JEEVAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, CWP No. 2149 of 2021, CWP No. 10831 of 2022 and CWP No. 35913 of 2025 are hereby adjudicated as common questions of law and facts are involved. With the consent of both sides, facts are borrowed from CWP No. 2149 of 2021.

(2.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking setting aside of orders dtd. 15/9/2020 (Annexure P-6), 1/10/2020 (Annexure P-7) and 9/10/2020 (Annexure P-8) whereby their claim for regularisation was rejected.

(3.) Learned counsel for the petitioners submits that claim of petitioners is squarely covered by judgment of this Court in Amrish Sharma and others vs. State of Punjab and other, 2024 SCC Online P&H 1381 which stands upheld by Division Bench of this Court. Claim of petitioners is further covered by judgment of this Court in Vinod Kumar and others vs. State of Punjab and others, 2024 SCC Online P&H 1028.