Gurpreet Singh And Another vs State Of Punjab And Others

Namit Kumar, J

The present petition has been filed by the petitioners under Articles 226/227 of the Constitution of India, seeking a writ of mandamus, directing the respondents to regularize the services of the petitioners from the due date as per the Government Instructions dated 18.03.2011 (Annexure P-6) in terms of the approval already granted by the Government of Punjab, Department of Finance, vide memo dated 22.03.2013 (Annexure P-8) and also as per the decision of General Administration Department dated 01.05.2023 (Annexure P-11) and to grant all consequential benefits including arrears of salary with interest @ 12% per annum.

Learned counsel for the petitioners submits that for redressal of their grievances, the petitioners have also served legal notice dated 08.09.2025 (Annexure P-20) to the respondents which is still pending consideration. He further submits that at this stage, the petitioners would be satisfied, if appropriate directions are issued to the respondents to consider and decide the said legal notice, by passing a speaking order, in a time bound manner.

Notice of motion.

Mr. Satnampreet Singh Chauhan, D.A.G., Punjab, accepts notice on behalf of the respondents-State. He has no objection to the innocuous prayer made by learned counsel for the petitioners.

I have heard learned counsel for the parties and have gone through the record of the case.

Without going into the merits of the case at this stage, the present petition is disposed of with a direction to respondent No.1 to consider and decide legal notice dated 08.09.2025 (Annexure P-20) submitted by the petitioners expeditiously, by passing a speaking order after affording an opportunity of hearing to the petitioners, preferably within a period of 03 months from the date of receipt of certified copy of this order. Further, the decision taken thereon shall be conveyed to the petitioners.