Punjab-Haryana High Court

Amandip Kaur vs State Of Punjab And Others on 3 May, 2024

                                                                           2024:PHHC: 061075
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  114
                                                                       CWP-10158-2024
                                                                       Date of decision: 03.05.2024

                  Amandip Kaur
                                                                                 ...Petitioner
                                                      Versus

                  State of Punjab and others                                      ...Respondents

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                     *****

Present : Mr. R.S. Kalra, Advocate for the petitioner.

Mr. Swapan Shorey, DAG, Punjab.

***** AMAN CHAUDHARY. J (Oral)

1. The present petition has been filed for directing the respondents

to regularise the services of the petitioner with all consequential benefits

w.e.f. the date of their joining.

2. Learned counsel for the petitioner faced with the fact that a

demand ought to have been raised as a pre-requisite to seeking a writ of

mandamus, prays for withdrawal of the instant petition to enable them to file

a representation, which may be directed to be decided in a time bound

manner.

3. Dismissed as withdrawn. In case petitioner submits a