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Judgment
Tarlok Singh Chauhan, J
Notice. Mr. Ajay Kumar Chauhan, Advocate appears and waives service of notice on behalf of respondents.
Learned counsel for the petitioner states that the issue in question is squarely covered by the judgment rendered by this Court on 29.11.2021 in CWP No. 4167 of 2019, case titled as “Himachal Road Transport Corporation versus Suresh Kumar and others”, which judgment in turn has been upheld by Hon’ble Supreme Court by dismissing the SLP. It is the matter which is required to be considered by the employer.
Therefore, without going into the merits of the case, we deem it proper to dispose of the writ petition by directing the respondent to consider and decide the case of the petitioner in the light of the aforesaid decision and if the case of the petitioner is covered by the aforesaid judgment, then the same and similar benefits as extended in the aforesaid judgment be also extended to the petitioner herein. This entire exercise shall be completed within eight weeks. Ordered accordingly. Pending application(s), if any, also stand disposed of.
For compliance, list on 29.3.2022.