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Judgment
9 paragraphs · 171 wordsRavi Malimath, J
Notice. Ms. Shubh Mahajan, learned Standing Counsel, takes notice on behalf of the respondent.
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 PÂ3). 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 respondent to file the reply.
Accordingly, without going into the merit of the case, the petition is disposed off with a direction to the respondent 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 six weeks.