RITA GILL Vs. STATE

JUDGEMENT

(1.) By way of the present appeal, the appellants assail the decision dated 19 th of July, 2016 passed in SWP No.1454/2016 by the learned Single Judge.

(2.) The appellants who were working as Junior Staff Nurses had the grievances that though they were regularized in the year 2012 upon the completion of seven years of service, all benefits flowing out of the regularization stood given prospectively not retrospectively. The representation of the appellants had not been addressed.

(3.) In this backdrop, by the impugned order dated 19th of July, 2016, the learned Single Judge had given time bound directions to the appellantspetitioners to file fresh representation along with copy of the writ petition and connected documents before the respondents. The respondents were directed to accord consideration to the case of the petitioners within twelve weeks from the date of receipt of such representation. The writ petition was disposed of with these directions.