RAM SINGH Vs. GENERAL MANAGER NORTHERN RAILWAYS

JUDGEMENT

(1.) ON 18.10.2010 we had issued notice to show-cause by penning as under:-

(2.) SUFFICE would it be to state that the record of the Tribunal has been received by us and has been perused.

(3.) INDEED, we find that the two annexures referred to in the pleadings have not been filed with the counter reply. We further find that in the rejoinder filed, the petitioner has highlighted that Annexures R-1 and R-2 have neither been supplied nor filed and thus it was pleaded that the respondents may be directed to supply a copy of the same to the applicant.