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High CourtsDivision Bench(2020) 11 SHI CK 0069

Tek Chand vs Himachal Road Transport Corporation & Another

High Court Of Himachal Pradesh · Decided on 6 November 2020

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 4133 Of 2019
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Judgment

4 paragraphs · 159 words

L. Narayana Swamy, CJ

1.

Learned Counsel appearing on behalf of the petitioners submits that the case of the petitioner is squarely covered by judgment rendered by the Single Bench of this Court in CWPOA No. 1517 of 2019, titled as Prem Singh versus Himachal Road Transport Corporation & another, decided on 18th December, 2019. He further submits that in this connection, he has already made representation (Annexure P-14) to the respondents.

2.

In view of the above, the instant writ petition is disposed of directing the respondents to see whether the case of the petitioner is covered by the aforesaid judgment or not and if the same is covered by the aforesaid judgment, then the respondents are directed to consider the representation of the petitioner (Annexure P-14) and pass appropriate orders in view of the judgment, supra, within a period of three months from today.

3.

Accordingly, the writ petition is disposed of alongwith pending application(s), if any.