RAJNEESH KUMAR Vs. HRTC

JUDGEMENT

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

(2.) IT is for the petitioner to bring his grievance to the notice of the first respondent. In the event of petitioner approaching the first respondent by way of a representation within a week from today, appropriate order will be passed thereon in accordance with law and justice within another two weeks. In case, the petitioner has not been relieved as on today, further proceedings in that regard will be deferred for the said period of three weeks.