BALWINDER KAUR Vs. S K SONHA

JUDGEMENT

(1.) IN deference to the orders passed by this Court, additional affidavit of Mr.S.S.Virk, Director General of Police, Punjab has been filed. IN the said affidavit, it has been categorically stated that copy of the judgment dated 11.5.2004 passed by this Court was received in the office of the Director General of Police on 21.5.2004 and thereafter no Lower School Course has commenced for which 7 days advance notice could be served upon the petitioners in compliance to the above-stated order dated 11.5.2004 passed by this Court. As regards the candidates who were deputed to the said Course which commenced from 15.5.2004, it is the stand of the respondents that they were selected much prior to passing of the order dated 11.5.2004 passed by this Court. It has also been averred that earlier the petitioners could not be deputed to the Lower School Course as they failed to secure 50% marks in the written test.

(2.) A categoric stand has been taken by the Director General of Police that as and when the Lower School Course shall commence, the petitioners shall be served with a 7 days' advance notice in terms of the directions issued by this Court. In this view of the matter, it does not appear that the respondents have wilfully and deliberately violated the order dated 11.5.2004 passed by this Court. Consequently, the petition is disposed of. Rule discharged.