MANJEET KAUR Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) The petitioner had approached this Court by filing CWP No.394 of 2011, seeking the following relief:-

(2.) The said writ petition was disposed of vide order dated 20.12.2011 by passing the following order:-

(3.) It is the case of the petitioners that he made a representation to the respondents by issuing a Legal Notice dated 20.7.2012 (Annexure P-9), claiming the following amounts:-