SUNIL MOHAN PATHAK Vs. HRTC AND ORS.

JUDGEMENT

(1.) ALLOWED . The application is disposed of.

(2.) HAVING heard learned Counsel on both the sides, we find that the Appellate Authority has not adverted to the contentions taken by the Petitioner while passing the order in appeal. Therefore, we set -aside the appeal -order, Annexure P -9. There will be a direction to the Appellate Authority to pass fresh orders in the matter adverting to all the contentions taken by the Petitioner. This shall be done within a period of two months from the date of production of copy of this judgment. In case, the Petitioner wants opportunity for hearing, the same shall also be granted.

(3.) WITH these observations, the writ petition is disposed of, so also the pending application(s), if any.