ANANT RAM Vs. HRTC

JUDGEMENT

(1.) This writ petition has been filed for grant of following substantive reliefs:-

(2.) Respondents have also filed the reply.

(3.) At this stage, learned counsel for the respondents has placed on record office letter dated 20. 12.2025 from respondent No.1 to its various offices across the State on the subject "Grant of two additional increments on completion of 20 years of regular service by Conductors-Consolidated instructions." Learned counsel submits that the consolidated instructions contained in the office letter dtd. 20/12/2025 take care of the grievances of the petitioner. The respondents shall consider the case of the petitioner afresh for grant of two additional increments on completion of 20 years of service in terms of consolidated instructions dtd. 20/12/2025.