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Balwinder Singh And Others vs Pepsu Road Transport Corporation

Punjab And Haryana At Chandigarh · Decided on 15 January 2026 · Citation: (2026) 01 P&H CK 1822

HON’BLE JUDGES
Harpreet Singh Brar, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226, 227
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 39176 Of 2025 (O&M)
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Judgment

8 paragraphs · 346 words

Harpreet Singh Brar, J

1.

This writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondent to treat the petitioners as regular and pass an order regularizing their services w.e.f. the date of their initial appointment after adding a period of 18 months, as per relevant rules.

2.Learned counsel for the petitioners submits that at this stage, the petitioners would be satisfied, if the legal notice dated 29.09.2025 (Annexure P-4) is decided by the respondent, in terms of the judgments rendered by this Court in CWP-8240-2008 titled as Dalbir Singh and others Vs. Pepsu Road Transport Corporation and another, decided on 22.03.2010 and CWP-12211-2021 titled as Hans Raj and others Vs. Pepsu Road Transport Corporation and another, decided on 03.09.2025, by passing a speaking order, after affording an opportunity of hearing, in a time bound manner.

3.

Notice of motion.

4.

At this stage, Mr. Abhilaksh Gaind, Standing Counsel accepts notice on behalf of the respondent and he has no objection, in case a direction is issued to the respondent to consider and decide the legal notice dated 29.09.2025 (Annexure P-4) in terms of the aforesaid judgments passed by this Court, in a time bound manner, by passing a speaking order.

5.

In view of the limited prayer made by learned counsel for the petitioners, present petition is disposed of and the respondent-Corporation is directed to consider and decide the legal notice dated 29.09.2025 (Annexure P-4) in the light of judgments rendered by this Court in Dalbir Singh’s case (supra) and Hans Raj’s case (supra) and pass a speaking order, after affording an opportunity of hearing to the petitioners, within a period of three months from the date of receipt of certified copy of this order.

6.

Further, the decision taken on the legal notice dated 29.09.2025 (Annexure P-4) shall be conveyed to the petitioners.

7.

Needless to say, if the petitioners are found entitled to the relief sought, the same be granted to them forthwith by the competent authority.