LAXMI SINGH Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) PETITIONER prayed for the following reliefs: -

(2.) It is submitted that the representation, Annexure P -6 is pending before the first respondent. There will be a direction to the first respondent to look into the matter and take appropriate decision on Annexure P -6 in accordance with law and justice after affording an opportunity of being heard to the petitioner within a period of three months from the date of production of a copy of this judgment along with a copy of the Writ Petition, by the petitioner.

(3.) WITH these observations, the writ petition stands disposed of, so also the pending application(s) if any.