S TIRLOK SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONERS writ petition (SWP No. 1179/ 95) non -prosecution but taking cognizance of the point in issue raised in this petition stood covered by a Division Bench judgment of this court and also affirmed by the Supreme Court.

(2.) PETITIONERS have filed this application for revival of the writ petition disputing the statement of learned counsel for the respondents that the point in issue was covered by the DB judgment of this court and also upheld by the Supreme Court. This necessitated the going into the merits of the controversy which can be traced some time to early 60s.

(3.) IT transpires that the petitioners were undergoing a diploma course in Polytechnic. They could not, however, take the examination due to the outbreak of war in 1965. A circular was consequently issued by the State -respondent making them eligible for grant of provisional certificates on the condition that they would complete 2 years practical training with an employer.