- (1.) Leave granted.
(2.) The State of Punjab formulated a scheme on 23.01.2001 for regularisation of its employees.
(3.) The question which arises for consideration in this appeal arising out of a judgment and order dated 25.04.2005 passed by a Division Bench of the Punjab and Haryana High Court in Civil Writ Petition No. 10307 of 2004 is as to whether the appellant herein was bound to invoke the said scheme in respect of its own employees.;