Prem Chand Jain, J. - (1.) THIS judgment and order of mine would dispose of: (i) L.P. As. 609, 634, 659 and 672 of 1973, which arise out of the judgment of a learned Single Judge of this Court, dated 16th July, 1973, in Civil Writ No. 52 of 1972, filed by B. R. Kapur; (ii) L.P. As. 633, 671 and 694 of 1973, arising out of the same order of the learned Single Judge of this Court given in Civil Writ No. 1959 of 1971, filed by Harjit Singh; and (iii) Civil Writ No. 3396 of 1973 filed by Sukhpal Singh, as common question of law and fact, arises in all these appeals and the writ petition.
(2.) B . R. Kapur, (hereinafter referred to as the Appellant filed a writ petition which was partly allowed with the result that for the relief which was not granted, B. R. Kapur has filed L.P.A. 609 of 1973, while the Union of India,. State of Punjab and one J. S. Anand have filed L.P. As. 634, 672 and 659 of 1973 respectively against the relief which was granted by the learned Single Judge to the Appellant (B. R. Kapur). The other writ petition (Civil Writ No. 1959 of 1971), which was filed by Harjit Singh, was allowed in its entirety and against that decision of the learned Single Judge, three Letters Patent appeals, i.e., L.P. As. 633, 671 and 694 of 1973, have been filed by Union of India, State of Punjab and J. S. Anand, respectively. Sukhpal Singh has filed Civil Writ) No. 3396 of 1973 praying for the same relief as was claimed by B. R. Kapur and Harjit Singh. This petition was ordered to be heard by a Division Bench along with the Letters Patent appeals, referred to above.
(3.) ALTHOUGH detailed facts have been given in the judgment of the learned Single Judge, yet in order to decide the controversy raised before us in the appeals filed against the decision given in the writ petition filed by B. R. Kapur, certain salient features of that case may be noticed.;