HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioners are praying for issuance of a direction to the respondents to regularize their services on the ground that they have been working for more than two decades, in view of the policy dtd. 18/3/2011 (Annexure P-10). The petitioners have also challenged the order dtd. 12/1/2015 (Annexure P-17), whereby the representation submitted by the petitioners has been rejected.

(2.) Learned counsel appearing on behalf of respondent No.2 and 3 submits that similar matters have been disposed of by Co-ordinate Bench of this Court vide order dtd. 19/8/2025 in CWP No.15609 of 2017 titled as ' Dilpreet Singh and others Vs. Punjab School Education Board and another' along with other connected matters. As such, the present writ petition may be disposed of in same terms.

(3.) Learned counsel appearing on behalf of the petitioner does not object to the prayer made by learned counsel for respondent No.2 and 3.