GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioners under Articles 226/227 of the Constitution of India, seeking a writ of mandamus, directing the respondents to regularize the services of the petitioners from the due date as per the Government Instructions dtd. 18/3/2011 (Annexure P-6) in terms of the approval already granted by the Government of Punjab, Department of Finance, vide memo dtd. 22/3/2013 (Annexure P-8) and also as per the decision of General Administration Department dtd. 1/5/2023 (Annexure P-11) and to grant all consequential benefits including arrears of salary with interest @ 12% per annum.

(2.) Learned counsel for the petitioners submits that for redressal of their grievances, the petitioners have also served legal notice dtd. 8/9/2025 (Annexure P-20) to the respondents which is still pending consideration. He further submits that at this stage, the petitioners would be satisfied, if appropriate directions are issued to the respondents to consider and decide the said legal notice, by passing a speaking order, in a time bound manner.

(3.) Notice of motion.