NARENDER SINGH PANTA Vs. STATE OF H P

JUDGEMENT

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

(2.) THERE is no reply as yet despite the notice issued on 15.6.2010. According to the petitioner, he is similarly situated as the petitioners covered by the judgment dated 19th November, 2010 of this Court in CWP No.7197 of 2010 titled as Sanjeev Kumar and others vs. State of H.P. and another and several other matters. It is also submitted that the Government itself has granted the benefit to several persons as is reflected in the judgment, referred to above, as per Annexure P-8 of that judgment. THEREfore, this writ petition is disposed of directing the second respondent to consider the case of the petitioner in the light of the stand taken in the case of the petitioners in the judgment, referred to above and in case the petitioner herein is similarly situated, appropriate action shall be taken within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition and the judgment, referred to above.