition stands disposed of. Pending application(s), if any are also disposed of.
( Tarlok Singh Chauhan), Judge May 20th, 2022 (Pankaj/Saurav) ::: Downloaded on - 20/05/2022 20:07:11 :::CIS