Himachal Pradesh High Court
Surinder Singh vs Hrtc And Another on 22 April, 2019
Bench: Dharam Chand Chaudhary, Vivek Singh Thakur
THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 832 of 2019
Decided on: 22.04.2019
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Surinder Singh .......Petitioner.
Versus
HRTC and another ......Respondents
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge
Whether approved for reporting?1No
For the petitioner: Mr. Devender K. Thakur,
Advocate.
For the respondents: Mr. Shashi Shirshoo, Advocate
vice Ms. Ritta Thakur, Advocate.
Dharam Chand Chaudhary, Judge (Oral)
Learned counsel representing the petitioner and learned counsel representing the respondent- Corporation are in agreement that the points in issue in this writ petition are covered by the judgment of this Court in CWP No. 3050 of 2014 titled Nek Ram V. State of H.P. and others, decided on 17.07.2014 (Annexure P-2).
2. Being so, without adverting to the questions of law and facts, the writ petition is disposed of with a direction to the respondents to extend similar benefits to the petitioner herein as to Nek Ram in CWP No. 3050 of 2014 supra within two months from the date of production of a copy of this judgment by the petitioner before the 1 st 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes. ::: Downloaded on - 24/04/2019 21:58:27 :::HCHP respondent. Pending application(s), if any, shall also stand disposed of.
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(Dharam Chand Chaudhary)
Judge
April 22, 2019 (Vivek Singh Thakur)
(naveen) Judge
r to
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