STATE OF PUNJAB Vs. AMARJIT KAUR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This appeal by special leave arises from the order of the learned single Judge of the Punjab and Haryana High court, dated 14/6/1995 in CR no. 2348 of 1995. The order of termination of service ultimately culminated in perpetual injunction whereby the appellant was directed to set aside the order of termination and to give the respondent consequential benefits. That order became final after the dismissal of the special leave petition by this court on 30/1/1989 in Special Leave Petition (C) No. 13481 of 1988. Consequently, theappellants are required to pay all the consequential benefits as per the mandatory injunction granted by the trial court and affirmed by the High court in the second appeal. As a consequence, though the appellants have some point for arguments, this court cannot go into that question since constructive res judicata stands in their way.