GANGA RAM Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition is filed with the following prayers:-

(2.) In view of annexure A-6, decision of the Punjab and Haryana High Court, read with Sections 82 & 83 of the Punjab Re- organization Act, 1966 and also in view of the fact that similar benefit has been granted in the case of JBT teachers as per Annexure A-3, the petitioners pray an opportunity to make appropriate representation before the government since the government cannot discriminate the petitioners. In the event of the petitioners filing a comprehensive representation before the first respondent within six weeks from today, the same shall be considered on merits with notice to the first two representationists/authorized representatives and appropriate action in accordance with law and justice, adverting to the submissions made in the representation shall be taken within another four months.

(3.) The writ petition is disposed of accordingly. Copy Dasti.