Himachal Pradesh High Court
Sudesh Chand vs Himachal Road Transport Corporation ... on 11 November, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
.
CWP No.5015 of 2020
Date of decision : 11.11.2020
Sudesh Chand
... Petitioner
Versus
Himachal Road Transport Corporation and another
...Respondents
Coram:
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1
For the Petitioner : Mr. Rakesh Kumar Dogra, Advocate.
For the Respondents : Ms. Shubh Mahajan, Advocate.
L. Narayana Swamy, Chief Justice (oral)
Learned counsel for both the parties, submit that the case of the petitioner is squarely covered by the judgment rendered by Hon'ble Supreme Court, in Civil Appeal Nos.1557-1564 of 2019 (Arising out of SLP (C) Nos.16158-16165/2016), titled Himachal Road Transport Corporation versus Lekh Ram and others (Annexure P-3) and pray that the instant writ petition may be disposed of in terms of the aforesaid judgment.
1Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 12/11/2020 20:16:08 :::HCHP...2...
2. In view of the above submissions, we deem it proper to dispose of the present writ petition with a direction to the .
petitioner to make a detailed representation before the respondent-competent authority, highlighting the aforesaid judgment rendered by Hon'ble Supreme Court, within a period of one week from today. On making such representation by the petitioner, the respondent-competent authority is directed to consider the same in light of the aforesaid judgment of Hon'ble Supreme Court and take a conscious decision in the matter within three months thereafter.
Pending miscellaneous application(s), if any, shall also stand disposed of.
(L. Narayana Swamy) Chief Justice (Anoop Chitkara), Judge November 11, 2020 (KS) ::: Downloaded on - 12/11/2020 20:16:08 :::HCHP