CourtKutchehry.com
High CourtsDivision Bench

Arvind Kumar vs Himachal Road Transport Corporation And Another

High Court Of Himachal Pradesh · Decided on 22 June 2021 · Citation: (2021) 06 SHI CK 0098

HON’BLE JUDGES
Ravi Malimath, J · Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1810 Of 2021
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

9 paragraphs · 173 words

Ravi Malimath, J

1.

Notice. Ms. Shubh Mahajan, learned Standing Counsel, takes notice on behalf of the respondents.

2.

Learned counsel for the petitioner states that the issue raised in the instant petition is squarely covered by the judgment rendered by the Hon’ble

Supreme Court in Civil Appeal Nos.1557-1564 of 2019, titled as Himachal Road Transport Corporation versus Lekh Ram Etc. Etc., decided on

08.02.2019 (Annexure P3). This is a matter to be considered and decided by the employer.

3.

In view of the nature of the order we propose to pass, there is no need to call upon the respondents to file the reply.

4.

Accordingly, without going into the merit of the case, the petition is disposed off, with a direction to the respondents to consider and decide the case

of the petitioner in light of the aforesaid judgment. In case, the same is found to be covered with the aforesaid judgment, then the same and similar

benefits be extended to the petitioner, within a period of six weeks from today.