SHEIKH MOHI-UD-DIN Vs. GENERAL MANAGER

JUDGEMENT

(1.) RELYING upon the observations of the Supreme Court in AIR 1986 Se 1955 holding:

(2.) WHILE issuing notice to the respondents to show cause as to why the petition be not admitted, this court stayed the operation of order impugned vide its order dated 16 -3 -1987. After the service of the respondents they have filed their objections in CMP No. 508 of 1987 and have prayed the same to be treated as objections in the main writ petition at this stage.

(3.) WE have heard the learned counsel for the parties and have perused the record.