AJAIB SINGH Vs. STATE OF PUNJAB THROUGH SECRETARY TO GOVERNMENT PUNJAB, DEPARTMENT OF HOME AFFAIRS, CIVIL SECRETARIAT, CHANDIGARH AND ANOTHER

JUDGEMENT

(1.) The petitioner has filed the present application praying therein that the writ petition be disposed of, in terms of the judgment, rendered by a Division Bench of this Court, in CWP No. 1921 of 1998, dated 3.4.1998, Annexure A-1, annexed with the application.

(2.) Notice of the application was issued to the respondents.

(3.) Counsel for the respondents states that in view the fact that the liability, fastened upon the petitioner, has been ordered to be paid, without holding any inquiry or issuing any show-cause notice, the present writ petition can be disposed of, in terms of the aforementioned judgment of this Court.