SUBHASH PATHANIA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:- "That writ in the nature of mandamus may kindly be issued directing the respondents to grant the benefit of pay fixation under FR 22(1) a (1) w.e.f. the due date and also for pay and release of uniform allowance in favour of the petitioners in view of judgment rendered by this Hon'ble Court in CWP No. 1122 of 2010, titled as Narinder Singh Chauhan Vs. State of H.P., decided on 24.07.2010."

(2.) ACCORDING to the petitioners, the issue in principle is covered by the judgment of this Court in CWP No. 1122 of 2010, Narender Singh Chauhan Vs. State of H.P., decided on 24th July, 2010. It is submitted that the same has been implemented also. The petitioners have submitted Annexure P-5 representation and the same is pending before the first respondent.

(3.) THE writ petition is disposed of, so also the pending applications, if any.