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
11 paragraphs · 180 wordsRavi Malimath, J
The prayer of the petitioner is to the effect that the respondent-Corporation be ordered to regularize his services w.e.f. 12.12.2014 with all
consequential benefits.
The plea of the petitioner is that the said issue is covered by the judgment of this Court passed in CWP No.2110 of 2019, titled Rajinder Kumar
Versus Himachal Road Transport Corporation & another, decided on 22.10.2019 (Annexure P-9). Therefore, the limited prayer of the petitioner is
that the respondents be directed to consider his request, based on the aforesaid judgment of this Court.
The learned Standing Counsel for the respondents submits that the prayer of the petitioner will be considered in the light of the aforesaid judgment,
subject to any appeal or otherwise that may be filed.
In view of the submissions made, the petition is disposed off. The respondents are directed to consider the request of the petitioner, in terms of the
aforesaid judgment passed by this Court in CWP No.2110 of 2019, titled Rajinder Kumar Versus Himachal Road Transport Corporation & another, in
accordance with law.