CHANDERMANI Vs. STATE OF H.P. AND ANR.

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:

(2.) IT is submitted that similarly situated persons have already been granted the benefits pursuant to the directions issued by this Court in Annexure P -3, under the judgment. In case the Petitioner is also similarly situated, there is no justification in discriminating the Petitioner.

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