SURJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present writ petition has been filed under Article 226/227 of the Constitution of India seeking prayer for issuance of writ in the nature of mandamus directing the respondents to regularize the services of the petitioner w.e.f. 04.03.1999 and grant her all the consequential benefits including pension and pay the arrears with interest @15% per annum as per the policy dated 04.03.1999(Annexure P-2).

(2.) Facts leading to the filing of the present writ petition are as follows:-

(3.) The grievance of the petitioner is that despite the policy of the government in this regard, no action was taken by the respondents to regularize the services of the petitioner who fulfilled the conditions and had put in more than 10 years of service on the date of issuance of policy. She had also served a legal notice dated 19.03.2015 to the respondents but no action was taken in this regard. Therefore, the petitioner has filed the present writ petition in the year 2015.