DEEP RAM Vs. H.R.T.C.

JUDGEMENT

(1.) THE petition has been filed with the following prayer:

(2.) THE Petitioner has submitted Annexure P -3, representation and the same is pending before the Respondent. There will be a direction to the Respondent to look into Annexure P -3 and take appropriate action in accordance with law within a period of two months from the date of production of copy of this judgment along with copy of the writ petition before the Respondent by the Petitioner.