SHAM LAL SHARMA Vs. B C GUPTA

JUDGEMENT

(1.) ON 13.1.2005, a Division Bench of this Court has passed a detailed order in CWP No.659 of 2005 and had issued directions to the respondents to take a decision on the representation made by the petitioner. A period of three months from the date of receipt of a certified copy of that order was fixed by the Division Bench. It was further advised to the State of Punjab to issue notices to all the parties likely to be effected and to give an opportunity of hearing so that the view points of the affected parties are taken into consideration. In response to the notice to show cause, the respondents have filed the reply and has placed on record Order Annexure R-1 fixing the seniority of the petitioner as well as others. The name of the petitioner, in the list, figures at Sr. No.10. The order further shows that all the persons likely to be affected were recalled and their cases have been considered. A detailed order has been passed on 19.4.2005 (R-1). It is further appropriate to mention that the aforementioned order has been made subject matter of challenge in CWP No.6338 of 2005 by some other persons.

(2.) IN view of the above, the order stands complied with. Nothing survives for adjudication in these proceedings. Rule is discharged.