RAJESH KUMAR Vs. BHAKRA BEAS MANAGEMENT BOARD

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking directions to the respondents to regularize their services.

(2.) On 11/12/2023, the following order was passed in CWP No.27626 of 2023:-

(3.) Learned Senior Counsel for the respondents submits that present petition may be disposed of in the light of aforesaid order.