SAVITRI DEVI Vs. HRTC

JUDGEMENT

(1.) Notice. Mr. Ajay Kumar Chauhan, Advocate, appears and waives service of notice on behalf of the respondents.

(2.) The instant petition has been filed for grant of the following substantive relief:-

(3.) Learned counsel for the petitioner states that the issue in question is squarely covered by the judgment rendered by this Court in CWP No. 1459 of 2015 titled as Brij Lal Thakur vs. Himachal Road Transport Corporation and another, decided on 2/7/2015 which judgment, in turn, has been affirmed by the Hon'ble Supreme Court with the dismissal of the Civil Appeal No. 3670-3671 of 2017, vide order dtd. 11/11/2021. This is a matter which is required to be considered by the employer/respondents.