TRILOK SINGH AND ORS. Vs. HPSEB AND ANR.

JUDGEMENT

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

(2.) ACCORDING to the Petitioners, the issue is covered by the judgment of this Court dated 4.8.2010, passed in LPA No. 92 of 2009. Therefore, there will be a direction to the Respondents to take appropriate action in the matter in the light of the judgment, referred to above, in case the Petitioners are also similarly situated, within a period of four months from the date of production of the copy of this judgment alongwith the copy of the Writ Petition and the copy of the judgment, referred to above.