Ravi Malimath, J. (Oral):— Notice. Mr. Vir Bahadur Verma, learned Standing Counsel, takes notice on behalf of the respondent.
2. Both the learned counsels submit that the matter is covered by the judgment of the Hon'ble Supreme Court passed on February 08, 2019 in Civil Appeal Nos. 1557-1564 of 2019, titled Himachal Road Transport Corporation v. Lekh Ram. (Annexure P-2).
3. The learned Standing Counsel appearing for the respondent submits that in pursuance to the said judgment, if at all, any relief is to be granted to the petitioner, the same shall be considered in the light of the aforesaid judgment and appropriate orders thereupon shall be passed within a period of four months from the date of receipt of certified copy of this order.
4. The writ petition is disposed off accordingly.