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Bali Singh And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 20 November 2025 · Citation: (2025) 11 P&H CK 2004

HON’BLE JUDGES
Namit Kumar, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226, 227
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 5562 Of 2020
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Judgment

5 paragraphs · 254 words

Namit Kumar, J

1.

The petitioners have filed the instant petition under Article 226/227 of the Constitution of India seeking a writ in the nature of mandamus directing respondents No.1 and 2 to regularize their services.

2.

Learned counsel for the petitioners submits that the cases of the petitioners are squarely covered by the judgment of a Division Bench of this Court in LPA No.2032 of 2024 (State of Punjab and others Vs. Sarwan Ram and others) and other connected cases, decided on 16.05.2025, and the petitioners have also issued a legal notice dated 20.09.2019 (Annexure P-3) to the respondents which is still pending consideration and he would be satisfied if appropriate VINAY directions are issued to the respondents to consider and take action on their legal notice in light of the said judgment, in a time bound manner.

3.

Learned State counsel, on instructions from Sh.Ramandeep Singh, Legal Assistant, Panchayat Department, submits that the cases of the petitioners/legal notice dated 20.09.2019 (Annexure P-3) for regularization shall be considered within a period of four months.

4.

In view of the statement made by learned State counsel, the present petition is disposed of with directions to the respondents to consider the cases of the petitioners and take action on their legal notice dated 20.09.2019 (Annexure P-3) for regularization in light of LPA No.2032 of 2024 (State of Punjab and others Vs. Sarwan Ram and others) and connected cases, within a period of four months from the date of receipt of certified copy of this order.