MAN CHAND Vs. HRTC

JUDGEMENT

(1.) SHRI Onkar Jairath, learned Counsel for the Petitioner, states that he shall be satisfied in case a direction is given to the Managing Director of the Corporation to decide the statutory appeal filed by the Petitioner within fixed time frame. A preliminary submission has been raised by the Respondent that the appeal filed the Petitioner here -in is pending before the Appellate Authority.

(2.) IN view of the statement of Shri Onkar Jairath, learned Counsel for the Petitioner, and the objection raised by the Respondent, this petition is disposed of with a direction that the Appellate Authority i.e. Managing Director shall dispose of the appeal of the Petitioner on or before 28th February, 2011 after giving an opportunity of hearing to the Petitioner. The Petitioner shall appear before the Managing Director on 1st February, 2011 and on which date he may be heard. Needless to say that the Petitioner shall be entitled to raise all contentions before the Managing Director. Till the Managing Director takes a decision, the interim order shall continue. The petition is disposed of accordingly.