Sahil vs Himachal Road Transport Corporation And Another

Anoop Chitkara, J

The petitioner, who is working as Piece Meal Worker with the respondent-Corporation, has come up before this Court seeking a direction to the

respondents to convert his services on contract basis. In this regard the petitioner has already made representations, which is still pending before the

authorities concerned.

Learned counsel submits that the case of the petitioner is covered by the judgment delivered by the learned Single Judge of this Court in CWPOA

No.1517 of 2019, titled Prem Singh versus Himachal Road Transport Corporation & Another decided on 18.12.2019.

Notice. Mr. Vikas Rajput, Advocate, appears and accepts service of notice on behalf of the respondents. He does not dispute the prayer being

made by learned counsel for the petitioner, at this stage.

In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.

Consequently, the petition is disposed of with a direction to the respondents/authorities to decide the representation of the petitioner, in accordance

with law, within one month. While deciding the petitioner’s representation, the respondents/authorities shall also take into consideration the

judgment delivered by this Court in Prem Singh (supra) Liberty is reserved to the petitioner to approach this Court again, in case he still feels

aggrieved and dissatisfied with the outcome of the representation. Pending application(s), if any, are closed.

Copy Dasti.