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[Cites 2, Cited by 3]

Himachal Pradesh High Court

Surinder Pal vs Hrtc & Anr on 17 March, 2023

Bench: Sabina, Satyen Vaidya

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

.

CWP No. 7405 of 2022 Decided on: 17.3.2023 Surinder Pal .....Petitioner.






                                      Versus
    HRTC & Anr.                                                 .....Respondents.
    Coram




The Hon'ble Ms. Justice Sabina, Acting Chief Justice. The Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting?1 For the petitioner : Mr. Bhim Raj Sharma, Advocate, on behalf of Mr. S.P. Chatterji, Advocate.

For the respondents : Mr. Pankaj Chaudhary, Advocate, on behalf of Mr. Vikas Rajput, Advocate.

Sabina, Acting Chief Justice (Oral) Petitioner has filed the petition under Article 226 of the Constitution of India, seeking following substantive relief:

"(i) To direct respondents to grant two additional increments, on completion of twenty years service by the petitioner as Conductor w.e.f.

01.12.2001 on notional basis, and on actual basis w.e.f. 01.07.2015 with consequential benefits, including retiral."

1

Whether the reporters of the local papers may be allowed to see the Judgment?

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2. Learned counsel for the petitioner has submitted that the case of the petitioner is covered by the decision given .

by this Court in CWP No. 4167 of 2019, titled Himachal Road Transport Corporation vs. Suresh Kumar & Others, decided vide order dated 29.11.2021 (Annexure P-2).

3. Accordingly, without adverting to the merits of the case, this petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in terms of the decision given by this Court in CWP No. 4167 of 2019 (Annexure P-2) within four weeks, from the receipt of copy of this order and if the petitioner is found entitled to the relief, as granted to similarly situated employees, the same be released to him forthwith.

4. Pending miscellaneous application(s), if any, shall also stand disposed of.

5. To come up for compliance on 19th May, 2023.




                                                   ( Sabina )
                                              Acting Chief Justice



                                                 ( Satyen Vaidya )
    March 17, 2023 (vs)                                Judge




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