TARSEM LAL Vs. HRTC AND ANR.

JUDGEMENT

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

(2.) LEARNED Standing Counsel for the Respondents on instruction submits that Annexure P -8 is received only with the writ petition. Therefore, without expressing any opinion on the merits of the case, the writ petition is disposed of directing the first Respondent to look into Annexure P -8 and take appropriate action thereon within a period of two months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner.