TAJINDER PAL SINGH Vs. STATE OF HARYANA

LAWS(SC)-1987-3-75

SUPREME COURT OF INDIA

Decided on March 02,1987

TAJINDER PAL SINGH Appellant

VERSUS

STATE OF HARYANA Respondents

JUDGEMENT

- (1.) ORDER
(2.) SPECIAL leave granted. Arguments heard. After hearing learned counsel for the parties, we do feel that the petition filed by the petitioner under Art.226 of the Constitution before the High court did give rise to questions which deserved a hearing on merits. The High court was there fore not justified in dismissing the Writ Petition in limine. The judgment and order passed by the High court are accordingly set aside and the Writ Petition remitted to the High Court for hearing afresh on merits after notice to the parties. The appeal is disposed of accordingly. No costs.;

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