Vicky vs Himachal Road Transport Corporation

L. Narayana Swamy, CJ

By way of the instant writ petition, the petitioner has come up before this Court seeking the following main reliefs:

"(i). That a writ in the nature of mandamus may kindly be issued, directing the respondent-Corporation to regularize the services of the petitioner from the date of his initial appointment i.e. 24.04.2015, strictly in accordance with the judgment dated 08.02.2019 rendered by the Hon'ble Apex Court in Civil Appeal Nos. 1557-1564 of 2019 (arising out of SLP (C) Nos. 16158-16165/2016), titled as Himachal Road Transport Corporation Versus Lekh Ram Etc. Etc., alongwith all consequential service benefits.

(ii) That the respondents may further be directed to pay arrears alongwith interest @ 9% per annum flowing out of regularization of the petitioner as Conductor w.e.f. 24.04.2015, by issuing writ of mandamus."

Learned Counsel appearing on behalf of the petitioner submits that the cases of the petitioner is squarely covered by judgment dated 08.02.2019 rendered by the Hon'ble Apex Court in Civil Appeal Nos. 1557-1564 of 2019 (arising out of SLP (C) Nos. 16158-16165/2016), titled as Himachal Road Transport Corporation Versus Lekh Ram Etc. Etc.

If that is so, it is always open for the petitioner to approach the respondents for extension of the same benefits.

Accordingly, the instant writ petition is disposed of reserving liberty to the petitioner to approach the respondent by way of a representation, for redressal of his grievances, who is directed to consider and pass appropriate orders, in accordance with law, within a period of three weeks from the date of receipt of the representation.

It goes without saying that in case the grievances of the petitioner are not redressed, he is at liberty to approach this Court, if so advised.

Pending miscellaneous application(s), if any, stand disposed of.