- (1.) On 25th September, 2012, we passed the following order: "Having heard the appellant-in-person and the counsel for the respondent, we find no merit in the appeal and the same is hereby dismissed. The detailed reasons with conclusions shall follow."
(2.) Here are the reasons.
(3.) This appeal is directed against the judgment of the Division Bench of the High Court of Punjab and Haryana at Chandigarh in Civil Writ Petition No.9595-CAT of 2004 decided on 8th August, 2008.;