- (1.) This 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 respondents to count the entire daily wage services of the petitioners rendered by them before regularization as the similarly situated employees have been granted benefits by relying upon the judgment of Division Bench of this Court rendered in CWP No.2371of 2010 titled as Harbans Lal vs The State of Punjab and others, decided on 31.08.2010.
(2.) Learned counsel for the petitioners submits that the said judgment has attained finality as SLP and the review filed by State have also been dismissed. Learned counsel also submits that the petitioners made representation to the respondent authorities but no action has been taken thereupon so far. Notice of motion.
(3.) On the asking of the Court, Mr. R.S. Sidhu, A.A.G., Punjab, who is present in the Court, accepts notice on behalf of respondent-State. Keeping in view the limited prayer of the petitioners and also the fact that the matter has already been settled and similarly situated employees have been granted the benefit, the present petition is disposed of with a direction to respondent No.2 to decide the representation dated 20.02.2016 (Annexure P-13) within a period of three months from the date of receipt of certified copy of this order.;