JANAK RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a Civil Writ Petition filed under Article 226 of the Constitution of India for the issuance of writ, order or direction especially in the nature of mandamus directing the respondents to treat the service of petitioner from 3/2/1984 as regular service for all service benefits.

(2.) Learned counsel for the petitioner has submitted that for the grievances raised by the petitioner, the petitioner had given a legal notice dtd. 30/5/2018 (Annexure P-3) and at this stage, the petitioner would be satisfied, in case, the competent authority of respondent No.1-State considers the same, in accordance with law, within a specified time frame and in case, the plea raised by the petitioner is found to be meritorious, then, grant the appropriate relief to the petitioner.

(3.) Learned counsel appearing for the respondents-State has submitted that the competent authority of respondent No.1-State would consider the said legal notice dtd. 30/5/2018 (Annexure P-3), filed by the petitioner, in accordance with law and the same would be done within a period of two months from the date of certified copy of this order.