KASAM DEEN Vs. STATE OF H P

JUDGEMENT

(1.) AS has been submitted by Mr. Kulbhushan Khajuria, learned counsel for the petitioners, the cases of the petitioners are covered by the decision of this Court rendered in CWP No. 2735 of 2010, titled as Rakesh Kumar vs. State of H.P. & ors., decided on 28.7.2010.

(2.) IF that be so, respondent No. 1 shall consider the cases of the petitioners herein also in the light of the judgment as referred to above and extend the similar benefit as extended to the petitioners in the decision referred to above, within a period of eight weeks from the date of production of the copy of this judgment alongwith a copy of the Writ Petition.