DURGA DASS Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner has prayed for following relief in the writ petition:-

(2.) IT is submitted that the matter has been considered by the State Administrative Tribunal and the order of Tribunal was challenged before this court and this court has dismissed the same as can be seen from Annexure P-3 judgement in CWP No. 420 of 2006. IT is further submitted that said judgement has been accepted and implemented by the State. IT is submitted by the learned counsel for the petitioner that petitioner is similarly situated person like the petitioner in the said case. The petitioner has submitted representation Annexure P-4 to first respondent. There will be a direction to first respondent to look into all the aspects of the matter and take appropriate action in accordance with law and justice without discriminating the petitioner. This will be done within a period of four months from the date of production of a copy of this order alongwith the copy of writ petition.