Gwyer, C.J.@mdashWe are not disposed to give leave to appeal in this case. The appellant has succeeded in establishing to our satisfaction the
right of members of the Police force to certain statutory safeguards, the existence of which was denied by the North-West Frontier Province
Government. We think that the Government should be content with the legal position as established by the judgment of this Court and should not
seek to prolong the litigation. The case might be different if any fundamental principle of farreaching importance had been involved in our decision,
or if great administrative inconvenience was likely to arise from it; but that is not so, and the fact that the Government think that our decision was
wrong is not it self a reason for granting leave to appeal. The application is dismissed.
