MAN SINGH Vs. HRTC AND ANR.

JUDGEMENT

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

(2.) IT is for the Petitioner to file a detailed representation before the first Respondent detailing all his grievances and claims. In the event of the representation being filed by the Petitioner within one month from today, the matter will be looked into by the first Respondent and appropriate action in accordance with law and justice, without discriminating the Petitioner, will be taken by the first Respondent within another three months from the date of production of a copy of this judgment and the copy of the writ petition by the Petitioner.