LAWS(DLH)-2003-10-43

VIRENDER Vs. MUNICIPAL CORPORATION OF DELHI

Decided On October 23, 2003
SHRI VIRENDER Appellant
V/S
MUNICIPAL CORPORATION OF DELHI Respondents

JUDGEMENT

(1.) Rule.

(2.) With the consent of the counsel for the parties, the writ petition is taken up today for final hearing.

(3.) There are two prayers made in the writ petition which read as follows:-