RAVINDER KUMAR Vs. HRTC AND ORS.

JUDGEMENT

(1.) ALLOWED . The application is disposed of.

(2.) ANNEXURE P -8 (representation) is pending before the second Respondent. There will be a direction to the second Respondent to consider and dispose of the same with notice to the Petitioner, within a period of two months from the date of production of copy of this judgment. It is made clear that the second Respondent shall pass a reasoned order, adverting to the contentions taken by the Petitioner. It will be open to the Petitioner to file a supplementary representation incorporating the grounds taken in the writ petition.

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