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Jagdish Kumar vs Himachal Road Transport Corporation And Another

High Court Of Himachal Pradesh · Decided on 28 August 2020 · Citation: (2020) 08 SHI CK 0391

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
CWPOA No. 6811 Of 2020
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Judgment

5 paragraphs · 157 words

Tarlok Singh Chauhan, J

1.

Learned counsel for the petitioner states that the issue in question is squarely covered by a latest judgment rendered by the Hon'ble Supreme Court in Civil Appeal No. 1557-1564 of 2019, titled 'H.R.T.C. vs. Lekh Ram etc.' decided on 08.02.2019 and the respondents be directed to consider the case of the petitioner in light of the aforesaid judgment. The prayer being innocuous is allowed.

2.

Consequently, the present petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in light of the judgment rendered by the Hon'ble Supreme Court in Lekh Ram's case (supra) and in case the same is covered, then same and similar benefits be extended to the petitioner. Needful be done within eight weeks.

3.

However, before parting, we make it clear that we have not observed anything on the merits of the case.

4.

For compliance, list on 30.10.2020.