AMRITPAL SINGH Vs. BHAKRA BEAS MANAGEMENT BOARD

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to regularize services of the petitioners.

(2.) Learned counsel for the petitioners submits that case of the petitioners is squarely covered by a judgment passed by this Court in a bunch of petitions including CWP-9237-2023 decided on 15/11/2023 titled as Gopal Singh and others Vs. The Bhakra Beas Management Board and others.

(3.) Mr. Rajesh Garg, Senior Advocate does not dispute the fact that present petitioners are identically placed with petitioners in the aforesaid judgment passed in CWP- 9237-2023.