Ajit Kumar, J. - (1.) On the last occasion, the Court had passed the order directing the counsel for Corporation to bring on record the letter dated 27.10.1982 which has been referred to in the impugned order.
(2.) Learned counsel for the petitioner states that in spite of repeated approach to the authorities concerned, he has not been supplied copy of letter dated 27.10.1982.
(3.) Having heard learned counsel for the parties and having perused the record and having gone through the various pleadings raised, I do not consider it worth necessary to examine the letter dated 27.10.1982, more particularly in the face of regulations framed by the Corporation and the Government Order by which the Corporation came into existence with the absorption of erstwhile U.P. Roadways.;