RAJINDER SAINI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) List the petition six weeks hence.

(2.) In the meantime the respondent-State is directed to constitute a Committee to review the case of (amongst others) the petitioner in accordance with the following directions given by this court while disposing of Writ Petition No. 1833 of 1984 (Kartar Singh v. State of Punjabi and other allied matters on 11/03/1994: