Angrez Singh And Others vs Government Of Punjab And Others

Harsimran Singh Sethi, J

Present petition has been filed by the petitioners seeking direction to the respondents for the regularization of their services, which they had rendered

for more than 20 years on daily wage basis with the respondents. Petitioners are placing reliance upon judgments of this Court in CWP-21251-2014

tilted as 'Nasib Singh and others Vs. The State of Punjab and others', decided on 08.02.2017 (Annexure P-3) as well as on the judgment of Division

Bench of this Court in LPA-113-2015 titled as 'State of Punjab and others Vs. Jagpal Singh', decided on 03.03.2015 (Annexure P-4) to claim the

benefits.

From the pleadings, it transpires that for the relief which has been claimed in the present writ petition, petitioners have already served a legal notice

dated 16.11.2020 (Annexure P-6) upon the respondents, which according to the petitioners, is still pending consideration with the authorities.

Interest of justice will be served, at this stage, in case a time bound direction is issued to respondent No.2 to decide the claim of the petitioners as

raised in legal notice dated 16.11.2020 (Annexure P-6), by passing an appropriate speaking order.

Without commenting upon the merits of the case or about the entitlement of the petitioners for the relief, which has been claimed by them in the legal

notice dated 16.11.2020 (Annexure P-6), the present writ petition is disposed of with a direction to respondent No.2 to decide the legal notice dated

16.11.2020 (Annexure P-6) within a period of three months from the receipt of a copy of this order. In case after the decision, it is found that the

petitioners are entitled for any relief, the same shall also be released to them within a period of one month thereafter.

Present writ petition stands disposed of.