SHIV DAYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE instant writ petition is premature because the same has been filed merely under an apprehension that the petitioners are going to be suspended. This apprehension, according to the learned counsel for the petitioner, is based on newspaper reports, which has compelled the petitioners to approach this Court.

(2.) SINCE we are of the view, that the instant writ petition is totally frivolous and such writ petitions should not be filed in future, we consider it just and appropriate to dismiss this writ petition with costs. Each of the petitioners shall deposit Rs.1,000/- as costs with the Secretary, State Legal Services Authority, Punjab, within two weeks from today. Receipt thereof shall be placed on the record of this case. In case no such receipt is placed on the record of this case, the Registry shall relist the main case for motion haring, after the expiry of one month.