SUNITA SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE learned Counsel for the Petitioners submits at the very outset that the cases of the Petitioners are covered under judgment dated 30.07.2010, rendered by a Division Bench of this Court in CWP No. 3339 of 2010, State of Himachal Pradesh and Anr. V. Usha Sood, followed by judgment dated 18.12.2010, passed by a learned single Judge of this Court in CWP(T) No. 8576 of 2008, Vijay Kapoor V. State of H.P. and Anr., texts whereof are as under: CWP No. 339 of 2010, State of Himachal Pradesh and Anr. V. Usha Sood:

(2.) IN view of the above, if on facts, the Petitioners are covered under the aforesaid judgments dated 30.07.2010 and 18.12.2010, in CWP No. 3339 of 2010 and CWP(T) No. 8576 of 2008, and they are also similarly situate, they shall be treated similarly without any discrimination and the benefit of the said judgments shall be extended to them within three months from the date of production of copy of this judgment by the Petitioners. Needless to say consequential benefits, if any, would follow.