PUNJAB STATE Vs. HARVINDER SINGH

JUDGEMENT

(1.) This is an interlocutory application in Civil Appeal No. 6421 of 2003 which was earlier disposed of by this Court consisting of Justice S. Rajendra Babu (as His Lordship then was) and Justice G.P. Mathur. This Court passed the following order in that appeal which was filed by the State of Punjab :

(2.) As has been stated earlier, the revision petition against this order was dismissed in limine by the Punjab and Haryana High Court.

(3.) When the matter came up before this Court at the instance of the State and its three other officers, the same was disposed by the order which we have quoted above. The applicant herein, therefore, filed the present application on the ground that before passing the order no reasonable opportunity was given to the applicant-Respondent of being heard and the order was not correct as there were other arguable points in connection with the interest on the arrears. It was stated that though the applicant was Respondent in Civil Appeal No. 6421 of 2003, he did not/could not appear on account of certain illness. It is on this basis that the aforementioned order dated 14.8.2003, passed by this Court, came to be assailed. A notice was issued to the State Government on the application and the parties were heard by us.