D. MANOHAR Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) This case has got chequered history. Revision has been remanded back to this Court by the Honourable Supreme Court in C.A.No.4442 of 1999. The Honourable Supreme Court in C.A.No.4442 of 1999 dated 08.03.2017 passed the following order:

(2.) Therefore once again the Revision Petitioner has advanced his arguments. During the pendency of the Revision an Impleading Petition has also been filed in C.M.P.No.2730 of 2019.

(3.) The brief facts leading to file this Revision is as follows: