SUSHIL KUMAR Vs. HRTC

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed and disposed of.

(2.) This writ petition has been filed for the grant of following substantive relief:-

(3.) In view of the stand taken by learned counsel for the parties, but without going into the merits of the case, the writ petition is disposed of by directing the respondents/competent authority to consider and decide the case of the petitioner, in accordance with law and in light of the aforesaid judgment within a period of four weeks by passing a reasoned order, which shall be communicated to the petitioner. Pending miscellaneous application(s), if any, shall also stand disposed of.