KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for the grant of following substantive relief :

(2.) In paragraph 2 of the reply affidavit filed by him, Shri Dilraj Singh Gill, Executive Engineer, Jalandhar Mechanical Drainage Division, Nangal Township, has made the following statement :

(3.) On 21.1.1999, we had, after hearing the parties, impressed upon the learned Deputy Advocate General to instruct the concerned authorities to release the remaining dues of the petitioner.