AVTAR SINGH Vs. ROSHAN SHANKARIA AND OTHERS

JUDGEMENT

(1.) Vide judgment dated 27.09.2010 passed in CWP No.11645 of 1997, this Court had directed the respondents to pass a speaking order with regard to the claims of the petitioner for granting him the Selection Grade.

(2.) Non-compliance of the aforesaid order has been alleged in this contempt petition.

(3.) Upon notice, reply by way of affidavit dated 03.09.2012 of Chander Gaind, Director Public Instruction (Colleges) Punjab was filed stating that a speaking order dated 17.08.2012 was passed in the case of petitioner giving him the necessary relief. However, it was the contention of the petitioner that he was not granted the consequential benefits.