VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HOPING for a change in the attitude of the concerned officers of the State of Punjab, on 17. 9. 2004, when this matter came up for motion hearing, we passed the following order:-

(2.) ON 30. 9. 2004, we adjourned the matter to 5. 10. 2004. When the matter came up for hearing on 5. 10. 2004, Mr. Behl requested the Bench to decide the matter on merits. We heard the counsel for the parties and allowed the writ petition with the following short order:-

(3.) ON 18. 9. 2004, the Prime Minister of this country addressed a joint conference of the Chief Ministers of different States and the Chief Justices of different High Courts of India. The theme of the Conference was 'justice in the 21st Century". Some of the observations made by the Prime Minister at that conference would be relevant in the context of the present writ petition which we reproduce as under:-