KAMALJIT SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Present writ petition has been filed seeking a writ in the nature of certiorari for quashing the resolution (Annexure P-1) dated 28th October, 2010.

(2.) After hearing counsel for the Petitioner, this Court is of the view that present writ petition can be disposed of by issuing notice of motion only to Respondents No. 1 to 3.

(3.) Issue notice of motion to Respondents No. 1 to 3. On the asking of Court, Mr. Palvinder Singh, Senior DAG, Punjab, accepts notice on their behalf. A copy of the petition has been supplied to him.