RITU RAJ VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petition has been filed with the following prayers:-

(2.) ACCORDING to the petitioner, Annexure P-3, judgment passed by this Court on 31.7.2008 in CWP No. 1802/2002 has attained finality. In case the petitioner is similarly situated person and his case is covered by the judgment, as contained in Annexure P-6, he cannot be discriminated. Therefore, the writ petition is disposed of with a direction to the first respondent to look into the matter and take appropriate action in accordance with law without discriminating the petitioner, within a period of two months from the date of production of the copy of this judgment alongwith copy of the writ petition.