DR. PRABHJOT KAUR WALIA Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) The members of Bar are abstaining from work.

(2.) On 1/12/2025, this Court passed the following order: -

(3.) This Court vide judgment dtd. 6/11/2025 passed in CWP No.26899 of 2025, Nishi and another v. Panjab University and others, has directed Panjab University to regularize the petitioners therein. It has further been observed that case of similarly situated employees, who had already completed 10 years service, may be considered. The operative portion of aforesaid judgment reads as: -