STATE OF PUNJAB Vs. S BHAGWANT SINGH

JUDGEMENT

(1.) THE respondent Bhagwant Singh while serving at Nazim in the State of Patiala was dismissed from service by an order of the Administrative committee appointed by the Ruler of that State, on 2nd April, 1927. The order further directed that his whole of self-acquired and half of ancestral property shall be confiscated. Reproduced in extenso it reads:

(2.) IT appears that Bhagwant Singh waited for quite some time and it was only on the 31st of August, 1938, that for the first time he made a representation to the ruler but without success. This representations was disposed of by recording this order: "no need. File (Ex. D. W. 3/a)".

(3.) THE second representation (Ex. D. 2) dated 1st July, 1942, met the same fate and in the order dated 23rd of September, 1942, recorded thereon the Ruler refused to entertain it, saying: "i cannot take the case up now. There is no need of putting up to me again. "