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High CourtsDivision Bench(2020) 10 SHI CK 0102

Vishal Chaudhary vs Himachal Road Transport Corporation & Another

High Court Of Himachal Pradesh · Decided on 12 October 2020

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3326 Of 2020
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Judgment

5 paragraphs · 215 words

Anoop Chitkara, J

1.

The petitioner, who is working as Piece Meal Worker in the trade of Motor Mechanic with Regional Manager HRTC Unit, Nagrota Bagwan, District Kangra, H.P., has come up before this Court seeking a direction to the respondents to convert his services on contract basis. In this regard the petitioner has already made representation dated 22.5.2020 (Annexure P-16) which is still pending before the authorities concerned.

2.

Notice. Mr. Shyam Singh Chauhan, Advocate, appears and accepts service of notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of which a direction to the respondent/authorities to decide the representation of the petitioner, dated 22.5.2020 (Annexure P-16), in accordance with law, within three months. While deciding the petitioner's representation, the respondent/ authorities shall also take into consideration the judgment delivered by the learned Single Judge of this Court in CWPOA No. 1517 of 2019, in case titled as Prem Singh vs. Himachal Road Transport Corporation & another, decided on 18.12.2019. Liberty is reserved to the petitioner to approach this Court again, in case he still feels aggrieved and dissatisfied with the outcome of the representation. Pending application(s), if any, are closed.