JAMAL DEEN Vs. DEEPAK SANAN

JUDGEMENT

(1.) IN view of the detailed judgment passed in CWP No. 2494 of 2012 titled Pinju Ram vs. State of H.P. and others, decided on 20.7.2012, these COPCs are dismissed with direction to grant the benefit to the petitioners herein also in terms of the judgment referred to above, within a period of three months from the date of production of a copy of this judgment alongwith copy of judgment referred to above by the petitioner(s) before the Deputy Commissioner concerned. It is also made clear that in the event of delay beyond the period of three months, the petitioners shall be entitled to interest at the rate of 9% from the date of eligibility and the officers responsible for the delay shall be personally liable for the same. Rule is discharged. Authenticated copy.