- (1.) Heard counsel for the parties.
(2.) Leave granted.
(3.) The High Court by its impugned judgment and order issued a writ of certiorari quashing the order dated January 17, 2003 whereby the contract of the respondent herein had been cancelled, and the order dated March 30, 2003 by which the District Magistrate, Kapurthala was directed to recover the amount of Rs.3, 43, 138/- from the account of the respondent herein at Kapurthala. The High Court also issued a writ of mandamus directing the appellant herein to permit the petitioner respondent to continue to work in pursuance of the contract awarded to the respondent on October 5, 2002.;