DHANBIR SINGH, S/O SH. JATI RAM, R/O VILLAGE BHARLI, P.O. SHIVA, TEHSIL PAONTA SAHIB, DISTT. SIRMOUR, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY (EDUCATION) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA,

JUDGEMENT

(1.) THE writ petition has been filed with the following prayers:

(2.) PETITIONER submits that he is similarly situated as the petitioner in the decision rendered by this Court in CWP(T) No. 14232 of 2008, titled Nek Ram and others versus State of Himachal Pradesh and others, decided on 17.11.2009. It is further submitted that the decision has also been implemented. In case the petitioner is similarly situated as the petitioner in the judgment referred to above, similar treatment shall be given to the petitioner herein also, after verifying the facts, within a period of four months from the date of production of a copy of this judgment alongwith a copy of the writ petition and a copy of the judgment, referred to above, by the petitioner before the second respondent/competent authority.