BALJOT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This order shall dispose of the above captioned writ petitions as the point in issue involved in both the cases is common in nature. The facts are being extracted from CWP No.15916 of 2017.

(2.) Notice of motion.

(3.) On our asking, Mr. Rajesh Bhardwaj, Sr. DAG, Punjab and Ms.Savi, Advocate, who are present in Court, accept notice on behalf of respondent Nos.1 & 2, and 3 respectively. Let copy of the paper-book be handed over to each counsel during the course of the day.