KAKA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have invoked the jurisdiction of this Court under Section 226/227 of the Constitution of India for the issuance of a writ in the nature of Certiorari quashing notices given to the petitioners terminating their services w.e.f. 31.8.1983. Petilioners have further prayed for issuance of a writ in the nature of mandamus directing respondents to absorb the petitioners in the Punjab Irrigation Department in the event of transfer of the tubewell to the Punjab Tubewell Corporation or alternatively for placing of their services at the disposal of Punjab Tubewell Corporation on the same terms and conditions.

(2.) At the hearing Shri Bansal, learned counsel for the petitioners stated that the services of the petitioners were placed on the disposal of the tubewell corporation.

(3.) In view of the statement made by Shri Bansal, this petition has become infructuous and is dismissed as such.