SULAIMAN Vs. SECRETARY, REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) W .P.(C) 11652 of 2014 has been preferred by the petitioner seeking the following reliefs:

(2.) W .P.(C) No. 11724 of 2014 has been preferred by the petitioner seeking the following reliefs:

(3.) THE directions on the above lines have also been granted by this Court in the judgment dated 22.04.2014 in W.P.(C) No. 11267 of 2014 (Ext. P3 in W.P.(C) No. 11724 of 2014), which reads as follows: