ELDER CITIZEN ASSOCIATION Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners essentially want modification of Annexures P-9 and 10, orders passed by the Government, for which the petitioners may approach first respondent, in which case the matter will be duly considered by the first respondent in accordance with Law and justice.

(2.) THE petition stands disposed of as above, so also the pending application(s) if any. THE petition has been filed with the following prayers:-