Narinder Kumar vs Himachal Road Transport Corporation And Another

Tarlok Singh Chauhan, J

Mr. Vikas Rajput, learned Standing Counsel, appears and waives service of notice on behalf of the respondents.

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.1557Â1564 of 2019 titled as Himachal Road Transport Corporation Vs. Lekh Ram Etc. Etc., decided on

08.02.2019 (Annexure PÂ​4). This is a matter to be considered and decided by the employer.

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.

Accordingly, without going into the merit of the case, the petition is disposed of 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 eight weeks. The parties are left to bear their own costs. Pending application(s), if any, shall

also stand disposed of.

For compliance to come up on 22nd February, 2021.