BHIM SAIN Vs. DELHI POWER COMPANY LIMITED

JUDGEMENT

(1.) THERE are two petitioners in this writ petition. Therefore, in this writ petition, separate judgments will have to be passed because separate facts are in issue with respect to both the petitioners. Separate arguments by petitioner nos.1 & 2 have been urged before this Court.

(2.) THE first part of this judgment deals with the arguments of and the reliefs claimed by the petitioner no.2.

(3.) AT the outset, counsel for the petitioner no.2 concedes that all the reliefs claimed in the writ petition have become infructuous except relief