BALI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed the instant petition under Article 226/227 of the Constitution of India seeking a writ in the nature of mandamus directing respondents No.1 and 2 to regularize their services.

(2.) Learned counsel for the petitioners submits that the cases of the petitioners are squarely covered by the judgment of a Division Bench of this Court in LPA No.2032 of 2024 (State of Punjab and others Vs. Sarwan Ram and others) and other connected cases, decided on 16/5/2025, and the petitioners have also issued a legal notice dtd. 20/9/2019 (Annexure P-3) to the respondents which is still pending consideration and he would be satisfied if appropriate VINAY directions are issued to the respondents to consider and take action on their legal notice in light of the said judgment, in a time bound manner.

(3.) Learned State counsel, on instructions from Sh.Ramandeep Singh, Legal Assistant, Panchayat Department, submits that the cases of the petitioners/legal notice dtd. 20/9/2019 (Annexure P-3) for regularization shall be considered within a period of four months.