YADVENDRA PRASAD TIWARI Vs. VIDYUT VITARAN CO

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution, the petitioner has challenged the appellate order dated 10.1.2011, Annexure P/9, and further prayed for refund of certain amount.

(2.) SHRI Prashant Sharma, at the outset, submits that this matter may be confined to validity of Annexure P/9 and for rest of the grievances/relief claimed, the petitioner be given liberty to file appropriate proceedings/avail departmental remedy.

(3.) SHRI Vivek Jain, learned counsel for the respondents has no objection.