VIJAY KUMAR Vs. HRTC AND ANR.

JUDGEMENT

(1.) THE Petitioner had filed the petition claiming following reliefs:

(2.) THE learned Counsel for the Petitioner submits that the Petitioner shall be satisfied in case, his case is referred to Respondent No. 1 and the writ petition may be treated as representation by Respondent No. 1. A copy of the writ petition along with a copy of fresh representation, if any, and documents shall be filed by the Petitioner before Respondent No. 1 within one month from today and on receipt of the same, Respondent No. 1 shall pass appropriate orders in the matter in accordance with law, ignoring Annexure P -1, within another three months adverting to the allegations made in the writ petition as well as in the representation. Keeping in view the assertion made by the Petitioner that the similarly placed persons were given relief by Respondent No. 1 of re -appointment and fresh appointment, in case the Petitioner is also found similarly placed person, the same relief shall also be accorded to him along with necessary benefits.