GURDEV KAUR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This petition under Articles 226/227 of the Constitution of India has been filed praying for issuance of a writ in the nature of mandamus for grant of relief/benefits in terms of judgment rendered by this Court while dealing with CWP No. 15554 of 2007 Gian Chand and Ors. v. State of Punjab decided on 21.07.2008.

(2.) Learned Counsel for the petitioner contends that the issue was raised before this Court. A Division Bench of this Court while dealing with the same has quashed Circular dated 29.07.2003, which is under challenge in this petition also.

(3.) Notice of motion.