ABDUL RASHEED Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MR . A.R. Talwar, IAS, Principal Secretary, Government of Punjab Department of Home Affairs and Justice is present in Court. He has explained his position in recommending the name for appointment. It is stated, that the appointment was recommended in view of Section 23 of the Wakf Act, 1995. He further states that there was no intention to violate the order of the Court. The explanation is accepted. No further action is called for. C.M. No. 3322 of 2010

(2.) THE petitioner prayed for a writ of mandamus directing the respondents to appoint the Chief Executive Officer of the Punjab Wakf Board.

(3.) HOWEVER , the State Government did not comply with the undertaking given in this Court, as no appointment was made within the period stipulated in the order.