CHANDBI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) In this writ petition the petitioner has sought for the following reliefs:

(2.) Learned counsel for the petitioner as well as learned counsel for the respondents have jointly submitted that identical matter has been disposed of by the Co-ordinate Bench of this Court in W.P.No.202402/2021 disposed of on 15/3/2022 and W.P.No.202419/2021 disposed of on 7/6/2022 and even this writ petition could be disposed of in terms of the said orders.

(3.) Learned counsel for respondent Nos.1 to 4 submitted that petitioner has not given any representation in the present case. Therefore, if any representation is submitted by the petitioner, the same will be considered by the respondent Nos.1 to 4 and appropriate orders will be passed in accordance with law.