UPKAR SINGH VIRK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) <DJG>Jasbir Singh, J.</DJG> In this writ petition, it is grievance of the petitioners that without defining the terms and conditions of the service their cadre has been merged with a separate cadre.

(2.) During the course of argument, it has transpired that the petitioners have already made a detailed representation Annexure P.5/3, wherein a prayer has been made that their service conditions etc. be defined in the cadre. It is also a fact that except petitioner No.1, all the petitioners have joined the new cadre.

(3.) Keeping in view the facts and circumstances of this writ petition, it is disposed of with a direction to respondent No.2 to pass an appropriate order, as per law and dispose of the representation Annexure (2) P.5/3 within a period of 2 months from the date of receipt of the copy of this order.