BIRI SINGH Vs. BHARAT KHERA

JUDGEMENT

(1.) PETITIONER approached this Court, complaining that judgment dated 2.7.2010 in CWP(T) No. 8231 of 2008 has not complied with in proper spirit. Though the respondents sought to defend their initial action which was not in proper compliance with the judgment, after this Court called for the files, the respondents, after examining and clarifying the actual legal position, have changed their stand and have passed proper orders. Learned counsel for the petitioner submits that the eligible benefits have also been granted to the petitioner. Respondents have tendered apology in the affidavits.

(2.) ON 13.7.2012 this Court passed the following order: