SMT. SHAKUNTLA THAKUR AGED 43 YEARS W/O SH. RAJESH, PRESENTLY POSTED AT GPS THUND KAROKI BLOCK MASHOBRA, DISTRICT SHIMLA AND ORS. Vs. THE STATE OF HIMACHAL PRADESH THROUGH SECRETARY (EDUCATION) TO THE GOVERNMENT, SHIMLA, HIMACHAL PRADESH,

JUDGEMENT

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

(2.) PETITIONERS submit that they are 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 petitioners are similarly situated as the petitioner in the judgment referred to above, similar treatment shall be given to the petitioners 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 petitioners before the third respondent/competent authority.