RAMINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THROUGH the instant writ petition, the petitioner claims regularization w.e.f. 01.04.1985. Mr.Ashok Aggarwal, Addl.A.G., Punjab has handed over to us in court today an office order dated 01.05.2006, whereby the petitioner has been granted regularization retrospectively w.e.f. 01.04.1985. The aforesaid office order is taken on record and marked as Annexure-A.

(2.) IN view of Annexure-A, we are satisfied that the instant writ petition has been rendered infructuous. Liberty is granted to the petitioner to move an appropriate representation for seeking all consequential monetary benefits. As and when such a representation is made by the petitioner, the same would be considered and disposed of by the respondents by passing a well reasoned speaking order, within two months from receipt of certified copy of this order along with the aforesaid representation. The instant writ petition stands allowed in the aforesaid terms.