Himachal Pradesh High Court
Gian Chand-Ii vs Himachal Road Transport Corporation & ... on 27 August, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
.
CWP No. 3753 of 2015
Date of Decision: 27.8.2015
____
Gian Chand-II.
.....Petitioner.
Versus
Himachal Road Transport Corporation & another.
....Respondents.
of
Coram:
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
rt
Whether approved for reporting?1
For the Petitioner: Mr. Shivendra Singh, Advocate.
For the Respondents: Mr. B.N. Sharma, Advocate.
Rajiv Sharma, J (oral)
It is represented by the learned counsel for the petitioner that the present lis is squarely covered by the judgment rendered by this Court in Nek Ram versus State of Himachal Pradesh and others, CWP No.3050 of 2014, decided on 17.7.2014.
2. If that is so, the present petition is disposed of with a direction to the respondents to consider the case of the petitioner 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 18:49:15 :::HCHP...2...
also, strictly in view of the principles laid down in the judgment .
cited hereinabove, within a period of four weeks from today. The pending application(s), if any are also disposed of. No costs.
Copy Dasti.
(Rajiv Sharma), Judge.
of
(Sureshwar Thakur),
rt Judge.
August 27, 2015
(rkv)
::: Downloaded on - 15/04/2017 18:49:15 :::HCHP