ANUJ THAKUR Vs. STATE OF HP

JUDGEMENT

(1.) The Writ Petitions are filed mainly with the following prayers:

(2.) In the reply, it is stated at paragraph 9(s) as follows:

(3.) The above submission is recorded and the Writ Petitions are disposed of in terms of the submission recorded above. The petitioners shall be paid their due and admissible salary for the period they were in service.