TIRATH KAUR ANAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of C.W.P.S. No. 2645 of 1977, 6973 and 6974 of 1976, 120 of 1978, 3491 of 1979, 3655 and 1818 of 1980 and 995 of 1981 as they raise common question of law and facts.

(2.) Challenge in these writ petitions is directed to the validity and the constitutionality of the notification, dated April 28, 1974, whereby the Punjab Motor Accident Claims Tribunal Rules, 1964 (as applicable to the State of Haryana) were amended. Rule 22 was substituted which reads as under :-

(3.) The petitioners have raised various grounds for striking this notification. During the pendency of these writ petitions, the State of Haryana issued another notification on December 18, 1984, substituting rule 22 with new rule 22, which reads as under;