KARNAIL SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE Petitioner was appointed as daily wage Chowkidar on 4.12.1980 though he was paid monthly salary.

(2.) ON 4.11.1985 the petitioner was interviewed for the purposes of confirmation but no order was conveyed to him.

(3.) RSA No. 1531 of 1992 was filed by the State/respondents in this Court which was admitted. However, no stay was granted till retirement of the petitioner i.e. till 31.10.1995.