Sanjay Kumar vs Himachal Road Transport Corporation And Others

Tarlok Singh Chauhan, J

It appears that the petitioner prior to filing of the instant petition has already preferred a representation dated 07.11.2018, which has remained

undecided till today.

Therefore, in the given circumstances, without going into the merits of the averments, we dispose of the instant petition by directing the respondents

to consider and decide the representation of the petitioner by passing a speaking order within six weeks from today.

It goes without saying that in case the representation is decided against the petitioner, it shall always be open to the petitioner to assail the

consideration order in accordance with law before the competent authority/forum.

The petition is disposed of in the aforesaid terms, so also the pending miscellaneous application(s), if any.