DHARAMVIR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal impugns the order dated 25.09.2014 whereby learned Single Judge has dismissed the appellant's writ petition raising the following two issues:-

(2.) The learned Single Judge has observed with reference to the challenge laid to the two orders referred to above, that the appellant cannot be permitted to re-agitate the matter as those orders have already been upheld by this Court in the previous round of litigation. As regard to the second relief, the learned Single Judge has viewed that the instructions relied upon by the appellant are inapplicable in the case in hand.

(3.) We have heard learned counsel for the appellant and gone through the record.