AI Structured Summary
Not yet generated for this judgment
Judgment
Tarlok Singh Chauhan, J
Notice. Mr. Vikas Rajput, Advocate, appears and waives service of notice on behalf of the respondents.
Since common questions of law and facts are involved in all these petitions, therefore, the same are taken up together and are being disposed of by a common order.
Learned counsel for the petitioner(s) states that these petitions are squarely covered by the judgment, rendered by the Hon'ble Apex Court in Civil Appeal Nos. 15571564 of 2019, titled Himachal Road Transport Corporation vs. Lekh Ram etc. etc., decided on 8.2.2019 (Annexure P4).
The question in issue is required to be considered by the employer. Therefore, without going into the merits of the cases, we deem it proper to dispose of these writ petitions by directing the respondents to consider and decide the cases of the petitioners in accordance with law and in case, the cases of the petitioners are covered by the aforesaid judgment, similar benefit be also extended to the petitioners, within a period of two months from today. Pending application(s), if any, shall also stand disposed of.
For compliance to come up on 7.3.2022.