(1.) THIS writ petition is filed mainly with the following prayers:-
(2.) ACCORDING to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP (T) No.14232 of 2008, titled Nek Ram & others Versus State of H.P. & others, decided on 17.11.2009. If that be so, similar treatment shall also be extended to the petitioners herein also, as extended to the petitioners in the above referred decision, in case the petitioners are also similarly situated, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioners before the second respondent.