SAT PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The four petitioners herein are employees of Municipal Committee, Patiala. It is averred that they have been in service for the last many years and are working on daily wages. The petitioners claim that they are workmen and are protected by the provisions of the Industrial Disputes Act, 1947. It has been further averred that the petitioners are being kept on daily wages for the last many years and the sword of uncertainty is continuously hanging over their heads. They seek a mandamus to the respondents to regularise the services of the petitioners from the date of their initial appointments .......

(2.) It is well settled that before claiming a writ in the nature of mandamus, the person concerned has to make a demand before the competent authority. No representation whatsoever appears to have been filed by the petitioners. No demand appears to have been raised. Consequently no case for the issue of mandamus is made out.

(3.) If the petitioners have any justifiable grievance, they may make a representation to the concerned authorities. In the event of their representation being decided against them, they may be entitled to seek their remedy as is permissible under the law. At present no case for the issue of any direction is made out.