SAMAR Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE writ petitions are filed with the following prayer:

(2.) ACCORDING to the Petitioners, the issue is covered by the judgment of this Court in Phool Maya v. State of H.P. and others, CWP (T) No. 10220 of 2008. Therefore, there will be a direction to the second Respondent to look into the matter and in case the Petitioners are similarly situated as the Petitioner covered by the judgment, referred to above, similar benefits shall be extended to the Petitioners herein also. The needful in this regard shall be done within a period of four months from the date of production of a copy of this judgment along with a copy of the judgment, referred to above by the Petitioner concerned.