RANJEET SINGH Vs. SECRETARY OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Ashwani Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

(2.) Learned counsel for the petitioner states that the issue in question is squarely covered by the judgment rendered by the Hon'ble Apex Court in Civil Appeal Nos. 1557-1564 of 2019 titled as Himachal Road Transport Corporation vs. Lekh Ram etc. etc.(Annexure P-6). It is a matter, which is required to be considered by the employer.

(3.) Therefore, without going into the merits of the case, we deem it proper to dispose of this writ petition by directing the respondents to consider and decide the case of the petitioners in the light of the aforesaid decision and if the case of the petitioners is covered by the aforesaid judgment, then the same and similar benefits as extended in Civil Appeal Nos. 1557-1564 of 2019 (supra), be also extended to the petitioners herein. This entire exercise shall be completed within four weeks. Ordered accordingly. Pending application(s), if any, also stand disposed of.