VIJAY KUMAR Vs. HRTC

JUDGEMENT

(1.) The petitioner, who is working as Piece Meal Worker with the respondent-Corporation, has come up before this Court seeking a direction to the respondents to convert his services on contract basis. In this regard the petitioner has already made representation, which is still pending before the authorities concerned.

(2.) Notice. Mr. Vikas Rajput, Advocate appears and accepts service of notice on behalf of the respondents.

(3.) In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.