Deep Kumar and Others vs State of Punjab and Others

Ajay Tewari, J.—Notice of motion.

Ms. Kavita Arora, learned AAG, Punjab accepts notice on behalf of the respondents.

Learned counsel for the petitioners undertakes to supply four copies of the petition to the learned AAG during the course of the day failing

which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.

Having regard to the nature of order which I propose to pass, there is no necessity to call upon the respondents to file their counter-reply

(ies)/affidavit(s), at this stage.

The petitioners seek a mandamus to direct the respondents to provide them employment as per the Rehabilitation and Resettlement Scheme

dated 8.11.1993 (Annexure P-1).

Learned counsel for the parties are ad-idem that the controversy involved herein is squarely covered by the decision of this Court dated

26.11.2009 rendered in CWP No.787 of 2008 (Dharam Singh and others versus State of Punjab and others), which has been upheld by the

Division Bench in LPA No.1412 of 2009 (State of Punjab and others versus Dharam Singh and others), decided on 21.1.2010, as well as the

Hon''ble Supreme Court while dismissing the SLP on 28.2.2011.

In these circumstances, this writ petition is disposed of in the same terms as in CWP No.787 of 2008.

Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.