RAMESH KUMAR Vs. HARYANA STATE AND OTHERS

JUDGEMENT

(1.) Instant revision petition has been filed under Article 227 of the Constitution of India for quashing the order dated 1.4.2010 (Annexure P-4) passed by learned executing court i.e. Civil Judge (Senior Division), Narnaul, vide which relief of arrears of pay and other monetary benefits has been declined.

(2.) Brief facts of the case are that petitioner filed a suit for declaration, which was decreed vide judgment and decree dated 13.10.1989 and following order was passed: -

(3.) In pursuance of the decree, petitioner moved the executing court for enforcement of the decree. The executing court came to the conclusion that decree has been duly satisfied and the petitioner decreeholder has been given appointment vide order dated 14.12.2007.