AMRIT LAL THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7 (i) to (iii):

(2.) IN reply, the following stand has been taken on behalf of the Respondents vide para 3:

(3.) IN view of the above, if on facts, the case of the Petitioners is covered under the judgment referred to hereinabove in CWP (T) No. 10806 of 2008, Inder Singh V. State of Himachal Pradesh and Ors. and the same has attained finality and has been implemented and the Petitioners are similarly situate, they shall also be treated similarly without any discrimination and benefit of the said judgment along with consequential benefits, if any, shall be extended to them within three months from the date of production of copy of this judgment.