VIKRANT SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have sought the following substantive reliefs:-

(2.) The petitioners are working on contractual basis in the various District Mediation and Conciliation Centres in the State of Punjab. Most of the petitioners are working as Clerks whereas some are working as Steno Typists and peons. They are aggrieved of the communication dtd. 18/1/2021, the operative part whereof reads as under:-

(3.) Pursuant to the notice of motion, the writ petition has been contested mainly by the Punjab State Legal Services Authority-respondent no.2.