SUKHBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed with the following prayers :

(2.) EARLIER to this, a Civil Writ Petition No. 12632 of 1996 was filed by the petitioner with identical prayer. When that petition came up for hearing before the first Division Bench on August 20, 1996, learned counsel representing the petitioner sought permission to withdraw it. Accepting his request the writ petition was dismissed as withdrawn.

(3.) DURING the course of hearing Shri Vinod Sharma, learned counsel who had appeared on behalf of the petitioner's counsel Mr. K. S. Dadwal on 20. 8. 1996 submitted that in fact the first Division Bench had observed that the petitioner was seeking execution of the directions given by the Minister and for implementation of the same the appropriate remedy available to the petitioner was to make representation to the higher departmental authorities. He submitted that with a view to avail remedy at the departmental level the writ petition was withdrawn.