SANTOSH KUMARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner, for seeking the relief on the prayers made in the instant writ petition, relies on the decision rendered by this Court in Savinderjit Kaur V. State of Punjab (CWP No.1130 of 1997, decided on 15.11.1997).

(2.) In the preliminary objections of the joint written statement filed on behalf of respondents No.1 to 3, it is acknowledged that the petitioner has raised the same grounds in the same situation as had arisen in Savinderjit Kaur's case (supra). Relief to the petitioner was sought to be denied on account of the fact that the respondents had preferred a Petition for Special Leave to Appeal bearing No.14786 of 1999 before the Supreme Court, which had stayed the operation of the judgment rendered by this Court in Savinderjit Kaur' case.

(3.) It now transpires that the Petition for Special Leave to Appeal bearing No.14786 of 1999 has been dismissed on 18.3.2004. In view of the fact that the controversy and the grounds raised in the instant writ petition are similar to those which were determined by this Court in Savinderjit Kaur's case, we are satisfied that the instant writ petition deserves to be disposed of in the same terms as Savinderjit Kaur's case(supra). Allowed in the same terms.