Virender Singh, J. - (1.) Being aggrieved of the judgment dated 13.7.2015 in W.P.(S) No. 7483 of 2013, appellant -writ petitioner (hereinafter to be referred as petitioner) has preferred the instant Letters Patent Appeal, which is at admission stage.
(2.) Heard learned counsel for both the sides and perused the records.
(3.) The impugned judgment indicates that no assistance was rendered on behalf of the petitioner to the learned writ Court, however whatever is spelt out in the petition by the petitioner is reproduced in paragraphs -2 and 3 of the impugned judgment.;