KASHMIR SINGH Vs. GURCHARAN SINGH

JUDGEMENT

(1.) The order which is alleged to have not been complied with is dated 12th December, 1996 passed by a Division Bench of this court in CWP No. 11391 of 1996 and other connected matters. The relevant portion from this judgment is reproduced hereinbelow :

(2.) Since the petitioner has now been appointed as constable, I do not deem it necessary to proceed further in the matter. However, in case the petitioner is aggrieved with regard to his seniority in the cadre of Constables, he shall be at liberty to approach the appropriate authority.

(3.) At this stage, the learned counsel for the petitioner submits that since this petition was pending, the petitioner had not joined his duty so far. In view of the facts and circumstances of the case, it is directed that the respondents shall permit the petitioner to join duty at PAP Patiala if he reports for duty within a week. Copy of the order be given Dasti.