CHAMAN LAL Vs. HRTC

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) IT is submitted that the petitioner is similarly situated person as he is covered by Annexure P-5, judgment in CWP No. 601 of 2010 alongwith connected cases. If that be so, there will be a direction to the first respondent to consider the case of the petitioner keeping in view also the fact that he is in select list, in terms of the judgment, referred to above. The orders, as above, shall be passed in accordance with law within a period of two months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner.