MAMTA DEVI DAUGHTER OF SHRI BALAK RAM, PRESENTLY POSTED AS DRAWING TEACHER Vs. STATE OF HIMACHAL PRADESH THROUGH

JUDGEMENT

(1.) PETITIONERS have prayed for the following reliefs: CWP No. 9225/2011

(2.) THE petitions are opposed only on the ground that the judgment is made applicable only to the petitioners in Pyare Lal (supra). In view of the fact that similar benefits have been accorded to similarly situated persons, the submission that the judgment is confined to the petitioners in Pyare Lal (supra) is untenable in law. Benefits are not restricted to such petitioners. As such, the directions issued in Pyre Lal (supra) shall apply mutatis mutandis to the instant case also. Consequential action shall positively be taken within a period of three months from the date of receipt of certified copy of the judgment. Monetary benefits, due and admissible, if any, be released within the aforesaid period, failing which, thereafter, the petitioners shall be entitled to interest @ 9% per annum and the same shall be recovered from the erring officials. All the writ petitions stand disposed of. Pending application (s), if any, also stand disposed of.