RAJPAL SINGH Vs. BHAGWATI PRASHAD

JUDGEMENT

(1.) In this case, the petitioner had filed a writ petition seeking relief that he should be appointed as Naib Tehsildar in the category of Ex- servicemen in terms of the Haryana Government letter dated 6th March, 1972. The case of the writ petitioner was that his father was killed during the Indo-Pak war in the year 1971 and he being the dependent of the service personnel killed, was entitled to be appointed in that category. This writ petition was allowed by a Division Bench of this Court vide judgment dated 5th December, 1996. The operative part of the judgment as reproduced herein below:

(2.) In view of these facts, I am of the view that the judgment dated 5th December, 1996 has been complied with. In case the petitioner is having any grievance against the order of rejection passed by the respondents, he may file a fresh petition, if so advised. Accordingly this petition is dismissed.