RAMESH CHAND Vs. STATE OF HP

JUDGEMENT

(1.) THESE writ petitions have been filed with the following prayer:

(2.) IN case the petitioners are similarly situated as the petitioners covered by judgment in CWP No.151 of 2004 titled Rattan Lal and others vs. State of H.P. and others decided on 17.11.2008 and in case the said judgment has become final, the petitioners cannot be discriminated. Therefore, these writ petitions are disposed of directing the second respondent to take appropriate action in the case of the petitioners herein also, in the light of Annexure P-1, judgment, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition, by the petitioners.