PUNJAB WATER SUPPLY AND SEWERAGE BOARD Vs. RANJODH SINGH

JUDGEMENT

(1.) LEAVE granted.

(2.) THESE appeals involve the question of applicability of a purported policy decision of the State as regards regularisation of services of the employees of Appellant-Board.

(3.) WRIT petitions were filed by the respondents, inter alia, for issuance of a WRIT in the nature Mandamus directing the respondents therein including appellant-Board to implement the said scheme of regulaisation of their services and setting aside the orders rejecting such prayers made on their behalf. By reason of the impugned judgment, the High Court allowed the writ petitions directing the appellant to reinstate the respondents in service with all consequential benefits. Appellant was also directed to regularise their services.