MANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioners are praying for issuance of a writ in the nature of mandamus directing the respondents to regularize the services of the petitioners on the post of Staff Nurses in terms of the policy/instructions dtd. 18/3/2011 (Annexure P-2).

(2.) Learned Senior Counsel appearing on behalf of the petitioners, on instructions from the petitioners, submits that at this stage, he will be satisfied if a direction is given to respondent No.2 to decide the legal notice dtd. 22/9/2025 (Annexure P-9) served by the petitioners, in a time bound manner.

(3.) Notice of motion.