AJAIB SINGH Vs. GURNAM SINGH

JUDGEMENT

(1.) LEARNED State counsel has referred to para Nos.3 and 4 of the short affidavit filed by Sh.Satpal Singh Gandhi, Divisional Soil Conservation Officer, Ferozpur (respondent No.2) and argued that the order passed by this Court stands complied with because the house rent /city compensatory allowance, deducted from the salary account of the petitioners had already been refunded to them. It has further been asserted that recovery affected from the petitioners has also been paid back. There is no liability pending against the respondents. In view of the above nothing survives for adjudication in these proceedings. Rule is discharged.