STATE OF PUNJAB Vs. GOLO KAUR

JUDGEMENT

(1.) CM No. 2313-LPA of 2015.

(2.) It is submitted that the appellants received copy of the order dated 29.10.2014 passed by the learned Single Judge on 19.11.2014. The Government then approached the Advocate General, Punjab for legal opinion vide letter dated 04.11.2014 and thereafter vide letter dated 03.12.2014. An opinion was given by the office of Advocate General to the effect that it was not a fit case for filing an appeal, which was received by the Government on 02.01.2015.

(3.) The matter regarding filing of LPA was under active consideration of the Government and after due deliberations it was decided to file an appeal. The office of Director, State Council of Educational Research and Training, Punjab wrote a letter dated 12.03.2015 to the Government for issuing sanction for filing LPA. The sanction for filing LPA was issued on 31.03.2015. A copy of the same was received in the office of the Director, State Council of Educational Research and Training, Punjab on 06.04.2015. The office of Advocate General, Punjab was approached for vetting the grounds of LPA on 21.05.2015.