MANMOHAN SINGH TANDON Vs. MANMOHAN SINGH GUJRAL

JUDGEMENT

(1.) THE appointment of Manmohan Singh Gujral respondent No. 1, a permanent senior scale Superior judicial Service Officer of the Punjab Government , as district Judge, Chandigarh, has been challenged in this writ petition by Manmohan singh Tandon petitioner who is the opposite party in a pending petition of annulment of his marriage filed by Shrimati Rajinder kaur respondent No. 4 in the court of the District Judge, Chandigarh) on the following grounds:-

(2.) THE Union Territory of Chandigarh was carved out of the erstwhile State of punjab by Section 4 of the Punjab Reorganisation Act) on and with effect from november, 1966. Thereupon the area comprised in the said Union Territory ceased to form part of the then existing State of Punjab. Notification No. S. O. 3269 of was issued in Gazette of India Extraordinary, dated November 1, 1966, under Section 4 of the Punjab Reorganisation Act. The notification (Annexure 'b') provided inter alia:

(3.) ON February 19, 1968, the chief justice and Judges of this Court directed the posting of respondent No. 1 as District and Sessions Judges, Chandigarh, and an order of this Court under the signature of the Registrar of this court to the above effect was issued (copy whereof is Annexure "r-1) and copies of the said order were endorsed to the then District and Session Judge, Chandigarh (Mr. Jasmer singh ) to the Home Secretary to the Chandigarh Union Territory Administration, and to various other departments of the Punjab Government. Thereupon formal notification of the appointment of respondent No. 1 as session s Judge and as district Judge , Chandigarh were issued in the Government of India Gazette (Chandigarh Sessions Divisions with effect from the date he assumes charge of his office.