DAYA CHAND Vs. STATE OF H P

JUDGEMENT

(1.) CMP(T) Nos. 401, 402, 405, 410 and 429 of 2008 allowed. It is submitted that the issue is covered in favour of the petitioners by the judgment rendered by the Hon'ble Supreme Court in Mool Raj Upadhaya versus The State of Himachal Pradesh and others, 1994 Supp. (2) SCC 316. Petitioners may file appropriate representations before the competent authority, producing copy of the judgment referred to above. In case the petitioners are similarly situated, as the petitioner referred to in the above case, the similar benefit granted to the petitioner therein shall be granted to the petitioners herein also. The needful shall be done within a period of three months.

(2.) WITH these observations, all the petitions are disposed of, so also the pending application(s), if any.