GYAN PRAKASH Vs. DELHI TRANSCO LTD.

JUDGEMENT

(1.) The petitioner Gyan Prakash, vide the present writ seeks directions to the effect:

(2.) Notice of the petition was issued to the respondent and accepted by the respondent.

(3.) Submissions were addressed on behalf of either side by the learned counsel for the petitioner and the Standing Counsel for the respondent, i.e., Mr.Ajeya Bhardwaj, Advocate for the petitioner and Ms.Avnish Ahlawat, the Standing Counsel for the respondent.