Tarsem Chand vs Himachal Road Transport Corporation And Others

Sandeep Sharma, J

Learned Counsel appearing for the petitioner, on instructions, states that the petitioner shall be content and satisfied if a direction is issued to the

respondents to consider and decide his case in light of judgment dated 11.5.2015 rendered by this Court in CWP No. 10118 of 2012, titled Besar Lal

Sharma vs. Himachal Road Transport Corporation.

Learned counsel for the respondents is not averse to the aforesaid innocuous prayer made on behalf of the petitioner.

Consequently, in view of above, present petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in

light of the judgment (supra), expeditiously, preferably within two weeks. Needless to say, respondents while doing the needful in terms of this

judgment, shall afford opportunity of hearing to the petitioner and pass a speaking order thereupon. Liberty is reserved to the petitioner to file

appropriate proceedings in the court of law, if he still remains aggrieved.

The petition stands disposed of in the aforesaid terms, alongwith all pending applications.