Full Judgment Text
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PETITIONER:
PUNJAB AND HARYANA HIGH COURT, CHANDIGARH
Vs.
RESPONDENT:
MANJIT SINGH GILL AND ORS.
DATE OF JUDGMENT: 07/02/1997
BENCH:
J.S. VERMA, S.P. KURDUKAR
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
This appeal was head along with Civil Appeal No.3705 of
1990, Satnam Singh and others Vs. The Punjab and Haryana
High Court at Chandigarh and others and Civil Appeal No.3704
of 1990, S.K. Singal and ors. Vs. The High Court of Punjab
and Haryana, Chandigarh, through its Registrar and others.
Learned counsel for the appellant in this appeal squarely
stated that this appeal would be rendered infructuous if the
data of enforcement of the relevant rules providing for the
quota rule is held to be March 1, 1974 as claimed by the
direct recruits and not January 23, 1975 as claimed by the
promotees. In our judgment rendered today in the connected
Civil Appeal No. 3704 of 1990 by the promotees and Civil
Appeal No. 3705 of 1990 by the direct recruits, we have held
that the date of commencement of the relevant rules
prescribing the quota is March 1, 1974. This appeal has,
therefore, to be dismissed.
Consequently, this appeal is dismissed.