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Judgment
Ravi Malimath, J
Notice. Ms. Shubh Mahajan, learned Standing Counsel, takes notice on behalf of the respondents.
Learned counsel for the petitioner states that the issue raised in the instant petition is squarely covered by the judgment rendered by the Hon’ble
Supreme Court in Civil Appeal Nos.1557-1564 of 2019, titled as Himachal Road Transport Corporation versus Lekh Ram Etc. Etc., decided on
08.02.2019 (Annexure P3). This is a matter to be considered and decided by the employer.
In view of the nature of the order we propose to pass, there is no need to call upon the respondents to file the reply.
Accordingly, without going into the merit of the case, the petition is disposed off, with a direction to the respondents to consider and decide the case
of the petitioner in light of the aforesaid judgment. In case, the same is found to be covered with the aforesaid judgment, then the same and similar
benefits be extended to the petitioner, within a period of six weeks from today.