PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Pritam Singh has approached this Court by way of filing the present writ petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing of order dated 31.10.2018 passed by the Deputy Commissioner, Gurdaspur while taking action on the representation submitted by the petitioner as per directions issued by this Court in CWP No. 22590 of 2018.

(2.) The relevant portion of order passed in CWP No. 22590 of 2018, is reproduced as under:-

(3.) In pursuance of said directions issued on 06.09.2018, the claim of the petitioner was considered and following order was passed:-