Supreme Court of India
Pritpal Singh And Ors. vs State Of Punjab And Ors. on 3 February, 1987
Equivalent citations: AIR1987SC1832, 1987LABLC1599, 1987SUPP(1)SCC705, AIR 1987 SUPREME COURT 1832, 1987 LAB. I. C. 1599, 1987 SCC (SUPP) 705, (1987) 2 LAB LN 892.1, (1987) 1 JT 333.2 (SC), 1987 JT 333 (2), 1988 SCC (L&S) 353
Bench: A.P. Sen, K.N. Singh
ORDER
1. This application for directions appears to be wholly misconceived. It purports to challenge the final seniority list of Punjab Superior Judicial Service Cadre as published by the State of Punjab in Gazette Notification dated February 27, 1982 on the ground that there is non-compliance of the directions made by this Court in Pritpal Singh v. State of Punjab . If that be so, the remedy of the petitioners is by way of a petition under Article 226 of the Constitution in the High Court and not by this application for directions.
2. The application for directions is, therefore, dismissed. The petitioners are at liberty to move the High Court, if so advised, subject to just objections.