Himachal Pradesh High Court
Om Parkash vs Himachal Road Transport Corporation ... on 9 January, 2020
Bench: L. Narayana Swamy, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.206 of 2020
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Decided on: 9th January, 2020
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Om Parkash
.....Petitioner
Versus
Himachal Road Transport Corporation and another
to .....Respondents
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Coram
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
Whether approved for reporting?1
For the Petitioner: Mr. Shivendra Singh, Advocate.
For the Respondents: Mr. Shyam Singh Chauhan, Advocate.
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L. Narayana Swamy, Chief Justice (Oral)
Notice. Mr. Shyam Singh Chauhan, learned counsel, appears and accepts service of notice on behalf of the respondents.
2. The writ petition is filed with the following prayers:-
1Whether reporters of print and electronic media may be allowed to see the order?::: Downloaded on - 10/01/2020 20:25:59 :::HCHP 2
"(i). That the respondents may kindly be directed to pay the full amount of Gratuity and leave encashment, alongwith interest @ 9% per .
annum on the pending dues under law.
(ii). That the respondents may very kindly be directed to extend the benefit of the judgement passed by this Hon'ble Court in Nek Ram Versus State of H.P. & others, C.W.P. No.3050 of 2014, to the petitioner forthwith with all consequential benefits."
3. According to the petitioner, the issue is covered in his favour by the judgment of this Court rendered in CWP No.3050 of 2014, titled as Nek Ram Versus State of H.P. & others, decided on 17.07.2014. Mr. Shyam Singh Chauhan, Advocate, representing the respondents, concedes that the petitioner is entitled to the relief prayed for, in view of the judgment of this Court in Nek Ram's case supra. If that be so, similar treatment be extended to the petitioner herein also as to the petitioner in the above referred decision, in case the petitioner is also similarly situated, within a period of three months from the date of production of a copy of this judgment alongwith a copy of the writ petition and copy of judgment referred to above, by the petitioner before the respondents.
::: Downloaded on - 10/01/2020 20:25:59 :::HCHP 34. With these observations, the writ petition stands disposed of, so also the pending application(s), if any.
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Copy dasti.
(L. Narayana Swamy) Chief Justice (Jyotsna Rewal Dua) Judge January 09, 2020 (r.atal) ::: Downloaded on - 10/01/2020 20:25:59 :::HCHP