Himachal Pradesh High Court
Balbir Singh vs Hrtc And Anr on 20 October, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. : 7996 of 2023
.
Decided on: 20.10.2023
Balbir Singh ....Petitioner.
Versus
HRTC and Anr. ...Respondents.
Coram
of
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting? 1
rt
For the petitioner : Mr. Sunny Dhatwalia, Advocate.
For the respondents :
Mr. Dheeraj K. Vashisht,
Advocate.
__________________________________________________________
Satyen Vaidya, Judge (Oral)
Notice. Mr. Dheeraj K. Vashisht, learned counsel, appears and waives service of notice on behalf of respondents.
2. Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by Division Bench of this Court in CWP No. 4167 of 2019, titled Himachal Road Transport Corporation Vs. Suresh Kumar and Ors., decided on 29.11.2021. He further submits 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 20/10/2023 20:39:00 :::CIS 2that the petitioner shall be content in case the respondents are directed to consider the case of the .
petitioner in time bound manner in light of judgment ibid.
3. Accordingly, the petition is disposed of without making any comments on the merits of the of case of the petitioner. It is directed that respondents shall consider the case of the petitioner in light of rt judgment passed by Division Bench of this Court in CWP No. 4167 of 2019, within eight weeks from today and will decide the same by passing a speaking order. In case, the petitioner is found similarly situated as respondents in CWP No. 4167 of 2019, he will also be granted the same benefits as granted to respondents in above referred case.
4. Pending miscellaneous application(s), if any, shall also stand disposed of.
(Satyen Vaidya)
20th October, 2023 Judge
(sushma)
::: Downloaded on - 20/10/2023 20:39:00 :::CIS