KAMALJIT KAUR Vs. STATE OF PUNJAB & ORS.

JUDGEMENT

(1.) CIVIL APPEAL NO. 4484 OF 2009.

(2.) The daughter-in-law, after the interim orders passed by this Court, has rejoined and has been working, in any case, for the last 10 years. She has past service also.

(3.) Having regard to the factual matrix as above, we do not think that the merits of the matter need to be considered and it is a case where this Court should invoke its jurisdiction under Article 142 of the Constitution of India for striking equity and doing complete justice.