HEM SINGH Vs. HRTC AND ANOTHER

JUDGEMENT

(1.) RESPONDENTS do not intend to file separate reply and the reply filed in the main petition is adopted. According to the learned counsel for the parties, it may not be necessary to consider the material and the contentions of the parties again in this case when the matter is concluded by the decision of this Court in the main petition being CWP No. 3370 of 2013 -G, titled as Harpal Singh and others vs. HRTC and another, decided today the 19th June, 2013. As such, the present petition is disposed of with the observations that directions given in Harpal Singh (supra) shall mutatis mutandis apply to the present case also.