Himachal Pradesh High Court
Satish Kumar & Others vs Hrtc & Others on 9 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Satish Kumar & others versus HRTC & others .
alongwith connected matters CWP No. 434 of 2020 a/w CWPOA Nos. 1246, 1494, 1610, 3140, 3184, 5280 of 2019, 1848, 1850, 1856, 1861, 1863, 1867, 3436, 3437, 3440, 3441, 3442, 3445 to 3461, 3465 to 3468, 3470, 3471, 3474 to 3476, 3479, 3484, 3487, 3489, 3490, 3493, 3497, 3500, 3501, 3503, 4779, 4904, 5237, 5612, 5617, 5625, 5627, 5648, 5657, 5675, 5680, 5684, 6128, 6301, 6398, 6403, 6540, 6629, 6649, 6749, 6751, 6753, 6861, 6983, 6986, 6988, 7135, 7164, r7165, 7171 to 7174, 7202 of 2020, CWP No. 437, 607, 3369 of 2020, 913 to 922, 1470, 1559, 2346, 2418, 2452, 4676, 4688, 5848, 6116, 6482, 6483, 8092, 8147, 8276 of 2021, 762, 1320 & 1326 of 2022 09.03.2022 Present: Mr. B.S. Chauhan & Mr. Ankush Dass Sood, Sr. Advocates, with Mr. J.L. Bhardwaj, Ms. Manisha, Mr. R.S. Verma, Mr. Sunil Mohan Goel, Mr. M.L. Sharma, Mr. Sunil Awasthi, Mr. N.D. Sharma, Mr. V.K. Verma, Mr. Sunil Chauhan, Mr. Kush Sharma, Mr. Vinay Sharma, Mr. Jaidev Thakur, Mr. Jai Ram Sharma, Mr. P.M. Negi, Mr. Ashok Kumar, Mr. Kunal Sharma, Mr. Balwant Singh Thakur, Mr. Gambhir Singh, Mr. Hemtant Kumar Thakur, Mr. Munish Datwalia, Mr. Anuj Gupta, Ms. Kiran Dhiman, Mr. Varun Chandel, Advocates for the respective petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for respondentsState, in all the petitions.
Mr. Vikas Rajput, Ms. Shubh Mahajan, Mr. Shyam S. Chauhan and Ms. Reeta Thakur, Advocates, for respondentHRTC, in all the petitions.
Mr. Sanjeev Kumar Motta and Mr. Angrez Kapoor, Advocates, for respondentHPSSC.
CMPT No. 1126 of 2020 in CWPOA No. 1246 of 2019 CMPT No. 2121 of 2020 in CWPOA No. 1610 of 2019 CMPT No. 2253 of 2020 in CWPOA No. 5280 of 2019 These applications have been filed seeking ::: Downloaded on - 11/03/2022 20:11:33 :::CIS .
: 2 : amendment of the petitions. For the reasons stated therein, the applications are allowed and the amended petitions are ordered to be taken on record. The applications are disposed of accordingly.
r to CWP No. 434 of 2020 a/w CWPOA Nos. 1246, 1494, 1610, 3140, 3184, 5280 of 2019, 1848, 1850, 1856, 1861, 1863, 1867, 3436, 3437, 3440, 3441, 3442, 3445 to 3461, 3465 to 3468, 3470, 3471, 3474 to 3476, 3479, 3484, 3487, 3489, 3490, 3493, 3497, 3500, 3501, 3503, 4779, 4904, 5237, 5612, 5617, 5625, 5627, 5648, 5657, 5675, 5680, 5684, 6128, 6301, 6398, 6403, 6540, 6629, 6649, 6749, 6751, 6753, 6861, 6983, 6986, 6988, 7135, 7164, 7165, 7171 to 7174, 7202 of 2020, CWPs No. 437, 607, 3369 of 2020, 913 to 922, 1470, 1559, 2346, 2418, 2452, 4676, 4688, 5848, 6116, 6482, 6483, 8092, 8147, 8276 of 2021, 762, 1320 & 1326 of 2022
2. The learned Advocate General may seek clear and categorical instructions from HRTC to the effect as to whether any weightage, and if so, to what extent, has been decided to be given to the Passenger Service Delivery Skill Development Programme Trainee candidates; and whether such weightage has been given to all those trainees during the interregnum from the time when they were imparted training till now and how many of the trainees have actually been selected/recruited. The learned Advocate General shall file an affidavit stating all these facts on an affidavit of a responsible officer.
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3. The Learned counsel for Staff Selection Commission shall also, in this behalf, make a categorical statement on the affidavit of a responsible officer as to whether they have given any weightage to the trainees of the Passenger Service Delivery Skill Development Programme in the recruitments which have been conducted after the completion of the training and as to how many of trainees have availed the benefit of weightage and if so, they were selected or otherwise?
4. Matters to come up on 12th April, 2022.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 09, 2022 ( rajni ) ::: Downloaded on - 11/03/2022 20:11:33 :::CIS