HARDEV SINGH KANWAR Vs. STATE OF HP

JUDGEMENT

(1.) The Writ petition is filed with the following prayer:

(2.) It is submitted that the issue is covered by the judgments of this Court rendered in CWP(T) 2599 of 2008 and 5577 of 2008. The petitioners may file appropriate representation(s) before the first respondent. In case the petitioners are similarly situated and their case is covered by the judgments referred to above and in case those judgments are being implemented, the petitioners cannot be discriminated. Appropriate orders in the light of the observations made in the judgments shall be passed within a period of two months from the date of production of copy of this judgment along with the representation(s). In case, the petitioners are found entitled to any benefit, the same shall be disbursed to them, within another two months.

(3.) The writ petition is disposed of, so also the pending application(s), if any.