BHUPINDER MOHAN DUTTA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE issue raised in these writ petitions pertains to the pay scale available to the Assistant Librarians and other ancillary reliefs. According to the petitioners, the learned single Judge of this Court has already decided a similar case in Piare Lal and others Versus State of H.P. and another, CWP No. 5118 of 2010 and the said judgment has become final. If that be so and in case the petitioners are similarly situated as the petitioners in the judgment referred to above, similar treatment shall be given to the petitioners herein also. The needful shall be done within a period of two months from the date of production of a copy of this judgment by the petitioner before the 2nd respondent. With the above observations, the writ petitions stand disposed of, so also the pending application(s), if any.