SANT RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petitions are filed mainly with the following prayers:

(2.) THE Petitioners claim that they are also similarly situated as the Petitioner covered by the judgment rendered in CWP No. 3073 of 2009. In view of the judgment rendered in CWP No. 3073 of 2009, in case the Petitioners are similarly situated as the Petitioner therein, similar benefit as granted to the Petitioner therein shall also be extended to the Petitioners herein also within a period of two months from the date of production of copy of this judgment along with copy of the Writ Petition(s), by the Petitioners..