- (1.) This Revision Petition is directed against the order of the Executing Court, dismissing the execution application as fully satisfied.
(2.) I have gone through the record of the case and find that the Revision Petition is devoid of any merit. In the suit filed by the petitioner the following relief was granted to him :- "It is hereby ordered that the suit of the plaintiff is decreed with costs. He is entitled to the benefit of his previous service and the seniority. He is also entitled to the benefit of promotion according to his service. The defendant is hereby directed to regularise his period of leave and to give the benefit of previous service and seniority and to consider his case for promotion." The Judgment Debtor, on receipt of the order of the Court, issued the following office order on August 27, 1981 :- "Consequent upon the judgment and decree dated 25.3.1980 awarded by the Hon'ble Court of Shri Gurdev Singh, Sub Judge, Patiala, Shri Ranjit Singh, L.D.C. in the scale of Rs. 110/250 is hereby granted 1905 days extraordinary leave from 5.10.1964 to 22.12.1969 under regulation 8.55 of MSR Volume I, Part I. It is certified that the official would have continued to officiate as LDC in the scale of Rs. 110/250 but for proceeding on leave. This leave period will, however, account towards his seniority and service benefit. He will, however, not be entitled for any arrears of pay etc." A perusal thereof indicates that the terms of the decree were fully complied with. The Revision Petition is accordingly dismissed with no order as to costs.;