- (1.) Heard learned counsel for the petitioner. In this writ petition, the petitioner has prayed for following relief:- "(i) By an appropriate writ order or direction the impugned order dated 16.06.2012 at Annexure-P/5 be declared illegal and be quashed and set aside. (ii) By an order or direction respondents may be directed to give situated persons have been given appointment by adopting formula as decided in SBCWP No.13857/2011 Ramendra Singh and Ors Vs. RSRTC and another decided on 09.09.11. (iii) Any other relief which this Honorable Court consider just and proper in facts and circumstances of the case may kindly be passed in favour of petitioner."
(2.) Earlier, petitioner preferred a writ petition before this Court but withdrew with liberty to file representation before the respondents to consider and decide the same within a period of two months from the date of receipt of certified copy of the order.
(3.) It emerges from the facts pleaded in the petition that the representation filed by the petitioner has been rejected in the following terms:-;