TRILOK CHAND Vs. HRTC

JUDGEMENT

(1.) THE petitioner has prayed for following relief in the writ petition:-

(2.) IT is seen that petitioner has pursued his remedy by way of an appeal before the second respondent as per Annexure PO. Therefore, this writ petition is disposed of directing the second respondent to consider Annexure PO appeal with notice to the petitioner and pass appropriate orders, adverting to the contentions taken by the petitioner in accordance with law within a period of three months from the date of production of a copy of the judgement alongwith copy of writ petition before the second respondent. The pending application(s) if any, also stand disposed of.