PARAS RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE grievance of the petitioner, in a nutshell, is that the similarly situate persons have been granted relief by the learned Himachal Pradesh Administrative Tribunal in Prem Singh Versus State of H.P. and another, O.A. No. 1461 of 1993 vide judgment dated 18.8.2006. Petitioner though similarly situate, has not been granted the benefit of judgment dated 18.8.2006. It is jointly represented by the learned counsel for the parties that the present lis is squarely covered by the judgment dated 18.8.2006 rendered in O.A. No. 1461 of 1993. The facts of the present case are similar.

(2.) CONSEQUENTLY , the petition is allowed. The respondents are directed to consider the case of the petitioner strictly as per judgment dated 18.8.2006, rendered by the learned H.P. Administrative Tribunal in O.A. No. 1461 of 1993. Needful be done within a period of eight weeks from today. The pending application(s), if any, also stands disposed of. No costs.