BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY filing this writ petition, the petitioners have laid challenge to policy decision dated 18th March, 2011 in seeking regularization of services of daily wage/work charged employees with a stipulation that the employees be not given benefit of past service (notional or otherwise). Further that petitioners be covered under the New Contributory Pension Scheme and not under the Pension Scheme which was in existence prior to 01.01.2004. The petitioners have also prayed for quashing of similar condition incorporated in their appointment letter dated 16.12.2011 regularizing their service.

(2.) ABOVE issue came up for consideration before this Court in Harbans Lal versus The State of Punjab and others, CWP No. 2371 of 2010 decided on 31st August, 2010.

(3.) SH . Dhuriwala, learned State counsel has candidly admitted that against the above order, SLP No. (C)....CC No. 11570 of 2012 was filed, however, it was dismissed on 30th July, 2012. He further states that in that case, review application i.e. R.P. (C) No. 2038 of 2013 is pending.