ROHITESH KUMAR SON OF SH. MUKHTIAR SINGH, VILLAGE & PO GHANARI, TEHSIL AMB, DISTT. UNA, H.P. Vs. HIMACHAL ROAD TRANSPORT CORPORATION THROUGH ITS MANAGING DIRECTOR, MAIN BUS STAND, SHIMLA

JUDGEMENT

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

(2.) IN the event of the petitioner filing a representation before the second respondent within one month, the second respondent is directed to decide the representation in accordance with law within another period of four months from the date of production of a copy of this judgment along with a copy of the writ petition before the second respondent by the petitioner. The writ petition is disposed of, so also the pending applications, if any.