- (1.) This order shall dispose of L.P.A. Nos. 43, 73, 74, 88, 89, 90, 92 to 97, 100, 102, 104, 105, 110, 111, 113, 149, 160, 161, 163 and 166 of 2006 arising out of the same impugned order and containing facts and questions of law.
(2.) These cases have chequered history.
(3.) The respondents in these appeals are part time employees. They filed the writ petitions for regularisation of their services. The writ petitions were disposed of on 10.7.2003 by passing the following order :- "It is conceded before us that the controversy in the present case is squarely covered on fact and law rendered by a Division Bench of this Court in CWP No. 12199 of 2000 decided on September 23, 2002 titled as Smt. Sukhdev Kaur and another v. State of Punjab and others, 2003 1 SCT 361. In view of the above, we dispose of the writ petition with a direction to the respondents to consider the claim of the petitioner in light of the aforesaid decision within a period of three months from the date a certified copy of this order is brought to their notice. No order as to costs.";