Punjab and Haryana High Court, Chandigarh Vs. Manjit Singh Gill & Ors [1997] INSC 141 (7 February 1997)
J.S. VERMA, S.P. KURDUKAR
ACT:
HEAD NOTE:
O R D E R This appeal was head along with Civil Appeal No.3705 of High Court at Chandigarh and others and Civil Appeal No.3704 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.
