RAM CHAND Vs. HPSEB COMPANY LIMITED

JUDGEMENT

(1.) THE writ petition has been filed with the following prayer:-

(2.) ACCORDING to the petitioners, the issue is covered by the judgment of this court, dated 4.8.2010, passed in LPA No. 92 of 2009. There will be a direction to the respondents to take appropriate action in the matter in the light of judgment referred to above, in case the petitioners are also similarly situated, within a period of four months from the date of production of a copy of this judgment alongwith a copy of the writ petition and the copy of the judgment referred to above by the petitioner concerned.