VIJAY KUMAR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

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

(2.) ON 30th September, 2004, we adjourned the matter to 5th October, 2004. When the matter came up for hearing on 5th October, 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.) AFTER eulogising the Judiciary of India, the Prime Minister highlighted some of the concerns about the judicial system as follow: