http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

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.