JAGMOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition is directed against the order dated 8.6.1988 of the Executing Court dismissing the application filed by the decree-holder for execution of the decree dated April 21,1986.

(2.) The decree-holder filed the execution application for execution of the decree dated April 21,1986 as modified by the learned Additional District Judge, Bhatinda. The decree sought to be executed was to the effect that the plaintiff shall be considered for promotion to the post of officiating Sub Divisional Officer on the basis of select list to be prepared as on January 1, 1978 and that he would get all the consequential benefits of service flowing from his-promotion to the said post.

(3.) Reply on behalf of the judgment-debtors was filed standing therein that the case of the decree-holder was considered on the basis of the select list prepared as per the decree passed by the learned Additional District Judge but he could not be promoted over and above the persons senior to him. It was thus, contended that the judgment-debtors had obeyed the decree and no occasion arises for the execution thereof.