KRISHAN KUMAR Vs. S S BRAR

JUDGEMENT

(1.) Petitioner filed C.W.P. No. 2865 of 1990 for regularisation of his services in view of Division Bench judgment of this Court in Piara Singh v. State of Haryana, 1988 4 SLR 739. On 7.3.1990, Division Bench of this Court passed the following order :-

(2.) Petitioner filed the present contempt petition with the allegations that the directions given by this Court on 7.3.1990 have not been complied with. This allegation of the petitioner has been refuted by the respondents and it is stated that services of the petitioner stood terminated on 28.12.1990 i.e. before the order dated 7.3.1990 had been passed.

(3.) It is further stated that representation filed by the petitioner was decided on 26.10.1990 by passing a speaking order copy of which has been placed as Annexure P/5 to the written statement. In view of the averments contained in the written statement, there is no merit in this petition. Rule is discharged.