- (1.)Leave granted.
(2.)Punjab State Electricity Board is in appeal against the order of the executing court and that of the High Court. The decree in question is not susceptible of being executed in the manner in which the executing court has directed. The executing court has exceeded its jurisdiction in directing promotion of the respondent from a specific date, which is not a part of the decree itself and the decree was only for a consideration of the case of the respondent. In the aforesaid premises, the impugned orders of the executing court as well as that of the High Court are set aside.
(3.)The appeal is allowed.