DALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition was filed on 1.3.90 with a prayer that the respondents may be directed not to termination the service of the petitioners without complying with the procedure laid down in Chapter V-A of the Industrial Dispute Act and they be further directed to regularise the services of the petitioners.

(2.) The writ petition was disposed of on the first date of hearing, i.e. 1.3.1990, itself by passing the following order:-

(3.) The petitioners are seeking regularisation of their services in view of Piara Singh's case (PIARA SINGH V/S STATE OF HARYANA, 1988 4 SLR 739) without making any representation. They may make representation to the authority, who will pass appropriate order on the same within six months thereof. Status-quo regarding service "to continue from the date of representation. The Writ Petition is disposed of accordingly."