ASHA SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS writ petition is filed with the following prayer:

(2.) THE petitioner submits that she is similarly situated as the petitioners in the decision rendered by this Court in CWP (T) No. 14232 of 2008, titled Nek Ram and others versus State of Himachal Pradesh and others, decided on 17.11.2009. It is further submitted that the decision has also been implemented. In case the petitioner is similarly situated as the petitioners in the judgment, referred to above, similar treatment shall be given to the petitioner herein also, after verifying the facts, within a period of four months from the date of production of a copy of this judgment alongwith a copy of the writ petition and a copy of the judgment, referred to above, by the petitioner before the second respondent/competent authority.