KARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) NOTICE of motion. Mr. Ashok Aggarwal, Additional Advocate General, Punjab, accepts notice. Heard counsel for the parties.

(2.) IN this petition under Articles 226 and 227 of the Constitution of India, the petitioners pray that this Court should issue a direction to the respondents to extend to the petitioners benefits in terms of law declared by the Hon'ble Supreme Court in the case of Municipal Employees Union (Regd.) Sirhind and Ors. v. State of Punjab and Ors. 1 Civii Appeal No. 8434 of 1997, decided on 15. 3. 2000 (Annexure P/3 ).

(3.) WHILE disposing of a number of petitions, the Hon'ble Supreme Court issued various directions and modified the order of the High Court. Amongst other directions passed by the Hon'ble Apex Court, reference to the following two directions would be relevant which read as under;-