CourtKutchehry.com
High CourtsDivision Bench

Subhash Chand vs Himachal Road Transport Corporation

High Court Of Himachal Pradesh · Decided on 12 November 2020 · Citation: (2020) 11 SHI CK 0143

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 5289 Of 2020
Ask AI about this case

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

6 paragraphs · 202 words

Tarlok Singh Chauhan, J

1.

Ms. Shubh Mahajan, learned Standing Counsel, appears and waives service of 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. 1557­1564 of 2019 titled as Himachal Road Transport Corporation Vs. Lekh Ram Etc. Etc. decided on 08.02.2019 (Annexure P­3). This is a matter to be considered and decided by the employer.

2.

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.

3.

Accordingly, without going into the merit of the case, the petition is disposed of 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 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 8th January, 2021.