SUSHILA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) LEARNED State counsel has pleaded no instructions and no one has put in appearance on behalf of the petitioner. It is appropriate to mention that the instant petition was required to be heard after the decision in Civil Writ Petition No. 7481 of 1991. In the later petition, a reference was made by a Division Bench of this Court in October 10,1991 to a Full Bench of this Court. The Full Bench on October 29, 1992 had met but has C.W.P. No. 14714 of 1991 not felt the necessity to answer the reference independently because the reference has arisen on account of a Division Bench judgment of this Court in Piara Singh and others Vs. State of Haryana, 1988 (4) SLR 739, and by the time, the Full Bench met, the judgment of the Division Bench was over-ruled by the Hon'ble Supreme Court in the case of State of Haryana Vs. Piara Singh, 1992 (5) SPJ 1 and the reference has been answered in terms of the judgment of the Hon'ble Supreme Court. In view of the above, the writ petition is disposed of.