ROOPA RAINA Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE Writ Petition is filed with the following prayers:

(2.) IT is for the petitioners to make appropriate representation before the first respondent, producing a copy of the judgment in CWP(T) No. 34 of 2008. In the event of the petitioners filing representation, the same shall be considered by the respondent and appropriate action in accordance with law without discriminating the petitioners shall be taken thereafter within two weeks. In case, the petitioner is found eligible for any benefit, the same shall be disbursed within another one month. The Writ Petition is disposed of, so also the pending application(s), if any.