PRABHU DAYAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) MR . Dilip Sharma, learned Counsel for the Petitioners submits that the present lis is covered by the judgment passed by the Division Bench of this Court in CWP(T) No. 1531 of 2008, titled as The Municipal Employees Union v. State of H.P. and Ors. paragraph No. 7 whereof reads thus:

(2.) ACCORDINGLY , the petitions are disposed of with a direction to the Respondents to take action in view of the directions issued by the Division Bench of this Court in the case cited hereinabove, within a period of three months from the date of production of a certified copy of this judgment by the Petitioners. Till then, the parties are directed to maintain status quo, as of today. The pending application(s), if any, also stands disposed of. No costs.