MOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition has bee filed on behalf of four petitioners namely Mohinder Singh, Sat Pal Singh, Jagsir Singh and Bachittar Singh. In this writ petition the petitioners have prayed for issuance of directions to the respondents to send the petitioners to join Patwar Training Course at Jalandhar.

(2.) Mr. Anil Sharma, DAG, Punjab has raised preliminary objection that petitioner No. 1, namely Mohan Singh had earlier filed writ petition bearing No. 2859/93 Des Raj and others v. State of Punjab and that writ petition was dismissed as withdrawn without seeking the permission of the Court to file a fresh writ petition on 4.5.1993. He, therefore, contends that the present writ petition filed by petitioner Mohan Singh is liable to be dismissed on this short ground.

(3.) Mr. Brar, learned counsel appearing on behalf of the said petitioner, however, submits that some of the writ petitioners pertaining to the said writ petition No. 2859/93 were sent for Patwar Training, though, in their case also, the writ petition was dismissed as withdrawn on the 4th of May, 1993.