SEWA RAM Vs. HRTC.

JUDGEMENT

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

(2.) IN case no orders have been passed on Annexure P -6, representation, appropriate orders in accordance with law in the matter shall be passed by the Respondent within three months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner. In case the representation has already been 2 decided, the result thereof shall be communicated to the Petitioner within a period of one month.