LAWS(P&H)-2006-8-427

HARDIAL SINGH Vs. MR B R BAJAJ

Decided On August 22, 2006
HARDIAL SINGH Appellant
V/S
MR B R BAJAJ Respondents

JUDGEMENT

(1.) The petitioners filed CWP No. 13898 of 2000 which was disposed of by this Court on 19.9.2003 with a direction to the fourth respondent to take a decision on the representation which the petitioners had already submitted, by passing a speaking order within a period of three months.

(2.) Alleging non-compliance of the aforesaid order, this contempt petition has been filed.

(3.) In response to the show cause notice, Dr. G.L. Goyal, Director, Health and Family Welfare, Punjab filed his affidavit dated 22.9.2005 and along with the same, a copy of the speaking order dated 14.9.2005, purported to have been passed in compliance to the directions issued by this Court, has been appended as Annexure R-1.