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Judgment
4 paragraphs · 220 wordsSatyen Vaidya, J
Learned counsel for the petitioner submits that the case of the petitioners is squarely covered by the judgments passed by the Division Bench of this Court in CWP No. 2108 of 2023, title as Bhagat Ram vs. Himachal Road Transport Corporation and others, on 31st May, 2023. He further submits that petitioner shall be content in case the respondent-corporation is directed to consider the case of the petitioner in a time bound manner in the light of judgment ibid.
Prayer being innocuous is not opposed.
Accordingly, the instant petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents shall consider the case of the petitioner in light of judgment passed by Division Bench of this Court in CWP No. 2108 of 2023, titled as Bhagat Ram vs. Himachal Road Transport Corporation and others, on 31st May, 2023, within eight weeks from today and will decide the same by passing a speaking order. In case petitioner is found similarly situated as petitioner in CWP No. 2108 of 2023, titled as Bhagat Ram vs. Himachal Road Transport Corporation and others, he shall also be granted the same benefits as granted to petitioner(s) in above referred case. Pending applications, if any, also stand disposed of.