RAMESH CHANDRA Vs. UTTARAKHAND POWER CORPORATION

JUDGEMENT

(1.) The amended memo of writ petition is taken on record.

(2.) The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers: -

(3.) Heard Mr. Amar Murti Shukla, learned counsel for the petitioner and Mr. N.S. Pundir, learned counsel for the respondents