PRAVEEN BHATT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard learned counsel of the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought the following reliefs.

(3.) Learned counsel for the petitioner has stated that he has also filed objection for redressal of his grievance before the Management Director of the company on 03.07.2009, but no decision so far has been taken on the representation. Since, the writ petition is pending.