NANAK DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 08.12.2017, following order was passed:- Application is allowed, as prayed for. Copy of judgment dated 05.04.2017 passed by JMIC, S.B.S. Nagar, order dated 25.08.2017 and representation dated 11.09.2017 are taken on record as Annexures P-8, P-9 and P-10 respectively. Documents already stand furnished to learned State counsel. Application disposed of.

(2.) Main Case Pleadings on record indicate that the petitioner was engaged as a Beldar under the Punjab Forest Department on daily wage basis in the year 1976. Vide order dated 28.10.2011 benefit of regularization in service was accorded to the petitioner. It so transpires that in an exercise of verification of antecedents of the petitioner, it was found that the petitioner was involved in FIR No.31 dated 10.05.2011. On the basis thereof, order dated 13.01.2012 was passed by the Forest Division Officer, Jalandhar and, accordingly, the benefit of regularization was withdrawn.

(3.) At that stage, petitioner filed CWP No.11715 of 2016 impugning the order dated 13.01.2012 withdrawing the benefit of regularization. The aforenoticed writ petition was disposed of by this Court on 02.06.2016 in the following terms:-