AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 124 wordsKurian Joseph, C.J.
The writ petition is filed with the following prayer:
(i) That a writ of mandamus may kindly be issued to the Respondents with the directions to transfer the Petitioner to the station of his choice, i.e. HRTC, Solan Unit.
(ii) That the direction may kindly be issued to the Respondent corporation to decide the representations of the Petitioner, i.e. Annexures P-1 & P-2, respectively.
There will be a direction to the first Respondent/competent authority to take decision on Annexures P-1 and P-2 in accordance with law within a period of one month from the date of production of the copy of this judgment by the Petitioner.
The writ petition is disposed of so also the pending applications, if any.