SHAMBHU DUTT Vs. HRTC

JUDGEMENT

(1.) C.M.P.No.378 of 2011. Allowed. C.W.P. No.177 of 2011. The writ petition is disposed of with the direction that the representation filed by the petitioner shall be decided by the respondents, within six weeks from the date of presentation of the certified copy of this order, if necessary, after hearing the petitioner or his authorized representative. The aforesaid Whether reporters of local papers may be allowed to see the judgment? representation shall be decided positively before 24th February, 2011.

(2.) IN view of the above observations, the writ petition stands disposed of.