RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this order two writ petitions are being disposed of, which have been filed by the same petitioner. In both the petitions, i.e., CWP 6197 of 1988 and C.W.P. 5616 of 1989 most of the facts are common. They are given from the first writ petition. .

(2.) Ram Kumar, A.S.I was working at Ludhiana. With effect from 1st August 1976 he was to cross efficiency bar. Since he was not allowed to cross the efficiency bar, filed a civil suit, which was decreed on 4th October, 1982. Appeal, filed againsl the same was dismissed on 1st September, 1983 and further Regular Second Appeal No. 2697 of 1983 was dismissed by the High Court on 12th October, 1984. The state of Punjab further took up the matter with the Supreme Court in S.L.P No. 1488 of 1985 which was dismissed on 30th March, 1987, (a copy of the order is Annexure P-2)

(3.) In 1985 the petitioner was retired from service vide order dated 24th April, 1985 (Copy Annexure P-l). This order was challenged by the petitioner in Civil Writ Petition No. 2280 of 1985 which was allowed on 12th November, 1986, (copy of the judgment is Annexure P-6) in C.W.P. No. 5616 of 1989.) After the same was allowed, the petitioner rejoined on December 8,1986. After a week thereof i.e.on 14th December , 1986 the petitioner was again relieved. The petitioner filed a contempt petitioner in the High Court, and he was allowed to rejoin on February 14,1987.