Punjab-Haryana High Court
Surinder Singh vs Nps Aulakh Director General on 5 October, 2009
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP No.1723 of 2008 (O&M)
Date of decision: 5.10.2009
Surinder Singh ......Petitioner(s)
Versus
NPS Aulakh Director General
of Police and another ......Respondent(s)
CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG
* * *
Present: Mr. Aman Bansal, Advocate for the petitioner.
Mr. M.C. Berry, Additional Advocate General, Punjab.
Rakesh Kumar Garg, J.(Oral)
For the reasons mentioned in COCP No.1672 of 2008, this contempt petition is also disposed of in the same terms.
However, the petitioner shall be at liberty to challenge the seniority lists in accordance with law.
October 5, 2009 (RAKESH KUMAR GARG) ps JUDGE