SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for regularization of his services on the post of Chowkidar in light of Policies/instructions and 2016 Act.

(2.) Learned counsel appearing on behalf of the petitioner, on instructions from the petitioner, submits that at this stage, he will be satisfied if a direction be given to respondents to decide his representation dtd. 9/7/2025 (Annexure P-6), in a time bound manner.

(3.) Notice of motion.